AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

Report No. 58

Interim stay often prayed

4.16. Figures relating to stay granted by the Supreme Court in petitions under Article 32 are not available.1 But it is very likely that writ petitions are sometimes filed before the Supreme Court, mainly for obtaining interim stay.

1. A proforma (Statement No. 6.2) had been prepared for the purpose, but the figures were not readily available.



Structure and Jurisdiction of the Higher Judiciary Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
Powered by Neosys Inc
Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement