Report No. 58
Arrears not the major consideration
2.39. At this stage, we ought to make it clear that the question of growing arrears is not the sole or major consideration which weighed with us. Our object has been to review the judicial system, in so far as it relates to the topics mentioned above, and to suggest reforms wherever they appeared to be reasonable and necessary. It is hardly necessary to add that the ultimate beneficiaries of these reforms are the citizens of the nation, and not this or that branch of the State.
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