Supreme Court: State Cannot Acquire Temple Property Through Gift Deed  ||  Supreme Court: HC Registry Should Exclude Court Vacations When Listing Cases After Fixed Days  ||  Supreme Court Flags Stark Non-Compliance With Directions on CAPF Cadre Review  ||  Supreme Court: Internet Access and Use is a Fundamental Right, Including for Children  ||  Supreme Court: Letters Patent Bench Cannot Interfere Merely Over Errors of Fact or Law  ||  Supreme Court: Voters May File Complaints Against Candidates over False Affidavits under RP Act  ||  Madras HC: Using Children in Campaign is Inappropriate but Does Not Invalidate Election  ||  Allahabad HC: Section 69 BNS Cannot Be Invoked by Transgender Woman in False Marriage Promise Case  ||  Delhi High Court Permits Britannia’s ‘No Added Sugar, Maida or Palm Oil’ Claim on Biscuit Packs  ||  Calcutta High Court Bars Deportation of Alleged Bangladeshi Woman until CAA Application is Decided    

Supreme Court Stays High Court Proceedings on COVID Vaccination Priority for Legal Fraternity - (12 Apr 2021)

CIVIL

Supreme Court has ordered a stay on proceedings before all High Courts in the cases regarding inclusion of legal fraternity in the priority list for COVID-19 vaccination. The Court has directed that the matter will be taken up after notice is served to the respondents in the both the transfer pleas, filed by Serum Institute and Bharat Biotech seeking transfer of similar cases to Supreme Court.

Tags : SUPREME COURT   COVID VACCINATION PRIORITY FOR LEGAL FRATERNITY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved