Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Delhi High Court Orders Stay on DRT Proceedings Against Yes Bank Over Dish TV shares - (27 Dec 2021)

Delhi High Court has ordered a stay on proceedings against Yes Bank by the Debt Recovery Tribunal, Jaipur (DRT) in a petition filed by Essel Group affiliate Greatway Estates, challenging an order directing Yes Bank to maintain status quo with regard to enforcing its rights on the 44.53 crore shares of Dish TV India held by bank.

Tags : DELHI HIGH COURT   DRT PROCEEDINGS AGAINST YES BANK OVER DISH TV SHARES  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved