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The Chief Justice of India Ranjan Gogoi has established an in house ‘think tank’ to strengthen the knowledge infrastructure of Supreme Court of India as stated in press release by the Supreme Court of India. In the end, the CJI has redefined the mandate of Center for Research and Planning (CRP) to meet the “fast expanding knowledge needs of judiciary”.
The main mandate of the think tank would be to carry out research into “fundamental jurisprudence and principles and doctrines of law “as well as on “judicial reforms” for improvement in “judicial delivery” and “judicial independence”.
It also explains that CRP will create network of “leading independent scholars “and will create a permanent and accessible database of knowledge through series of relevant papers, thematic briefs and case notes.CRP will also prepare summaries of key judgments of Supreme Court for general audience with complete no technical language. It will also conduct periodic seminars on doctrinal issues and engage with members of the Bar engaged in academic works, especially the young members.CRP will be bias free ,presenting all major point of view and will be posted on public website for transparency.
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