Constitution Stay on release of fresh electoral bonds – that certain safeguards have already been provided by this Court in its interim order dated 12.4.2019 – No justification for the grant of stay at this stage – Applications for stay dismissed. March 29, 2021 sclaw This content is restricted to site members. If you are an existing user, please log in. New users may register below.Existing Users Log InUsername or EmailPassword Remember Me Forgot password? Click here to resetNew User? Click here to register Related Posts Constitution Stay of Dismantling of INS Viraat -According to the surveyors, the vessel is in ‘grounded condition’ and can be called a dead structure – This Court cannot do anything at this stage and in these circumstances – Special Leave Petitions are dismissed. April 23, 2021 sclaw Constitution Conspiracy to Destabilize Judiciary – Phone call conspiracy against the High Court Chief Justice and a senior sitting Judge of the Supreme Court – Investigation- Authenticity and genuineness of the transcript having been admitted to the extent as contained in audio tape – Direction by the High Court calling for report from Justice R.V. Raveendran need not be allowed to continue – Order accordingly. April 18, 2021 sclaw