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CIVIL - If Earlier Counsel Not Discharged from Case New Advocate Needs NOC to Enter Appearence: Karnataka HC - (21 Feb 2019)

CIVIL

Karnataka High Court has clarified that 'No Objection Certificate' from counsel holding vakalath is necessary for a new counsel to enter appearance in the case, if the previous counsel has not been discharged from the case.

Tags : KARNATAKA HIGH COURT   NEW ADVOCATE NEEDS NOC TO ENTER APPEARENCE  

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