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SC: Presiding Officers of Commercial Courts Should be Imparted Some Training - (30 Apr 2025)

CIVIL

SC has observed that Presiding Officers of commercial courts should be imparted some training, orientation or refresher course to apprise them about the nature of commercial disputes pending in a state or region and the importance of adjudication of these disputes within a reasonable time.

Tags : SUPREME COURT   COMMERCIAL COURTS   IMPORTANCE OF ADJUDICATION  

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