Hon'ble Mr. Justice B.P. Jeevan Reddy | Non-Feasibility of Introduction of Hindi as Compulsory Language in the Supreme Court of India | Law Commission of India Reports | Law Library

Follow @SCJudgments

Report No. 216

Hon'ble Mr. Justice B.P. Jeevan Reddy

"Thank you for your letter dated October 8, 2007.]

I have no opinion on the matter which has been referred to the Law Commission by the Government of India. So far as I am concerned, the matter be best left to the Executive."

Non-Feasibility of Introduction of Hindi as Compulsory Language in the Supreme Court of India

Back

Information provided on advocatekhoj.com is solely available at your request for informational purposes only and should not be interpreted as soliciting or advertisement.