Supreme Court: The Division Bench of BR Gavai and K. Vinod Chandran, J. dismissed the plea against the conferment of Senior designation to 70 advocates by Delhi High Court.
The Bench remarked that lawyers do not get preferential treatment in the Supreme Court for having a senior gown.
The Advocate challenging the said designation, argued that the classification of lawyers into senior advocates and others was violative of the equality enshrined under the Constitution of India.
[Mathews J. Nedumpara v. Full Court of The Judges of The High Court of Delhi, 2025 SCC OnLine SC 274, decided on: 07-02-2025]
Source: Press
