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Direction to implement ‘short-term measures’ for funding for infrastructure of subordinate judiciary issued

Supreme Court: The 3-judge bench of Ranjan Gogoi, CJ and L. Nageswara Rao and Sanjiv Khanna, JJ has directed the short-term measures as suggested by the amicus curiae regarding funding for infrastructure of subordinate judiciary by the Central Government and the State Governments be implemented, while the Central Government responds to the suggestion on long-term measures till next date of hearing.

The Court, hence, directed:

Senior Advocates Shyam Divan, K.V. Vishwanathan and Vijay Hansaria along with Advocate Gaurav Agrawal, were appointed as the amicus curiae.

The Court will next take up the matter on April 29, 2019.

[Malik Mazhar Sultan v. UP Public Service Commission, 2019 SCC OnLine SC 297, order dated 28.02.2019]

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