• NATIONAL

RIL to await court verdict before production of gas

In the midst of the ongoing legal battle with Anil Ambani group firm RNRL, Mukesh Ambani led Reliance Industries said, it would wait for the court decision before starting gas production, while hoping for an early decision.

Salwa judum 'atrocities': Apex court seeks report

Expressing concern over the National Human Rights Commission's (NHRC) report over the "atrocities" committed by the counter-naxalite salwa judum movement in Chhattisgarh, the Supreme Court asked the state government to come up with its stand on the remedial measures and to file its response before elections in the state schedule to be held later this year.

BMW case: Court defers hearing on Bhasin's bail plea

A Delhi court deferred the hearing on the anticipatory bail plea of Utsav Bhasin facing re-arrest after the police invoked a stringent penal provision against him for allegedly mowing down a man with a BMW car. The hearing on the anticipatory bail plea was adjourned as the parties failed to produce the order of the Delhi High Court on the petition filed by the victim's father.

• INTERNATIONAL

US court approves Lehman, Barclays sale pact

Lehman Brothers Holdings Inc, the US investment bank that filed the largest bankruptcy in history, won federal court approval to sell its North American business to London-based Barclays Plc for $1.75 billion.

New York AG to investigate allegations of stock price manipulation

New York Attorney General Andrew Cuomo said his department is conducting an investigation into whether some investors used illegal methods to profit from recent declines in banking and insurance stocks. It is alleged that some investors combined the short-selling of stock with the spreading of false information to illegally gain from recent devaluations in Lehman Brothers, AIG and other stocks.

China regulations clarify Labor Contract Law

The State Council of China issued regulations implementing ambiguous provisions of the Labor Contract Law that took effect at the beginning of this year. Among other clarifications, the regulations provide that contracts without a termination date do not have a lifetime term, instead specifying the circumstances in which employers or employees may unilaterally terminate.