SC: HCs Don’t Need SC’s Permission to Transfer Presiding Officers of Special MP/MLA Courts - (12 Jul 2023)
CIVIL
Supreme Court has held that High Courts don’t require Supreme Court’s permission to transfer Presiding officers of Special Courts dealing with cases pertaining to MPs/MLAs. This was done to ensure that the administrative work of the High Courts does not suffer.
Tags : SUPREME COURT PRESIDING OFFICERS TRANSFER
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