Law Audience - Webinar on How to argue a Criminal Appeal in High Court or Supreme Court?
Law Audience is going to organize a Webinar on the theme "How to argue a Criminal Appeal in High Court or Supreme Court? - Some Observations"
Date: 8th December, 2020 (3:00 p.m. to 4:00 p.m.)
It will be just an open-ended discussion based on the experience of the hon'ble speaker.
Eligibility:
- It shall be an online event
- It is open for Students, Lawyers, Research Scholars, Teachers, Judges, Professionals and Academicians or for anyone who is interested in the topic of the Webinar
About Speaker:
Advocate Haresh A. Raichura, Supreme Court of India, New Delhi
In 1982, while practicing in District Court Junagadh, he was standing before a cupboard in library and he was reading a Justice P.N. Bhagwati Judgement. Just then an idea came. If he works hard in district court, his work can benefit only one or two persons. But if he works hard in Supreme Court, it can benefit thousands of litigants. This is how a dream began. In 1990, after 8 years, he was practising in Supreme Court.
Registration Fees:
NIL, there are no registration charges, anyone can join the webinar free of cost.
Registration for Zoom Meeting:
https://us02web.zoom.us/meeting/register/tZMpdeqorz0tGtH3TaaQxzy1ZxAhAb5Tiv2C
Contact:
Mr. Varun Kumar
Founder-Chief Executive Officer, Law Audience
Phone: +91-8351033361
Email: info@lawaudience.com, CEO@lawaudience.com.
Website: www.lawaudience.com
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