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Impressed with Convenience Note filed by Chhattisgarh’s Standing Counsel, SC asks all Standing Counsels to take it as Standard Format. Here’s the Note

Supreme Court: Appreciating the presentation made by State of Chhattisgarh’s Standing Counsel Sumeer Sodhi by filing a Convenience Note, the 3-judge bench of UU Lalit, Vineet Saran and S. Ravindra Bhat, JJ has suggested that the said note be taken as the Standard Format by all the counsels appearing for various States.

Here’s the Convenience Note presented by counsel Sumeer Sodhi:

 

Calling the note extracted above an illustration on how a case can be presented on behalf of the State, the Court has asked the Registry to circulate copies of the Order to all the Standing Counsel for the States.

[Kaushal Verma v. State of Chhattisgarh, 2020 SCC OnLine SC 1012, order dated 08.12.2020]

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