Contents


Editorial

1 Judicial Recusal: A Comparative Analysis

—  Priyadarshini Barua, Sarthak Makkar, Vasanthi Hariharan

Articles

17 Gender, Health and Development: What Latitude For Law In Nigeria?

— Oluwakemi Adekile

42 The Public Interest Gamble in an Anti-Dumping Inquiry Testing Indian Waters

— Ashish Chandra & Anupal Dasgupta

71 The Dilution of Article 32 Convenience over Right

— Prakhar Chauhan & Raghuveer Nath

Essays

94 Post-Divortium Shared Parenting Potentiality versus Actuality

— Owais Hasan Khan

Commentary

109 Balancing the power of anti-arbitration injunction with the competence of investment tribunals: Union of India v Vodafone Group PLC United Kingdom

— Aniruddha Rajput

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