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Delhi HC: No Blanket Protection for Litigants from Counsel’s Negligence - (13 Oct 2025)

CIVIL

Delhi High Court clarified that although litigants are generally protected from their counsel’s negligence, this is not an absolute rule, and in certain cases, a litigant may be held accountable for the lawyer’s lapses depending on the circumstances and conduct involved.

Tags : BLANKET PROTECTION   LITIGANTS   NEGLIGENCE  

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