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SC to HC Registrars’ & Law Secretaries: Provide Full Position About Judicial Vacancies to Amicus - (20 Jan 2023)

CIVIL

Supreme Court has assigned States and High Courts to different amicus curiae and directed that within 1 week, Law Secretaries and Registrars shall interact amongst themselves so that comprehensive position about judicial vacancies in district judiciary is given to amicus.

Tags : SUPREME COURT   AMICUS CURIAE   JUDICIAL VACANCIES  

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