On 27-03-2019, Supreme Court of India has designated a total number of 37 Advocates as Senior Advocates.
Below is the list of the Advocates:
- Ms. Madhavi Goradia Divan
- Mr. R. Balasubramanian
- Ms. Anitha Shenoy
- Mr. Aruneshwar Gupta
- Mr. Jugal Kishore Tikamchand Gilda
- Mr. Sanjay Parikh
- Mr. Preetesh Kapur
- Mr. Ashok Kumar Sharma
- Mr. Deepak Madhusudan Nargolkar
- Mr. Ajit Shankarrao Bhasme
- Mr. Nikhil Nayyar
- Mr. S. Wasim A. Qadri
- Mr. M. G. Ramachandran
- Mr. Manish Singhvi
- Mr. Gopal Sankaranarayanan
- Mr. Mohan Venkatesh Katarki
- Mr. Nakul Dewan
- Mr. Devadatt Kamat
- Mr. Anip Sachthey
- Mr. Anupam Lal Das
- Mr. G. Venkatesh Rao
- Mr. Jayanth Muth Raj
- Mr. Arijit Prasad
- Mr. Jay Savla
- Ms. Aparajita Singh
- Dr. Menaka Guruswamy
- Mr. Siddhartha Dave
- Mr. Siddharth Bhatnagar
- Mr. C. N. Sreekumar
- Ms. Aishwarya Bhati
- Mr. Santosh Paul
- Mr. Gaurav Bhatia
- Mr. Bharat Sangal
- Mr. Vinay Prabhakar Navare
- Mr. Manoj Swarup
- Mr. Ritin Rai
- Ms. Priya Hingorani
Out of the above mentioned 37 Advocates, there are 6 women Advocates in the list:
- Ms. Madhavi Goradia Divan
- Ms. Anitha Shenoy
- Ms. Aparajita Singh
- Dr. Menaka Guruswamy
- Ms. Aishwarya Bhati
- Ms. Priya Hingorani
With the intent to make the exercise of senior designation more objective, fair and transparent so as to give full effect to consideration of merit and ability, standing at the bar and specialized knowledge or exposure in any field of law, Supreme Court laid down elaborate guidelines for the system of designation of Senior Advocates in the Supreme Court as well as all the High Courts of India. [Indira Jaising v. Supreme Court of India, 2017 9 SCC 766, decided on 12-10-2017]
Supreme Court Guidelines to Regulate Conferment of Designation of Senior Advocates, 2018
[Dated: 29-03-2019]
Supreme Court of India
Good Afternoon Sir/Ma’am,
Greetings of the Day,
Hon’ble Sir/Ma’am,
I, Mahesh Mitra, apologize for writing to you in this manner because I am very distressed and do not see any other way out.
I, Mahesh Mitra, a resident of Delhi, am praying to you with all my heart that I am suffering from the last 24 years in a consumer case related to allotment for self-employment. Whereas, in the above mentioned case, I have received more than 36 court orders, statements, reports etc. from various courts during these 24 years. These include the last order passed by NCDRC in the year 2014, which has not been complied with by the opponent till date. Since the opponent is a government official, he is going back on his promise and consent. He is making me run from pillar to post by dragging me to different courts through various cases by hook or crook and is taking me away from my goal of getting justice. I humbly request you to help me by looking at my documents, evidence, orders etc. because I have become a victim of injustice, atrocities, economic and mental harassment, exploitation etc. by the government official, (Chief Executive Officer of Greater Noida Industrial Development Authority, Greater Noida, Uttar Pradesh). Due to this, I and my family are suffering. It has been ruined and I am empty handed, now even the hope of getting justice is fading away, it will be a great favour from you,
Thank you,
Mahesh Mitra, Resident of Delhi, Phone no. – 8800298757,
a victim wandering to get justice.
Once again Sorry for distributing you,
I want to work with NCLAT Advocate
Advice