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Delhi High Court: Judges Would Have to Recuse if Children as Central Govt Counsel is Treated as Bias - (22 Apr 2026)

CIVIL

Delhi High Court observed that accepting a litigant’s plea of bias based on judges’ children being empanelled as government counsel could lead to widespread recusal of judges, while rejecting Aam Aadmi Party chief Arvind Kejriwal’s application seeking the judge’s recusal in the liquor policy case.

Tags : RECUSE; BIAS; CHILDREN  

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