NCLAT: Consideration of Debt Restructuring by Lenders Doesn’t Bar Member from Initiating Proceedings  ||  Delhi High Court: In Matters of Medical Evaluation, Courts Should Exercise Restraint  ||  Delhi HC: Any Person in India Has Right to Legally Import Goods from Abroad and Sell the Same  ||  Delhi HC: Waiver to Section 12(5) of Arbitration Act to be Given Once Tribunal is Constituted  ||  Supreme Court Has Asked States to Regularise Existing Court Managers  ||  SC: Union & States to Create Special POSCO Courts on Top Priority  ||  SC Upholds Authority of CERC to Award Compensation for Delays  ||  SC: Arbitral Tribunal Has Discretion to Include in Sum Awarded, Interest at Rate as it Deems Reasonab  ||  SC: Cannot Use Article 142 to Frame Guidelines on Judicial Recusal  ||  SC: Satisfaction Recorder in One EP Won’t Affect Subsequent EPs for Future Breaches    

SC Mulls Formation of Committee for Economic Valuation of Trees Felled for Projects - (19 Mar 2021)

ENVIRONMENT

Supreme Court has observed that it will form a Committee for economic valuation of trees which are felled for projects such as highways and bridges, and ask it to submit the report in April. The Court has asked Centre to provide facilities to the Committee including place and secretarial assistance.

Tags : SUPREME COURT   ECONOMIC VALUATION OF TREES FELLED FOR PROJECTS  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved