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The counsels who adopt such practices, jeopardize the harmony with the Bench along with their professional careers, by ignoring the fact that they are not only required to conduct the case in a fair manner, but while doing so they are also officers of the Court.
“No mandate on the State to carry out public advertisement, especially when a Selection Committee was appointed which could device a method by which the search of suitable people could be made, and recommendations could be given to the Government.”
Rajasthan High Court: The Division Bench of Sangeet Lodha and Manoj Kumar Garg, JJ., dealt with the petition which was filed by
The Central Government makes National Commission for Protection of Child Rights (Amendment) Rules, 2021 to amend the National Commission for Protection of
F. No. 61(835)/DD(CPU)/DWCD/Vol-V/2016-17/ 2418-50.— In exercise of the powers conferred under Clause (a) of Sub-Section 2 of Section 17, Section 18 &
Appointments Committee of Cabinet approved the proposal for appointment of Justice (Retd.) Rajendra Menon, former Chief Justice of Delhi High Court, to
Press Release News Broadcasters Association (NBA) is pleased to announce the appointment of Justice A. K. Sikri, former Judge of the Supreme
Justice H.L. Dattu, Chairperson, National Human Rights Commission, India continues to remain a Member of the Global Alliance of National Human Rights
S.O. 3325(E).— In exercise of the powers conferred by sub-sections (1) and (2) of Section 6 and Section 7 of the National