Report No. 93
4.9. House of Lords case of 1977.-
However, it should be noted that in a case decided1 in 1977, the House of Lords was divided on the question whether, absent a recognised Ground of privilege, judges have the authority asserted in the dicta quote2 above from cases of 1963.
1. D. v. N.S.P.S.C., (1977) 2 WLR 201: (1977) 1 All ER 587.
2. Para. 4.7, supra.
Back
