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Karnataka HC Becomes the First Court to Hear Arguments of Speech & Hearing-Impaired Advocate - (09 Apr 2024)

CIVIL

Karnataka High Court has created history by becoming the first court in the country to hear submissions advanced by a speech and hearing-impaired advocate Sarah Sunny through a certified sign language interpreter.

Tags : KARNATAKA HIGH COURT   FIRST COURT   SIGN LANGUAGE INTERPRETER   SPEECH & HEARING-IMPAIRED  

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