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Supreme Court: Banks Cannot Effectively Blacklist Lawyers by Placing Them on Caution Lists - (08 Jul 2026)

BANKING

SC ruled that banks cannot place panel lawyers on caution lists to effectively blacklist them. It observed that while banks may remove advocates for negligence, they cannot publicly disclose such action, as disciplinary proceedings for professional misconduct fall exclusively under Bar Councils.

Tags : BANKS; BLACKLIST; MISCONDUCT  

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