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SC: Superior Courts Should Avoid Adverse Comments on Personal Conduct & Caliber of Judicial Officers - (25 Nov 2024)

CIVIL

SC has observed that superior courts should avoid adverse comments on the personal conduct and caliber of the Judicial Officer. There is a difference between criticising erroneous orders & criticising a Judicial Officer. The first part is permissible and the second category should best be avoided.

Tags : SUPREME COURT   ADVERSE COMMENTS   JUDICIAL OFFICERS  

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