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J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common - (23 Oct 2026)

CIVIL

J&K&L High Court quashed a Rs. 10,000 cost imposed on a Senior Advocate without hearing him, citing breach of natural justice. It said heated exchanges during arguments should not lead to contempt or costs, and urged efforts to preserve harmony between the Bar and Bench.

Tags : SENIOR ADVOCATE; HEATED EXCHANGES; BAR AND BENCH  

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