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 cases for urgent hearing. Stating that mentioning is the beginning of good law practice, CJI said:

“junior advocates should also learn the art of mentioning.”

Earlier, the CJI had put an end to the practice of allowing senior lawyers to mention cases seeking their out-of-turn listing and hearing and had directed that only Advocates-on-Record (AoR) would be authorised to mention cases for out-of-turn hearing. The said direction was given after a junior lawyer, after being denied the permission to mention his case, complained that while his senior colleagues were being allowed to mention matters for urgent hearing, junior members of the bar were denied such opportunities.

Source: PTI

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