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    

Delhi HC Asks Centre Over Delay in Restricting Use of Oxygen in Industries - (22 Apr 2021)

CIVIL

Delhi High Court has asked the Central Government as to why there is a delay in restricting use of oxygen in industries, in view of acute shortage of oxygen supplies for Covid-19 patients.

Tags : DELHI HIGH COURT   RESTRICTING USE OF OXYGEN IN INDUSTRIES  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved