Kerala HC Refuses to Stay Circular Imposing Stricter Conditions for Driving Tests  ||  Delhi HC Directs Police Investigation Against Use of Oxytocin in Dairy Colonies  ||  All. HC Rejects PIL Seeking Release of Justice Rohini Commission Report on OBC Sub-Categorisation  ||  Orissa HC: Trespassers Must Accept Responsibility for Risk in Crossing Railway Tracks  ||  Cash-For-Jobs Scam: Calcutta High Court Denies Bail to Former WB Education Minister  ||  MP High Court: Unnatural Sex With Wife Not Rape as Absence of Woman's Consent Immaterial  ||  SC: Court Can Exempt Accused from Personal Appearance Before Grant of Bail  ||  2024 Elections: Supreme Court Directs Minimum 1/3rd Women's Reservation in Bar Association Posts  ||  Ori. HC: ‘Online RTI Portal’ Launched by Orissa High Court  ||  Del HC: In Delhi, Giving Monthly Pension of Rs.3000 to Building & Construction Workers is Very Small    

Delhi HC: Frivolous Litigations Can be Put to End At Any Stage - (28 Oct 2022)

CIVIL

Delhi High Court while observing that judiciary is grappling with huge pendency due to frivolous litigations has held that an attempt must be made by courts to dismiss the same on very first date without any delay and must not continue merely because certain procedural motions have to undergo.

Tags : DELHI HIGH COURT   FRIVOLOUS LITIGATIONS   DELAY  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved