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Supreme Court: Litigant Cannot Question A Judge On 'Perceived Bias' During The Course Of Hearing - (09 May 2019)

CIVIL

Supreme Court in its order dismissing Harsh Mander's plea seeking recusal of the CJI Ranjan Gogoi from hearing the Assam Detention Centre cases, the Supreme Court has observed that a litigant should not be permitted and allowed to question a Judge on 'perceived bias' during the course of hearing.

Tags : SUPREME COURT   PERCEIVED BIAS  

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