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SC Dismisses Review Petition Against NJAC Judgment - (03 Dec 2018)

Supreme Court has dismissed review petition filed against judgment dated October 16, 2015, of the Constitution Bench that struck down the National Judicial Appointments Commission (NJAC) Act of 2014 and upheld the collegium system for appointment and elevation of high court and apex court judges.

Tags : SUPREME COURT   NJAC  

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