new procedure for mentioning
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The Supreme Court directed the Circular to be provided to Supreme Court Bar Association and Supreme Court Advocates-on-Record Association, and further requested them to display it on the Notice Boards for information to the Members of the Bar.

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Amending the direction given on 20.09.2017, Chief Justice Dipak Misra said that apart from the advocates-on-records (AoRs), junior counsel can also mention

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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