Section 38(2) in Orissa Superior Judicial Service and Orissa Judicial Service Rules, 2007
(2)Conversation between the Judge and counsel in court is often necessary, but the Judge should be studious to avoid controversies that are apt to obscure the merits of the dispute between litigants and lead to its unjust disposition. In addressing counsel, litigants, or witness, the Judge should avoid a controversial manner or tone.
