Cal HC: Officers Entitled to Take Action Against Non-Conforming Acts of An Advocate - (13 Jun 2023)
CIVIL
Calcutta High Court while observing that it is not expected that a judge should be a mute spectator, has held that judicial restraint does not disentitle a judicial officer from taking exception against non-conforming acts of an Advocate.
Tags : CALCUTTA HIGH COURT JUDICIAL RESTRAINT ADVOCATE NON-CONFORMING ACTS
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