Bombay HC: Wife Humiliating Husband in Front of His Friends is Amounts to Cruelty  ||  Delhi HC Interprets Doctrine of “Compelled Self-Publication”,  ||  Del. HC Issues Summons to Campus Sutra in Trademark Infringement Suit Filed by Footwear Brand Campus  ||  Bombay HC Dismisses PIL Seeking Restraining Order against PRADA  ||  Delhi HC: Cannot Bypass Bar on Revision of Interlocutory Order by Invoking Inherent Jurisdiction  ||  Delhi HC: Prosecutrix’s Refusal to Undergo Medical Examination Weakens the Case  ||  Bom. HC: No Provision under JJ Act that Allows Adoption of a Child of Foreign Citizenship  ||  SC Passes Order to Prevent Russian Mother’s Attempt to Flee with Child  ||  SC: Deprivation of Natural Heir from Will May Not Raise Suspicion  ||  SC: Denying Female Heir Right in Property Only Exacerbates Gender Division    

All. HC: Appeal Filed With 1191 Days Delay, Inquiry Directed Against Erring Officers - (08 Aug 2024)

LIMITATION

Allahabad High Court while hearing an appeal filed after a delay of 1191 days, has directed the Principal Secretary, Medical and Health Services, U.P. to initiate inquiry against erring officials because of whom the appeal was filed with such delay.

Tags : ALLAHABAD HIGH COURT   1191 DAYS   INQUIRY  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved