SC: Daily-Wage Status Cannot Deny Annual Increment After Regularisation  ||  SC: Exam Marks Cannot Substitute Mandatory Qualification under Recruitment Rules  ||  SC: Converting Civil Disputes Into Criminal Cases is a Widespread Practice  ||  Kerala High Court Sets Aside KAAPA Preventive Detention Order Against BJP Councillor R Suguthan  ||  Bombay High Court Punishes Two Lawyers for Contempt over Threats to Trial Judge  ||  MP HC Plea Challenges Municipal Law Over Simhastha Kumbh Road Widening and Compensation  ||  Calcutta High Court Orders DNA Tests to Ascertain Biological Identity in Alleged Baby-Swap Case  ||  Bombay HC Confiscates Man's Phone for Filming Proceedings, Levies Rs. 10,000 Costs  ||  Bombay HC: Accused Must Be Produced Before Court on Plea to Extend Investigation Period  ||  Delhi High Court Directs Criminal Complaint Against Six CBI Officers for False Statement in Court    

Delhi HC Issues Notice in Vaccination Centre’s Plea Challenging Withdrawal from COWIN Portal - (31 May 2021)

CIVIL

Delhi High Court has issued notice in a plea filed by Sant Soham Hospital being aggrieved from the withdrawal of its status as a government authorized vaccination centre and the deletion of its name from the GNCTD's COVID-19 vaccination app named COWIN.

Tags : DELHI HIGH COURT   WITHDRAWAL OF VACCINATION CENTRE FROM COWIN PORTAL  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved