Supreme Court Rebukes RBI for Remaining a Bystander as YES Bank Operated Clandestinely  ||  Supreme Court: Lower Fresh Bids Alone Cannot Justify Cancellation of an Auction  ||  Supreme Court Directs Delhi Police to Produce Section 163 BNSS Orders and Preserve CCTV Footage  ||  Supreme Court Affirms Menstrual Hygiene as a Fundamental Right, Warns States of Contempt  ||  Supreme Court Flags AI-Generated Fake Judgments Submitted in a Party’s Case Compilation  ||  Karnataka High Court: Vijay Mallya’s Flamboyant Lifestyle Hinders Settlement of Bank Claims  ||  Delhi High Court: Women can be Booked for Gang Rape without Physically Committing it  ||  Delhi High Court: Litigants Must Track Their Cases and Cannot Blame Lawyers for Their Own Inaction  ||  Allahabad High Court: Contract Workers Must Prove Work Parity With Regular Staff for Equal Pay  ||  Allahabad High Court Directs UP Trial Courts to Decide Maintenance Execution Cases Within Six Months    

Madhya Pradesh High Court Extends Interim Orders Till June 15 - (26 Apr 2021)

CIVIL

Madhya Pradesh High Court has suo moto extended the interim orders passed by it and the Courts subordinate to it, which were subsisting as on 10th March, 2021, till 15th June, 2021, in view of the extraordinary situation on account of the surge in Coronavirus cases in the State following the onset of the second Covid wave.

Tags : MADHYA PRADESH HIGH COURT   EXTENSION OF INTERIM ORDERS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved