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Orissa HC: Permanent Committee Can’t Withhold Candidature Without Submitting Names to Full Court - (20 Sep 2024)

CIVIL

Orissa High Court has held that the Permanent Committee constituted for designation of Senior Advocates does not have the authority to restrict submissions to only those names meeting a specified cut-off score, or to withhold, eliminate, or defer any candidate's name.

Tags : ORISSA HIGH COURT   PERMANENT COMMITTEE   FULL COURT  

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