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Delhi High Court: Law Firms Must Verify Cited Case Laws; Senior Counsel Not Responsible for Finality - (06 Nov 2025)

CIVIL

Delhi High Court observed that briefing lawyers and law firms must verify case laws before citing them. The court noted relying on decisions under review without disclosure shows lack of candour and may mislead the Court, emphasizing senior counsel cannot be expected to check their finality.

Tags : LAW FIRMS   SENIOR COUNSEL   LAWYERS  

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