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SC: It is a Pleader’s Duty to Apprise the Court and Other Parties of his Client’s Death - (16 Jul 2025)

CIVIL

SC has observed that Under Rule 10A of Order XXII, the duty of a pleader to apprise the court as well as the other parties to the suit, of the death of his client is a duty of candour and propriety as a responsible officer of the court and the failure to perform such duty constitutes a wrongful act.

Tags : SUPREME COURT   WRONGFUL ACT   RULE 10A  

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