<p>A mortgagor, as long as his right of redemption subsists, shall be entitled at all reasonable times, at his request and at his own cost, and on payment of the mortgagee’s costs and expenses in this behalf, to inspect and make copies or abstracts of, or extracts from, documents of title relating to the mortgaged property which are in the custody or power of the mortgagee.</p>
Wednesday, 22, Apr, 2026
- Right of Regularisation of Employment can't be Defeated by short Breaks in Ad-hoc Service, Rules SC
- Bar Council of Delhi Elections 2026: Bar Council bans entry of Eliminated Candidates and Representatives in the counting area of Delhi HC
- ‘Award is not a Decree of Civil Court’: Case Summary of Apex Court’s Sundaram Finance decision on Execution of Awards
- Bar Council of Delhi Election 2026 Scandal: Bar Council issues Show cause notice to Adv. Vishnu Sharma for alleged involvement in vote forgery
- Ministry of Women and Child Development Internship 2026, New Delhi [4–12 Weeks; 20 Interns; Stipend of Rs. 20,000]
- One Day National Workshop on Intellectual Property and Sports, 2026 by NLUJ-CIPS [Virtual; April 26]: Register by April 25
- JOB POST: Research Scholars at Judicial Academy, Jharkhand [Salary of Rs. 50k; Contractual; 1 Year; 2 Vacancies]: Apply Now!
- HC to Govt & Police: Waiting for a Judge to be attacked before acting is not an option, mandates Fresh Meeting within a Week
- SC allows Chhattisgarh Court employee to sit LL.B. 3rd Year Exams, says losing academic year over Permission Dispute would cause "Disproportionate Harm"
- हिमाचल प्रदेश: टैक्सी से मायके न ले जाने पर रूठी पत्नी, तीन साल में टूटा विवाह; अब पति को कोर्ट से मिला न्याय
- Bar Council of Delhi Elections 2026: Election Committee declines request for re-polling, terms Election process soul of Democratic Institution
- Presumption of legitimacy cannot be lightly disturbed says HC on DNA tests to prove Adultery
- पवन खेड़ा की ओर से अभिषेक मनु सिंघवी ने दी ऐसी दलील, हाईकोर्ट के जज साहब ने हिमंत सरकार को लगा दी फटकार
- Right of Regularisation of Employment can't be Defeated by short Breaks in Ad-hoc Service, Rules SC
- Once a Decree is Passed, Execution Court can't Modify it's terms, Rules SC
