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Circular Regarding Prioritizing Cases of Litigants/Advocates with Disability, Issued by Delhi HC - (30 May 2024)

CIVIL

Del. HC has issued a circular that relates to priority hearing of cases of litigants/advocates with disability under Rights of Persons with Disability Act, 2016. Litigants/advocates are required to apprise registry about their ongoing cases so that they can be identified and disposed of on priority.

Tags : DELHI HIGH COURT   LITIGANT   DISABILITY  

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