NCLAT: Resolution Professional Has No Right To Be Heard Before Being Replaced U/S 27 IBC

Del. HC: Denying Seat to Candidate Due to Administrative Fault Would be Unjust || All. HC: Not Mandatory for Passport Authority to Impound Passport of Accused Persons || Raj. HC: In Absence of Statutory Rules, Denying Appt. on Basis of Minimum Height is Discriminatory || MP HC: Party Required to Lay Factual Foundation for Getting Benefit of Section 65 of Evidence Act || Ker. HC: Settlement of Cases Including Offence of Rape & POCSO Act Offences is Not Permissible || Gujarat High Court: Wife Allowed to Become Guardian & Manager of Husband in Coma || SC: Partition of Property Can’t be Done by Metes & Bounds in Chandigarh || SC Approves Requirement for Judicial Officers to be Converse With Local Language || Kerala High Court: Denial of Ordinary Leave Reduces Convict’s Chances of Rehabilitation || Delhi HC Issues Circular Regarding Pass-Overs or Adjournments in Bail, Parole Matters

NCLAT: Resolution Professional Has No Right To Be Heard Before Being Replaced U/S 27 IBC - (12 Sep 2022)