2A. [ Vakalatnama or Memorandum of Appearance to contain full name, address etc. of the counsel. [Added by Notification No. 450/VIII-C-2 (vide Correction Slip No. 235), dated 16th September, 2005, published in the U.P. Gazette, Part II, dated 24th September, 2005, (w.e.f. 24-9-2005).]
- The Stamp Reporter/Office shall not accept any vakalatnama or memorandum of appearance unless it bears full name of the counsel, his complete address both of High Court, chamber/office, if any residence including telephone number(s), if any, date of signing vakalatnama, enrolment number etc.]
