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Allahabad HC Directs UP Bar Council to Take Disciplinary Action Against Striking Lawyers - (17 Feb 2022)

CIVIL

Allahabad High Court has directed the Uttar Pradesh Bar Council to take disciplinary action against striking lawyers at Uttar who continuously abstained from work on every date between February 5, 2020 to January 5, 2022.

Tags : ALLAHABAD HIGH COURT   DISCIPLINARY ACTION AGAINST STRIKING LAWYERS  

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