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SC: Litigant Owes a Duty to be Vigilant about Pending Judicial Proceedings - (25 Nov 2024)

CIVIL

SC has observed that even if it is assumed that a lawyer was careless or negligent, this, by itself, cannot be a ground to condone long & inordinate delay as the litigant owes a duty to be vigilant of his own rights and is expected to be equally vigilant about pending judicial proceedings.

Tags : SUPREME COURT   JUDICIAL PROCEEDINGS   VIGILANT  

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