On 20.09.2017, putting an end to the practice of allowing senior lawyers to mention cases seeking their out-of-turn listing and hearing, Chief Justice Dipak Misra directed that now onwards only Advocates-on-Record (AoR) would be authorised to mention cases for out-of-turn hearing.
The said direction is an outcome of an incident that occurred yesterday in the Chief Justice’s court after some lawyers were denied permission to mention cases. A junior lawyer 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