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Don't Deprive Litigants of Valuable Right to Prosecute Just for Their Lawyer's Default: SC - (06 Feb 2019)

Supreme Court has observed that valuable right of a litigant to prosecute an appeal should not be deprived merely because of non-appearance of his lawyer.

Tags : SUPREME COURT   DON'T DEPRIVE LITIGANTS OF VALUABLE RIGHT TO PROSECUTE  

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