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SC Refuses to Mark Presence of Advocate Who Did Not Argue the Matter - (25 Oct 2024)

CIVIL

Supreme Court has refused to mark presence of an advocate who did not argue in a matter and stated that Advocate-on-Record should be invariably present and a day would come when the Court would not even record their appearance if they don't appear.

Tags : SUPREME COURT   ADVOCATE-ON-RECORD   PRESENCE  

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