As stated before, the Legal Practitioners Bill, 1959, recognizes the continuous existence of the system known as dual system now prevailing in the High Courts of Calcutta and Bombay but leaves it open to these High Courts, if they so desire, to discontinue the same at any time. The dual system is known to be, in essence, a distribution of work or a division of labour between two classes of legal practitioners, the Solicitors and Advocates. Such a division of labour is a special feature of the British legal system and came to be introduced in India as far back as 1774 in the then Supreme Court at Calcutta during the regime of the East India Company. It was firmly established in the three Presidency capitals of Bombay, Calcutta and Madras, when the High Courts came into being there about 100 years ago. Needless to say that the system was imported in India to suit mainly the convenience of the British business interests and was not extended to other High Courts in the country w ....