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Supreme Court: Only AOR's Can Mention Cases For Out-of-turn Hearing - (20 Sep 2017)

Supreme Court has put an end to old practice of allowing senior lawyers to mention cases seeking their out-of-turn listing and hearing. The Court made it clear that now onwards only Advocates-on-Record (AoR) would be authorised to mention cases for out-of-turn hearing.

Tags : SUPREME COURT   ADVOCATES-ON-RECORD  

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