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This transaction will allow the GMR Group to execute the proposed one-time settlement with the lenders of GMR Rajahmundry Energy Limited, reduce debt by INR 4,400 crore.
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This matter has been reported after the availability of the order of the Court and not on media reports so as to give an accurate report to our readers. We will provide further updates once the reserved order is pronounced.
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“There would be no need for a certified copy of this order for furnishing bonds, and any Advocate for the convict can download this order along with case status from the official web page of this Court and attest it to be a true copy. If the attesting officer wants to verify the authenticity, such an officer can also verify it and may download and use the downloaded copy for attesting bonds.”
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RBI allows persons resident outside India to invest surplus rupee balances in Government Securities via Special Vostro Accounts under updated FEMA and Master Direction framework.
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There is no absolute bar on the Trial Court to consider the subsequent developments and condone the delay if justifiable grounds are made out in the Application for condonation of delay.
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Whether you’re a legal professional, construction consultant, or industry stakeholder, this course is tailored to deepen your understanding of dispute resolution and arbitration in construction projects.
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The issues that have been set up in defence by the respondent are such that it will not be possible for him to succeed even if these are entertained, so far as concerns the recovery of possession of the subject premises. No useful purpose will thus be served if the matter goes to trial on the prayer for recovery of possession.
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“Reading of the complaint, filed in the present case, would go to show that, necessary ingredients to attract the alleged offence is not found.”
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In the present case, the petitioner had appeared in Civil Judge examination of 2016. In 2019, he had sought modification of marks obtained in the mains examination and eventually to be called for viva-voce.
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Antfin (Netherlands) Holding B.V., a major shareholder in One97 Communications , the parent company of Paytm , has sold its entire remaining stake in the company.
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Registration will be cancelled if a person has been charge-sheeted or sentenced to imprisonment.
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The PIL was filed due to repeated incidents of stray cattle being killed in road accidents or traffic congestions taking place.
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The Compulsory Rotating Medical Internship is a mandated practical training program for medical graduates in India. It is a part of their medical education, intended to provide hands-on clinical experience in a hospital setting across various departments. The internship is essential for obtaining a medical degree and gaining the necessary skills to practice medicine professionally.
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“When the Parliament enacts more liberal provisions, the benefit thereof should be available to all persons who may be affected, regardless of when their cases originated.”
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Proposed amendment aims to improve its operation, enhance its effectiveness, clarify its original intent and incorporate novel concepts.
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About the Organisers The West Bengal National University of Juridical Sciences (NUJS), established in 1999, is renowned for its academic excellence and
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“The posts had the potential to offend religious sentiments, leading to social unrest. Despite the seriousness of the allegations, the respondent police handled the case casually, halting the investigation and closing it as ‘undetected’.”
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The tendency of litigants to misuse the judicial forum by engaging in forum shopping, filing repetitive and meritless petitions, and adopting dilatory tactics undermines the very foundation of our legal system and clogs the administration of justice.
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The value of this deal was approximately USD 3 billion as consideration for the repurchase of a portion of its Class B ordinary shares held by Trip.com.
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