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P&H High Court: Counsel’s Ignorance of Readily Available Prior Litigation Amounts to Dereliction - (26 Aug 2026)

CRIMINAL

Punjab and Haryana High Court observed that an advocate cannot plead ignorance of prior litigation when such information is readily available on the Court’s website, terming such conduct as bordering on professional dereliction.

Tags : PRIOR LITIGATION; LITIGATION; PROFESSIONAL DERELICTION  

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