Supreme Court designates 5 new Senior Advocates
The decision to designate 5 Senior Advocates was taken in a Full Court meeting presided by Dr Justice DY Chandrachud, the Chief Justice of India.
Advocates on record
Supreme Court | Advocate-on-Record examination to be held from [03-06-2019 to 08-06-2019]
G.S.R. 287(E) — 1. Under Rule 5 (i) and (ii) of Order IV, Supreme Court Rules, 2013 and Regulation 2 of the
Senior Advocates cannot mention the cases for out-of-turn hearing from now on; only AoRs can: CJI
On 20.09.2017, putting an end to the practice of allowing senior lawyers to mention cases seeking their out-of-turn listing and hearing, Chief