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SC: Litigants Liable for Contempt on Violating Undertaking Given by their Advocate - (08 Sep 2023)

CONTEMPT OF COURT

Supreme Court has held that willful breach or disobedience of an assurance in the form of an undertaking given by a counsel/advocate on behalf of his client to the court would amount to “civil contempt” as defined under Section 2(b) of Contempt of Court Act, 1971.

Tags : SUPREME COURT   CIVIL CONTEMPT   UNDERTAKING   ADVOCATE  

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