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SC: Pronouncing Operative Portion Without Preparing Entire Judgment - (11 Apr 2023)

CIVIL

Supreme Court while upholding the dismissal of civil judge on account of misconduct, observed that charges which revolve around gross negligence and callousness on part of civil judge in not preparing/dictating judgments, but providing a fait accompli, is completely unacceptable.

Tags : SUPREME COURT   CIVIL JUDGE   FAIT ACCOMPLI   JUDGMENT  

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