Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

SC Asks Bombay HC to Expeditiously Hear Plea of Varvara Rao’s Wife - (30 Oct 2020)

CRIMINAL

Supreme Court has asked the Bombay High Court to expeditiously hear a plea filed by Varavara Rao’s wife for his bail and also consider whether the writer should be shifted from jail to hospital.

Tags : SUPREME COURT   VARAVARA RAO  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved