On Wednesday, Justice Tejas Karia, Judge, High Court of Delhi, recused himself from hearing a PIL seeking contempt action against AAP leaders Arvind Kejriwal, Manish Sisodia and others for allegedly uploading and sharing clips of the court hearing of the Former Chief Minister's and others pleas seeking recusal of Justice Swarana Kanta Sharma in the liquor policy case.
The PIL by advocate Vaibhav Singh was listed for hearing before a bench of Chief Justice D K Upadhyaya and Justice Karia, which directed that it be listed before another bench on Thursday.
The court stated, “This matter will not be heard by this bench. List tomorrow before a bench of which one of us, Justice Tejas Karia, is not a member".
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