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Calcutta High Court Judge Accepts Recusal Plea on Ground of Being Facebook Friend with Lawyer - (16 Sep 2019)

CIVIL

Calcutta High Court Judge has recused himself from a hearing a matter after a party raised objection over his being a Facebook friend of an appearing counsel. The Court observed that it appeared that the Counsel’s contention is that if a Hon'ble Judge has a friend on Facebook who is a member of the Bar then that is a reason for him to recuse from the case.

Tags : CALCUTTA HIGH COURT   RECUSAL  

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