urgent hearing

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Bombay High Court: The Division Bench of Sunil B. Shukre and Anil S. Kilor, JJ., held that mandate of Section 34 leaves

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Amending the direction given on 20.09.2017, Chief Justice Dipak Misra said that apart from the advocates-on-records (AoRs), junior counsel can also mention

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Supreme Court refused urgent hearing of the plea seeking cancellation of National Eligibility-cum-Entrance Test (NEET) which was conducted on 07.05.2017. The Court said that since