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Gujarat HC Directs Expeditious Appointment of Presiding Officer at DRT Ahmedabad - (29 Jun 2022)

CONSTITUTION

Gujarat High Court while affirming that the right to speedy justice is enshrined under Article 21 of the Constitution has issued a writ of mandamus directing expeditious appointment of the Presiding Officer in the Debt Recovery Tribunal-I at Ahmedabad.

Tags : GUJARAT HIGH COURT   APPOINTMENT   DRT  

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