The Supreme Court in Rehana Khan v. Rizwan Siddiquee has reiterated that an advocate’s duty of confidentiality continues even after the professional relationship with a client has ended.
The Court held that an advocate cannot use confidential information received from a client against them, including by disclosing privileged communications to the media. The Court also upheld the advocate’s two-year removal from the roll and imposed ₹5 lakh costs each on the advocate and former client for prolonging the litigation for 11 years.
