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Delhi HC: Lawyer’s Inability to Understand Lower Court Order Cannot Justify Delay in Filing Appeal - (06 Apr 2026)

LIMITATION

Delhi High Court held that a lawyer or litigant cannot justify delay in filing an appeal by claiming inability to understand a court order, rejecting such a plea by a practicing advocate who challenged a Sessions Court order after over a year, terming the explanation unsatisfactory.

Tags : LAWYER   DELAY   LOWER COURT  

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