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Patna HC: Advocate Intending to Represent Party Without Any Authority Amounts to Soliciting Briefs - (22 Oct 2020)

CIVIL

Patna High Court has cautioned the Advocates that the act of urging the Court to enter their appearance in a case with the intention to represent a party, that too without any authority, amounts to "soliciting briefs" and may invite strict action against the erring Advocate.

Tags : PATNA HIGH COURT   ADVOCATE INTENDING TO REPRESENT PARTY  

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