436. An Advocate not to file his Vakalatnama without the consent of one who is already on record.
- No advocate shall be permitted to file an appointment or memorandum of appearance in any proceedings in which another advocate is on record for the same party save with the consent of the former advocate on record or the leave of the Court, unless the former advocate has ceased to practise or has by reason of infirmity of mind or body or otherwise become unable to continue to act.
