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Bombay HC: Experts May Give Opinion in a Case, But Can’t Apply Law - (04 Sep 2017)

Bombay High Court has held that an expert invited to give his or her opinion on a case cannot apply law to the facts of the case and offer a solution, but merely bring in their learning to bear upon the facts of the case, as the task of adjudication lies with the courts.

Tags : BOMBAY HIGH COURT   EXPERT OPINION  

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