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SC Proposes to Constitute Grievance Redressal Committees to Avert Situations of Advocates’ Strikes - (18 Apr 2023)

CIVIL

Supreme Court has proposed constitution of grievances redressal committees in every High Courts consisting of Chief Justice of every High Court along with four senior judges to avert the situations of advocates’ strikes.

Tags : SUPREME COURT   GRIEVANCE REDRESSAL COMMITTEES   ADVOCATES’ STRIKE  

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