AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
6 paragraphs · 245 wordsbw + bsl && x + aw - ah / 2 - cw >= bsl ) { c.style.left = x + aw - ah / 2 - cw; } else { c.style.left = x + ah / 2; } if (y + ch + ah / 2 > bh + bst && y + ah / 2 - ch >= bst ) { c.style.top = y + ah / 2 - ch; } else { c.style.top = y + ah / 2; } c.style.visibility = "visible"; } } } function msoCommentHide(com_id) { if(msoBrowserCheck()) { c = document.all(com_id); if (null != c && null == c.length) { c.style.visibility = "hidden"; c.style.left = -1000; c.style.top = -1000; } } } function msoBrowserCheck() { ms = navigator.appVersion.indexOf("MSIE"); vers = navigator.appVersion.substring(ms + 5, ms + 6); ie4 = (ms > 0) && (parseInt(vers) >= 4); return ie4; } if (msoBrowserCheck()) { document.styleSheets.dynCom.addRule(".msocomanchor","background: infobackground"); document.styleSheets.dynCom.addRule(".msocomoff","display: none"); document.styleSheets.dynCom.addRule(".msocomtxt","visibility: hidden"); document.styleSheets.dynCom.addRule(".msocomtxt","position: absolute"); document.styleSheets.dynCom.addRule(".msocomtxt","top: -1000"); document.styleSheets.dynCom.addRule(".msocomtxt","left: -1000"); document.styleSheets.dynCom.addRule(".msocomtxt","width: 33%"); document.styleSheets.dynCom.addRule(".msocomtxt","background: infobackground"); document.styleSheets.dynCom.addRule(".msocomtxt","color: infotext"); document.styleSheets.dynCom.addRule(".msocomtxt","border-top: 1pt solid threedlightshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","border-right: 2pt solid threedshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","border-bottom: 2pt solid threedshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","border-left: 1pt solid threedlightshadow"); document.styleSheets.dynCom.addRule(".msocomtxt","padding: 3pt 3pt 3pt 3pt"); document.styleSheets.dynCom.addRule(".msocomtxt","z-index: 100"); } // -->
Meenakshi Madan Rai, J
In compliance to the Order of this Court dated 30-08-2023, the amended Memorandum of Appeal with additional grounds have been filed by the Learned Legal Aid Counsel for the Appellant on 04-09-2023.
Let Paper-Books be prepared incorporating the amended Memorandum of Appeal.
Registry to take necessary steps.
List on 12-10-2023.