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Chhattisgarh High Court: Innocent Litigants Should Not be Penalized For Lapses by Their Lawyers - (10 Apr 2026)

CIVIL

Chhattisgarh High Court held that litigants should not suffer due to their lawyer’s negligence, observing this in a land dispute case where parties could not contest proceedings as their counsel failed to properly inform them about the trial court hearings.

Tags : LITIGANTS   LAWYERS   PENALIZED  

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