Superior courts should not pass caustic remarks on subordinate courts unless facts disclose designed effort to frustrate cause of justice with mala fide intention. Bona fide errors should not invite disparaging remarks. Judges do commit errors which are to be corrected by superior courts. Superior courts can convey their anxiety to subordinate courts through their orders which should be authoritative but not uncharitable. Use of derogatory language should be avoided which invariably has demoralizing effect on subordinate judiciary. Sujoy Kumar Chanda v. Damayanti Majhi, (2014) 5 SCC 181

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