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SC: Requirement to File Certificate of Senior Advocate Along With Curative Petition Mandatory - (25 Oct 2021)

CIVIL

Supreme Court has observed that filing of certificate of a Senior Advocate along with curative petition is a mandatory requirement. In this case, instead of filing the requisite certificate from a Senior Advocate, the petitioner, a convict, filed an application for exemption from filing the said certificate.

Tags : SUPREME COURT   CERTIFICATE OF SENIOR ADVOCATE  

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