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SC: High Courts Have Authority to Suo Motu Confer Senior Designation - (14 Jul 2025)

ADMINISTRATIVE

Supreme Court while setting aside the decision of the Orissa High Court, has reaffirmed the validity of suo moto designation of ‘Senior Advocate’ by a High Court provided such designation adheres to the constitutional principles of fairness, transparency and objectivity.

Tags : SUPREME COURT   SUO MOTU   SENIOR DESIGNATION  

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