Gujarat HC Grants Bail to Marriage Bureau Owner, Finds No Link to Alleged ‘Looteri Dulhan’ Gang  ||  Calcutta HC: Minor’s Consent has No Mitigating Effect in POCSO Sexual Assault Cases  ||  Orissa HC Commutes Death Sentence, Says Emotion Cannot Override Established Law  ||  Calcutta HC: Street Vendors Act Protects Lawful Vending, Not Illegal Encroachments  ||  P&H HC: Courts Cannot Reveal Identities of Children in Conflict With Law in Court Records  ||  Bombay HC: Government Cannot Fix ‘Politically Convenient’ Election Dates sets Goa Poll Timeline  ||  SC: Major Port Trusts Liable for Customs Duty on Pilfered Goods under Customs Act  ||  Supreme Court: General Fraud Allegations Cannot Extend Limitation under Section 74 CGST Act  ||  SC: ‘No Coercive Steps’ Order Cannot Restrain Filing of Charge Sheet  ||  Chhattisgarh HC: Maintenance for Autistic Child May Continue Beyond 18 Until Self-Sufficient    

Del. HC Lays Down Factors to be Considered While Dealing With Application for Stay on Eviction Order - (10 Oct 2022)

FAMILY

Delhi High Court has set out the various factors that are necessary to be taken into consideration by the appellate authority under the Senior Citizen Act, 2007 while dealing with an application seeking stay in a pending appeal against an eviction order.

Tags : DELHI HIGH COURT   SENIOR CITIZEN ACT   EVICTION ORDER  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved