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SC: Advocate Must Protect Client Confidentiality Even after Client Turns Adversary - (24 Aug 2026)

CIVIL

Supreme Court observed that “An advocate's duty is not conditional upon the client's continued good behaviour towards the advocate. An advocate cannot use information received in confidence against his client, and the fact that she has since become his adversary makes no difference.”

Tags : ADVOCATE; CLIENT; CONFIDENTIALITY  

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