Supreme Court: Companies Can Face Prosecution Without Individual Officers Being Named  ||  SC: Penalties on Insolvent Developers cannot be Recovered from Homebuyers as CIRP Costs  ||  Allahabad HC: ‘Sar Tan Se Juda’ Hits Sovereignty, Unlike ‘Allahu-Akbar’, ‘Jai Shri Ram’  ||  Kerala High Court: Married Woman Cannot Claim Sex Was Based Solely on Promise of Marriage  ||  Madras High Court Refuses Equal Recitation of Tamil Hymns With Sanskrit at Meenakshi Temple  ||  Delhi HC: Absence of ‘Penetration’ In Child Victim’s Testimony Not Enough to Acquit Rape Accused  ||  J&K High Court: Possession of Allegedly Anti-National Book Cannot Justify Preventive Detention  ||  Delhi High Court: DNA Evidence Proves Sexual Intercourse, Not Consent  ||  Madras High Court Upholds Appointment of District Judges as Tamil Nadu Lokayukta Secretary  ||  Allahabad High Court: IO’s Mere Apprehension Cannot Justify Withholding Seized Items    

Delhi High Court: AAP's Plea for Temporary Office Space to be Decided Within 6 Weeks - (05 Jun 2024)

CIVIL

Delhi High Court has directed the Central Government to decide within six weeks, the Aam Aadmi Party’s representation for temporary office space in the national capital till the time land is allotted for construction of permanent office space.

Tags : DELHI HIGH COURT   TEMPORARY ACCOMMODATION   SIX WEEKS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved