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Judges Allowed to be Facebook Friends with Lawyers, Rules Florida SC - (22 Nov 2018)

Supreme Court of Florida, USA, has ruled by 4:3 majority that Facebook friendship between a judge and an attorney appearing before him in a matter is not a sufficient ground for disqualifying him from considering that matter on the ground of likelihood of bias.

Tags : FLORIDA SUPREME COURT   JUDGE AND ATTORNEY   FACEBOOK   FACEBOOK FRIENDS  

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