0  06 Jul, 2018
Listen in mins | Read in 82:00 mins

Shanti Bhushan Vs. Supreme Court of India Through Its Registrar and Another

  Supreme Court Of India Writ Petition Civil /789/2018
Link copied!

Case Background

The petition submitted by senior advocate Shanti Bhushan under Article of the Constitution seeks to redefine the Chief Justice of India's CJI authority as the Master of the Roster to ...

Bench

Applied Acts & Sections

No Acts & Articles mentioned in this case

Reference cases

Legal Notes

Add a Note....