Supreme Court: After 228 advocates have filed their application for registration as Advocate-on-record, Justice BR Gavai directed that the names of all these advocates be registered as Advocate-on-Record of the Supreme Court.
These advocates have appeared in the Advocate-on-Record examination held in June, 2019 and have passed the prescribed written test for making them eligible for registration as an Advocate-on-Record of this Court. The registration was put on hold due to COVID-19 lockdown.
[APPLICATIONS FOR REGISTRATION OF ADVOCATE-ON-RECORD, MISCELLANEOUS APPLICATION Diary No(s). 11088/2020, order dated 05.05.2020]
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