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SC Orders BCI Probe After Party Denies Engaging Advocates in Fraudulent Settlement Case - (13 Aug 2025)

CIVIL

The Supreme Court has ordered the Bar Council of India to conduct an inquiry after a litigant, Harish Jaiswal, claimed he never engaged lawyers who allegedly entered into a fraudulent settlement in his name in a property dispute. BCI must submit a report by October 2025.

Tags : FRAUDULENT SETTLEMENT   BAR COUNCIL OF INDIA   SUPREME COURT   FORGERY   LEGAL ETHICS   ADVOCATE-ON-RECORD   PROPERTY DISPUTE   SLP RECALL   MISREPRESENTATION  

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