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SC: If Judge Only Pronounces Operative Part of Judgement then Reasons to Made Available in 2-5 Days - (22 Oct 2024)

CIVIL

SC has observed that if a judge pronounces operative part of a judgement while expressing that reasons would follow in a detailed final judgment, it would be in the interest of justice if the learned Judge makes the reasons available in public domain, preferably within 2 days but not beyond 5 days.

Tags : SUPREME COURT   FINAL JUDGMENT   PUBLIC DOMAIN  

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