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SC: If High Court Doesn’t Deliver Judgment in 3 Months, Matter to be Placed before Chief Justice - (26 Aug 2025)

CIVIL

SC has directed that if a High Court bench does not deliver judgment within three months of it being reserved, the Registrar General must place the matter before the Chief Justice, who shall ensure pronouncement or reassign to another bench.

Tags : SUPREME COURT   HIGH COURT   JUDGMENT DELAY   REGISTRAR GENERAL   CHIEF JUSTICE  

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