Supreme Court Urged Railways to Drop the Term Second-Class Passengers  ||  Supreme Court: Employers Cannot Deny Compassionate Appointments Through Delays  ||  Supreme Court Explains How Testimony of a Dead Witness Can be Used Against an Absconding Accused  ||  SC Recommended Amending IBC to Ensure Fair Repayment Protection for MSME Operational Creditors  ||  Supreme Court: High Courts Cannot Reappreciate Evidence in Certiorari Jurisdiction  ||  SC: Railways are Not Liable Unless Owner-Risk Goods Were Counted or Weighed  ||  SC: Courts and Prosecutors Must Expedite Trials For Jailed Accused  ||  Supreme Court Clarifies that Swear Words and Vulgar Expletives Alone do Not Constitute Obscenity  ||  Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls  ||  Delhi High Court Declines Interim Relief to Sonam Wangchuk, Upholds His Hospitalization    

Delhi HC Directs Status Quo to be Maintained on Reliance-FRL Stake Sale Deal on Amazon's Plea - (03 Feb 2021)

CIVIL

Delhi High Court has granted interim relief to Amazon directing all authorities and parties to maintain status quo on the Reliance-Future Retail Ltd stake sale deal until a detailed interim order is passed in the case.

Tags : DELHI HIGH COURT   RELIANCE-FUTURE RETAIL LTD STAKE SALE DEAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved