P&H High Court: Re-Investigation Cannot Nullify Existing Acquittal Despite Breach of Stay Order  ||  Gujarat HC: Illegal Mining Vehicle Complaints Must Be Filed Before Sessions Court, Not Magistrate  ||  Delhi High Court Lays Down Registry Directions for Dealing with Insufficiently Stamped Arbitral Award  ||  Delhi High Court: Victims Need No Leave to Appeal Acquittal or Conviction for Lesser Offence  ||  SC: Limitation Act Inapplicable to Revisions under Karnataka Land Revenue Act  ||  SC: Banks Can Invoke SARFAESI for Loans Acquired from NBFCs Outside the Act  ||  SC: Gujarat Prohibition Act Does not Bar Interim Seized Vehicle Release  ||  Supreme Court Quashes Rs. 425-Crore Customs Penalty Based on AI-Generated Fake Case Laws  ||  SC: Guilt cannot be Presumed Solely Due to Collusion Allegations against Investigating Officer  ||  SC: Clarificatory Statement Does Not Constitute a Binding Undertaking for Contempt Proceedings    

Gujarat HC Disposes of PIL Seeking Direction for Filling Up Posts of DRT-I Presiding Officer - (04 Feb 2022)

SERVICE

Gujarat High Court has disposed of a Public Interest Litigation (PIL) plea seeking a direction for filling up posts of Presiding Officer in the Debt Recovery Tribunal-I, Ahmedabad in view of Centre's notification giving additional charge of DRT-I, Ahmedabad to the presiding officer of DRT-II till March 31, 2022, or till the permanent appointment of a member is made.

Tags : GUJARAT HIGH COURT   POSTS OF DRT-I PRESIDING OFFICER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved