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SC Issues Guidelines to High Courts Regarding Summoning Government Officials - (03 Jan 2024)

CIVIL

Supreme Court framed a Standard Operating Procedure (SOP) for the summoning of government officials to address the issue of arbitrary and frequent summoning and has directed all High Courts to ensure that the guidelines are followed.

Tags : SUPREME COURT   STANDARD OPERATING PROCEDURE   GUIDELINES   SUMMON   GOVERNMENT OFFICIALS  

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