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Delhi HC Asks Centre to Consider Option of Deputing Judicial Member from Subordinate Judiciary - (06 Dec 2021)

CIVIL

Delhi High Court has asked the Centre to consider the option of deputing a judicial member from subordinate judiciary as a stop gap arrangement till the appointments in Debt Recovery Tribunals in the city are made in pursuance of the selection process.

Tags : DELHI HIGH COURT   DEPUTING JUDICIAL MEMBER FROM SUBORDINATE JUDICIARY  

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