Supreme Court Bar Association on 19th August, 2014 issued a circular with regard to the objections on representation on ‘The Supreme Court Rules-2013’. This circular is in addition to the earlier notification dated 14.08.2014 of Hon’ble CJI, whereby explanation (b)&(c) Rule 10, Order IV Supreme Court Rules-2013, on misconduct, was directed not to come into force until further orders, accepting the first request of SCBA. The following suggestions of the Office Bearers of SCBA are accepted by Hon’ble CJI:
- Representation dated 13.08.2014 of SCBA has already been referred to the Rule Committee along with a request to consider the same objectively and comprehensively, in consultation with the SCBA. Therefore, issues raised by the SCBA, specifically with regard to violation of Sections 29 and 30 of the Advocates Act 1961, will be considered by the Rule Committee only.
- The maximum cap of two lawyers in Form 30 of Fourth Schedule of Supreme Court Rules will be put in abeyance and the appearances of all lawyers, who are actually present, will be shown in the order sheet.
- With regard to the court fees, excess court fee will be refunded in case the Rule Committee accepts the suggestions of SCBA.
- Standard paper prescribed in Order XV Rule 11, will be changed back to being optional for A4 and legal size paper as before, instead of only A4 in New Rules.
To read the Circular, click here
