STATE OF WEST BENGAL Vs. SHIVANANDA PATHAK

JUDGEMENT

(1.) Whether "judicial obstinacy" can be treated as a form of "bias" is the question which we intend to answer in these appeals. As the answer depends upon the peculiar facts involved in these cases, they are being examined in a little detail.

(2.) Leave granted in the Special Leave Petition.

(3.) These two appeals are directed against the judgment dated 21st July, 1992 passed by a Division Bench of the Calcutta High Court comprising of Mr. Justice Ajit Kumar Sengupta and Mr. Justice Shyamal Kumar Sen.