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Calcutta High Court: Cannot Compel Lawyers to Cease Work for Protest - (01 Jul 2024)

CIVIL

Cal. HC has observed that no one can be compelled to observe a strike or cease work. Lawyers discharge public function for litigants, thus resolution of Bar Council of West Bengal for a black day protest against new criminal laws shall not be treated as a mandate on advocates to abstain from work.

Tags : CALCUTTA HIGH COURT   BAR COUNCIL   WEST BENGAL  

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