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Supreme Court Of India

(From : Bombay)

Hon'ble Judge(s): Ranjan Gogoi, R. F. Nariman, Navin Sinha , JJJ

(A) Constitution of India , Art.18— Advocates Act (25 of 1961) , S.16— Supreme Court Rules (1996) , O.4 R.2— Designation of Senior Advocate - Title - Designation 'Senior Advocate', is distinction and recognition and is hardly 'title' u/Art. 18 - Use of such designation not legally impermissible inasmuch as similar expressions are found to be used in other vocations also - Use of such expressions are instances of recognition of talent and special qualities of person - Designation of 'Senior Advocates' passing parameters laid down u/S. 16 of Act, found constitutional - Does not violate Art. 18 of Constitution. (Para 24) (B) Advocates Act (25 of 1961) , S.16— Supreme Court Rules (1996) , O.4 R.2— Designation of Senior Advocate - Exercise of powers by Court - Use of expressions 'is of opinion' and 'in their opinion' in S. 16 and O. 4, R. 2 respectively - Such expressions controls power of Full Court to designate Advocate as Senior Advocate - Opinion, though subjective, has to be founded on objective materials - There has to be full and effective consideration of criteria prescribed u/S. 16. (Para 31) (C) Constitution of India , Art.14— Advocates Act (25 of 1961) , S.16— Supreme Court ....