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SC to Ministry of Law: Conduct Judicial Impact Assessment of All Tribunals at the Earliest - (23 Mar 2023)

CIVIL

Supreme Court has directed Ministry of Law & Justice to conduct "Judicial Impact Assessment" of tribunals as per its directions in Rojer Mathew v. South Indian Bank Ltd. (MANU/SC/1563/2019) to better understand the case load, efficacy, financial impact, and accessibility of tribunals at large.

Tags : SUPREME COURT   MINISTRY OF LAW   JUDICIAL IMPACT ASSESSMENT   TRIBUNALS  

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