Advocate is not client’s mere mouthpiece; should refrain from accepting frivolous briefs: Allahabad HC dismisses petition challenging DRT Registrar’s notice
“The Court repetitively requested the learned Counsel for the petitioner to refrain from wasting the time of the Court and to raise his pleas before the DRT where the securitisation application is pending but due to his insistence, the Court had to decide the petition by this detailed judgment, which has resulted in unwarranted wastage of the precious time of the Court, which could have been utilized for deciding some other matter.”
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