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    

AP HC Seeks Response on Allocation of Amphotericin B Injections to Different States - (29 Jun 2021)

CIVIL

Andhra Pradesh High Court has sought response of the Centre and the State Government on the matters concerning allocation of Amphotericin B Injections to different states and also about the steps taken by the State to tackle third Covid wave situation. The Court has also directed the State Government to take immediate steps for completion of 55 PSA Units so as to make them operational.

Tags : ANDHRA PRADESH HIGH COURT   ALLOCATION OF AMPHOTERICIN B INJECTIONS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved