• NATIONAL

City girl pens e-book on legal careers

Nineteen-year-old BBA student Kanika Bansal has done the city and her alma mater SD College proud by venturing beyond the confines of

academics and penning the first Indian e-book on a profession as knotty as law that was recently released by chief justice of India KG Balakrishnan.

The e-book, titled 'Career options for lawyers and paralegals' carries a foreward by Union law minister HR Bhardwaj and lucidly spells out various career avenues for young entrants to the legal and paralegal profession.

Kanika has charted out a career trajectory for law graduates in detail even as the author reveals that apart from the usual norm of practicing in various courts, tribunals, commissions, etc, there are immense opportunities in areas like knowledge processing outsourcing (KPO) and legal processing outsourcing (LPO).

Legal help for team probing Gujarat riots

The Supreme Court on Tuesday nominated two senior advocates to provide legal assistance to the five-member special investigating team (SIT) that is probing 14 post-Godhra riots cases in Gujarat.

A bench of Justices Arijit Passayat and GS Singhvi ordered the SIT to seek assistance from Solicitor General G.E. Vahanvati and senior advocate KG Menon of the Mumbai High Court. The court's order follows a request send to it by the SIT. The team headed by former CBI director RK Raghavan had posted a request letter directly to the court that is seized of a petition seeking transfer of post-Godhra riots cases. Six years after the petition was filed, the court on March 25 had constituted the special committee and directed it to conduct a deeper probe into the 14 cases. The special bench is not monitoring the SIT probe as well.

According to the order, the SIT has to submit its report within three months to the magistrate before whom the cases are pending. A report shall also be given to the Supreme Court.

Legal representatives must vacate house provided by company: SC

The Supreme Court has ruled that a house provided by a company to a manager should be vacated by the legal representatives after his death. If they do not vacate the premises, they would be liable for criminal action under Section 630 of the Companies Act. This ruling was given in the case, Gopika Chandrabhushan vs M/s XLO India Ltd. The house in Mumbai was owned by the Maharani of Gwalior and was leased to API Ltd, which allotted it to Chandrabhushan who was a director of that company.

Later he joined as managing director of XLO India and the lease continued with the agreement of the two companies. After his death, his daughter did not vacate the premises as demanded by the company. This resulted in litigation at several levels. Dismissing her appeal, the Supreme Court asserted that after the death of the executive, his legal representatives are duty-bound to vacate the leased house. Otherwise, they would be liable for penalty under Section 630, which provides for a speedy and summary procedure to tackle such cases.

• INTERNATIONAL

Health official says milk additive OMP safe but not legal

A senior Chinese health official said here Monday that the additive OMP in milk was safe but its import procedure is not legal.

"As far as we know now, OMP is safe and will not affect people's health," said Chen Xiaohong, vice health minister, at a press conference here. OMP, or osteoblast milk protein, is not yet listed as a legal food material under current food safety law.

Mengniu Dairy, one of the country's biggest dairy firms, has used it in its product line Milk Deluxe since 2005.