Section 2 in THE CONSTITUTION (NINETY-NINTH AMENDMENT) ACT, 2014
2. The Supreme Court in Supreme Court Advocates-on-Record Assn. v. Union of India, (1998) 7 SCC 739
, had interpreted clause (2) of Article 124 and clause (1) of Article 217 of the Constitution with respect to the meaning of "consultation" as "concurrence". Consequently, a Memorandum of Procedure for appointment of Judges to the Supreme Court and High Courts was formulated, and is being followed for appointment.
