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Madras HC Criticizes Practice of Judges Copying Issues/Questions of Law in Case - (26 May 2021)

CIVIL

Madras High Court has criticized the practice of Judges copying the issues/ questions of law involved in a case from the pleadings itself, instead of undertaking the exercise on its own. The Court has observed that this often leads to absurdity because if the counsel's formulation of questions of law is flawed and defective, the Court record also carries the same vice.

Tags : MADRAS HIGH COURT   PRACTICE OF JUDGES COPYING ISSUES/QUESTIONS OF LAW IN CASE  

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