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Mad. HC: Advocate is Entitled to Take Action Against Litigant for Harassing Them Over Court Queries - (01 Aug 2023)

CIVIL

Madras High Court while observing that Court queries are for the benefit of litigants and queries don’t indicate Court’s order, has held that any advocate, who is harassed by a litigant following court’s queries, or even otherwise, is entitled to take appropriate action against the litigant.

Tags : MADRAS HIGH COURT   ADVOCATE   LITIGANT   HARASSMENT  

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