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Allahabad HC: Shouldn't Advise Clients to Reagitate Matters if No Error Apparent on Face of Record - (27 Jun 2022)

CIVIL

Allahabad High Court has held that an advocate should not give advice of re-agitating matter when there is no error apparent on the face of the record nor was there any other reason why the matter be re-agitated after it was finally decided.

Tags : ALLAHABAD HIGH COURT   REAGITATE MATTERS   ERROR  

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