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“The instant case is a glaring case where the petitioners took a time of two decades to complete their evidence and thereafter, the respondents are regularly seeking time to produce their evidence since last more than twenty years.”
Supreme Court inaugurates monthly newsletter — Supreme Court CHRONICLE.
Madras High Court said that the High Court cannot issue directions for speedy disposal unless there is a justification or acceptable reason for issuing any such directions. The Court concerned is expected to regulate its own procedures in respect of the cases for effective disposal.
Bombay High Court: Bharati Dangre, J. while hearing a bail application of a man accused of raping and impregnating a 14-year-old in
Supreme Court: Clarifying the legal position on expiry of stay, the 3-judge bench of RF Nariman, Navin Sinha and KM Joseph, JJ
by Umesh Shetty*
Uttaranchal High Court: A Division Bench comprising of Rajiv Sharma and Lok Pal Singh, JJ. allowed a writ petition directing the Central
Supreme Court: In order to ensure that the civil or criminal proceedings do not remain pending for unduly period at the trial
Supreme Court: Taking note of the fact that at present, thirty four Debt Recovery Tribunals and five Appellate Tribunals are functioning in
Bombay High Court: In a case dealing with petitions pending admission before the High Court filed under the Companies Act, 1956 where
Supreme Court: In the PIL that sought for possible structural reforms in the Indian Judicial System, the bench of T.S. Thakur, CJ,