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Delhi HC: Lawyers have Great Responsibility towards Resolving Matrimonial Disputes - (11 Apr 2025)

FAMILY

Delhi High Court has observed that parties in matrimonial disputes experience frustration and emotional trauma. In such cases, lawyers have a duty towards resolution of disputes rather than making and fueling allegations against each other.

Tags : DELHI HIGH COURT   MATRIMONIAL DISPUTES   RESOLUTION OF DISPUTES  

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