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From 3 years to 1, plus training and law clerkship: SC modifies path to becoming a Civil Judge (Junior Division) in a 2:1 verdict
President appoints 9 Advocates as Judges of Punjab & Haryana High Court
The courtroom is “the most profound of all Classrooms”: Inside Justice Chandran’s dissent on the 3-year practice rule for Civil Judge appointment
Pre-deposit conditions in Arbitration can’t make right to sue “illusory or nugatory”; SC doubts S.K. Jain; Larger Bench to decide
SAMADHAN SAMAROH: 600 Listed, 400+ Settled on Day One of the Supreme Court’s Special Lok Adalat
