HP HC: No Requirement of Practicing for 7 Years for Appointment as District Judge - (15 Jul 2024)
SERVICE
Himachal Pradesh High Court has held that Article 233(2) of the Constitution of India does not require continuous practice for seven years as an advocate and it merely stipulates that the candidate must have seven years of practice and be an advocate on the date of the application and appointment.
Tags : HIMACHAL PRADESH HC A. 233(2) OF COI DISTRICT JUDGE 7 YEARS
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