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Delhi HC: Advocates Bound by Client’s Instructions, Not Required to Verify Truthfulness of Claims - (21 Aug 2025)

CIVIL

Delhi HC has held that an Advocate is bound by the instructions given to him by his client and it does not form part of the Advocate’s duty to verify the truthfulness or veracity of such instructions as the assertions made by the parties are to be decided by the learned Court.

Tags : DELHI HIGH COURT   ADVOCATES   CLIENT INSTRUCTIONS   PROFESSIONAL MISCONDUCT  

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