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Delhi HC: BCI to Enroll South Korean Citizen as Advocate - (20 Mar 2025)

CIVIL

Delhi High Court has directed the Bar Council of India to enroll a South Korean citizen as an advocate within two days. The Court observed that enrollment cannot be withheld since there was no stay of a single judge order quashing BCI's decision refusing the enrollment.

Tags : DELHI HIGH COURT   BAR COUNCIL OF INDIA   SOUTH KOREAN CITIZEN  

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