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AIROnline 2014 SC 209
::(2015) 1 WLC(SC)CVL 382
Supreme Court Of India
Hon'ble Judge(s):
Anil R. Dave,
Kurian Joseph
, JJ
Advocates Act (25 of 1961) , S.16(2)— Constitution of India , Art.226— Designation of Senior Advocates - It is High Court concerned which frames rules/regulations/guidelines regarding designation of senior advocates - Mandamus therefore can be sought for framing new norms strictly in consonance with provisions of S.16(2) of Advocates Act (Para 5)
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