Gauhati HC: DRT Has to Dispose of Application under Section 17 of SARFAESI Act as per RDB Act  ||  Kerala HC: Showing or Waving Black Flag to a Person Cannot Amount to Defamation  ||  Del. HC: Merit Based Review of Arb. Award Involving Reappraisal of Factual Findings is Impermissible  ||  Del. HC: It is the Product and Not the Technology Used that Determines HSN Classification  ||  P&H HC: Provis. of Punjab Recruitment of Ex-Servicemen (First Amendment) Rules are Unconstitutional  ||  Cal HC: High Time that Irretrievable Breakdown of Marriage be Read as Grounds of Desertion & Cruelty  ||  Supreme Court: Third Party Can File SLP Against Quashing Of Criminal Proceedings  ||  SC: Absolute Ownership in Property as Per HSA Can’t be Claimed by Woman with Limited Interest  ||  SC: Can’t Forego Fundamental Requirements of Election of Society in Absence of Specific Provisions  ||  SC: Special Efforts Should be Made to Identify Women Prisoners Eligible for Release u/s 479 of BNSS    

SC Directs Centre to Ensure Rectification of Deficit in Delhi’s Oxygen Supply - (04 May 2021)

CIVIL

Supreme Court has directed the Central Government to ensure that the deficit in Delhi's demand for 700 MT of oxygen per day is rectified on or before the midnight of May 3. The Order records that existing allocation of oxygen for GNCTD remained at 490 MT/day, while the projected demand had increased by 133% to 700 MT/day, and that therefore there was a need to remedy the same.

Tags : SUPREME COURT   OXYGEN SUPPLY  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved