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Report No. 99 3.4. Increased work for the Judge.- Thus, we have1 the reply of a High Court Judge, answering, question 22 in the negative, in these words:- "No. Such a step would also cut down the measure of understanding of the case by the Judge. Probably, reading of written briefs would consume more time of the Judge, though not in Court." 1. Law Commission Collection No. 22/3, Law Commission File, S. No. 55.    |
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