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Ker. HC: A Judge Can’t Succumb to Threat Posed by Litigant Making Wild Allegations of Bias - (07 Jul 2023)

CIVIL

Kerala High Court while rejecting plea for recusal of Justice Sophy Thomas by an advocate facing contempt proceedings, has observed that judge can’t succumb to the threat posed by a party litigant or his Counsel, who makes wild allegations of bias, or false implications in a case.

Tags : KERALA HIGH COURT   CONTEMPT   RECUSAL  

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