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SC: Old Panel of Adv. Must be Kept for At least 6 Weeks After Change in Govt., to Avoid Adjournments - (03 Apr 2024)

CIVIL

SC while expressing dilemma over the change in the panel of advocates after a shift in political power, has observed that it will be appropriate if States/Union Territories while changing the panel continue the old panel for at least 6 weeks so that the Courts are not forced to grant adjournments.

Tags : SUPREME COURT   PANEL OF ADVOCATES   SIX WEEKS   ADJOURNMENTS  

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