Report No. 58
The question posed
3.44. Accordingly, Question 2 in our Questionnaire reads as follows:-
Q.2. Would you favour any modification as to the scope of appeal under Article 136 of the Constitution, against judgments of High Courts?
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Report No. 58 The question posed 3.44. Accordingly, Question 2 in our Questionnaire reads as follows:- Q.2. Would you favour any modification as to the scope of appeal under Article 136 of the Constitution, against judgments of High Courts? |
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