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Delhi HC to Lawyers: Confine to Facts in Bail Pleas, Skip Adding Judgment Extracts - (21 Sep 2022)

CIVIL

Delhi High Court while observing that lawyers add elaborative judgment extracts while drafting bail pleas, has requested counsels to adhere to "basic principles of pleading" and mention only facts, legal provisions and grounds on which bail is sought.

Tags : DELHI HIGH COURT   BAIL   FACTS  

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