SC Awards Rs.1 Lakh Compensation to Daily-Wage Workers in 25-Year-Old Bihar Dues Case  ||  Supreme Court Questions Women’s Safety Progress, Orders CCTV, Lighting and Increased Police Patrols  ||  Rajasthan HC: Passport can be Issued to Minor in Single Mother's Sole Custody without Father's Name  ||  Rajasthan HC: One Voter's Absence cannot Halt Election or Warrant Re-Poll  ||  Delhi HC: Stridhan Recovery Alone Cannot Justify Custodial Interrogation  ||  Delhi HC: Rape Victim's Hearing Necessary before Bail is Granted to Accused  ||  Gujarat HC: Family Suit Can Be Shifted to Wife’s Residence Due to Travel, Childcare Duties  ||  Delhi High Court Orders NTA to Reissue Lost NEET-UG Scorecards to Foreign Medical Graduates  ||  MP HC: Firearm Licence Suspension Unjustified Solely due to Criminal Case Pendency  ||  Delhi HC: Re-Arrest Without Magistrate's Permission Invalid if Earlier Arrest was Vitiated    

Uttarakhand High Court’s Order for its Relocation Outside Nainital, Stayed by Supreme Court - (27 May 2024)

CIVIL

Supreme Court has stayed Uttarakhand High Court’s order asking the State to look for a suitable place outside Nainital, to shift their premises. High Court highlighted that the step needs to be taken in the larger public interest.

Tags : SUPREME COURT   UTTARAKHAND HIGH COURT   RELOCATION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved