Utt HC | Adequate opportunity of filing counter-affidavit should be afforded to State; intra-Court appeal allowed
Uttaranchal High Court: The Division Bench of S.K. Mishra, ACJ and A.K. Verma, J. allowed an intra-Court appeal wherein the State has
counter-affidavit
Pat HC | Petition seeking publication of results of an unaffiliated college not maintainable – Relief on humanitarian grounds held contrary to law
Patna High Court: Mohit Kumar Shah, J. refused to grant relief to petitioner on humanitarian grounds contrary to the law. Petitioner, a