The Future of Legal Services: Integrating Offshore Expertise into UK Corporate Litigation
Authored By: Abhar Qais Royal Holloway University of London The globalised world of the present causes the legal profession to […]
Legality of Restrictive Covenants in Employment Contracts: Balancing Constitutional Freedoms and Legitimate Business Interests
Authored By: Nidhi Yadav ILS Law College, Pune. Abstract In countries like India, where unemployment and market volatility grip individuals