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Procedural Impropriety Shown By CJI, Says SC Advocates On Record Association on Sexual Harassment Charges - (22 Apr 2019)

The allegation of the ex-employee of the Supreme Court have to be dealt with as per the established procedure of law and law must be applied in each and every case uniformly, the association said in a resolution passed on Monday.

Tags : COURT   SC   SUPREME COURT  

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