Supreme Court: Unequivocal Statements Made by Counsel Will be Binding on Clients - (01 Feb 2020)
CIVIL
Supreme Court has observed that unequivocal statements made by counsel will be binding on clients. The Court noted that an unequivocal statement was made by the Counsel engaged by the landlord to espouse his cause before the High Court. It also noted that there is no case that he had expressly instructed his counsel not to make such a statement.
Tags : SUPREME COURT COUNSEL
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