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Calcutta High Court opined that the Assistant Secretary wrongly rejected the petitioners’ request based on irrelevant considerations, ordering an extension of the lease for the lost period.
The procurement of LNG may become onerous as had happened in August and December 2022 but no irreparable loss and injury would result to the ArcelorMittal Nippon Steel.
“The Court exercised the powers conferred under Section 11 of the Arbitration and Conciliation Act, 1996 and appointed, Jai Prakash Narayan Purohit, Retired Additional District Judge, as the sole Arbitrator to adjudicate the dispute between the parties.”
Delhi High Court: In a case where the Trial Court directed the tenants ‘appellants herein' to pay the defaults in
National Consumer Disputes Redressal Commission (NCDRC): Expressing that the builder cannot take shelter of “Force Majeure” while delay in handing over possession
by Swarnendu Chatterjee* and Arushi Bhagotra**
Bombay High Court: S.C. Gupte, J., held that a real estate developer cannot rely on usual ‘force majeure’ clause to deny possession to
District Court, Saket, Delhi: Raj Kumar Chauhan, J., directed “Miniso” to pay the rent arrears for the lockdown and post lockdown period stating
National Consumer Disputes Redressal Commission (NCDRC): Prem Narain, Presiding Member, has directed the developers of “Greenopolis” to refund homebuyers their amount deposited at
by Prashanth Shivadass & Priyanka Yavagal*
Rohit Srivastava* & Ranjeet Soni**
by Akber Ahmad* and Maria Fatima**
by Ramchandra Madan*
by Wasim Beg* & Swarnendu Chatterjee**
by Jeevan Ballav Panda* & Satish Padhi**
Keeping in view Ministry of Finance OM No. 18/4/2020-PPD dt. 19.02.2020 inter alia citing “A force majeure (FM) means extraordinary events or
Union Ministry of Road Transport & Highways (MoRTH) has advised NHAI to follow MHA guidelines about Toll Plaza Operations following Lock Down