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State of Gujarat - Section

Section 320A in Gujarat High Court Rules, 1993

320A. Professional costs.

- Notwithstanding anything contained in Chapter XXXI of The Gujarat High Court Rules, 1993, the Advocates' Fees in appeals under section 10-F of the Companies Act, 1956, unless the Court otherwise directs, shall be computed as follows:-
(a)A basic fee of Rs.250/- shall be allowed in addition to a fee at the rate of Rs.300/- per day of hearing irrespective of the value of the subject matter involved in the appeal. A part of the day shall be counted as a full day for the purpose of computing the fees.
(b)In cases where more Advocates than one have filed their appearances and have also appeared at the time of hearing, it shall be permissible to allow fees for two advocates. In such cases the fees for the second Advocate shall be computed at the rate of Rs.200/- per day, a part of the day of hearing being counted as a full day.
Form of Appeal Under Section 10-F of the Act Before the High Court of Gujarat at AhmedabadOriginal Jurisdiction Appeal No....... of..................
.....................................Appellant
V/S
......................................Respondent