Chhattisgarh High Court: On 07-08-2025, the Full Court of Chhattisgarh High Court designated three advocates as Senior Advocates in exercise of powers conferred under section 16 of the Advocates Act, 1961, read with Rule 7 of the High Court of Chhattisgarh (Designation of Senior Advocates) Rules, 2018, and in pursuance of the judgment in Indira Jaising v. Supreme Court of India, (2017) 9 SCC 766.
The following advocates were hereby designated as Senior Advocates with immediate effect:
- Ashok Kumar Varma
- Manoj Vishwanath Paranjpe
-
Sunil Otwani