-Manupatra

NCLAT: In absence of privity of contract, application u/s 9 of IBC not maintainable || SC: 'Moratorium' of 1 Year Cannot be Imposed by High Court to Apply for Bail Afresh || Delhi HC Decides Upon When Hyperlinking of Publication Would Amount to Republication || Delhi HC Defers Release of Tamil Film 'Veera Deera Sooran' by 4 Weeks || SC: Truth Behind Complaints Must be Ascertained Before Summoning Accused || SC: Homebuyer Entitled to Refund and Cannot be Forced to Accept Possession after Undue Delay || SC Dismisses Mother's Plea to Evict Son from Ancestral Home under Senior Citizens Act || Del. HC Upholds Rules Barring Retired Judges of Other States from Applying for Sr. Adv. Designation || NCLAT: Must Admit Application u/s 7 When CD’s OTS Proposal is Rejected || NCLAT: Can’t Recall Order Passed after Considering Materials Important for Determination of Issue

Bombay HC Grants Bail to Mahesh Raut in Bhima Koregaon Case - (21 Sep 2023)