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SC Relaxes Conditions for Appointment of Ad Hoc Judges in High Courts - (31 Jan 2025)

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Supreme Court has relaxed the conditions for appointment of ad-hoc judges in High Courts after considering the high rise in the pendency of cases. The Court stated that the vacancies need not be more than 20% for such appointment.

Tags : SUPREME COURT   AD HOC JUDGES   HIGH COURTS  

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