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‘Lawyer’s activities not commercial in nature; using residential premises as lawyer’s office not misuse’: Delhi HC quashes 22-year-old complaint

‘Lawyer’s activities not commercial in nature; using residential premises as lawyer’s office not misuse’: Delhi HC quashes 22-year-old complaint

Published on October 22, 2025October 22, 2025By Rohit Patel

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Previous story‘Lawyer’s activities not commercial in nature; using residential premises as lawyer’s office not misuse’: Delhi HC quashes 22-year-old complaint

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