AIR 2012 (NOC) 1 (BOM.) ::2011 AIR CC 2539 (BOM) ::2011 (3) AIR Bom R 318

Bombay High Court

Hon'ble Judge(s): P. B. Majmudar, A. A. Sayed , JJ

(A) Advocates Act (25 of 1961) S. 28, 24 — Advocates (right to take up Law Teaching) Rules (1979), Rr 1, 3 — Enrollment as advocate — By Bar Council of Maharashtra and Goa — On relevant date of filing application for enrollment as advocate before Bar Council of Maharashtra and Goa applicant was teaching law subjects in college — His working hours were in morning and his duty hours were less than three hours per day — No objection certificate was given by his college — Applicant would be entitled to be enrolled as Advocate by Bar Council of Maharashtra and Goa (Para 4)