- An Advocate presenting an appeal or application shall (a) produce a Vakalatnama signed by the appellant or petitioners authorising him to do so and accepted by the Advocate in writing under' his signature or (b) when he has appeared on behalf of the appellant or petitioner in the lower court, file memorandum of appearance signed by him stating that he was an advocate on record appearing on behalf of the appellant or petitioner and that he is authorised to present the appeal or application or (c) make a statement in writing that he has been authorised by the appellant or petitioner to present the appeal or application with an undertaking to produce a regular Vakalatnama with in 2 weeks from the date of presentation. The address of the advocate shall be stated in such Vakalatnama, memorandum of appearance or statement in writing and any subsequent change in the Advocate's address during the pendency of the appeal or application presented by him shall immediately be communicated by the Advocate to the Office. Communications sent by post by the office to the said address shall be presumed to have been received by the Advocate. It would not be necessary for an Advocate to file fresh Vakalatnama if he has filed the same in the lower court/courts on behalf of respondent/opponent provided he files a note of appearance in the concerned appeal in the High Court.Explanation. - A separate Vakalatnama [***] [Deleted vide Notification No. C-2002/93 dated 8.5.1995, published in Gujarat Government Gazette, Extraordinary, Part IV-C., 22.5.1995 (w.e.f. 5.6.1995).] shall be filed in each of several connected proceedings notwithstanding that the same advocate is retained by the party in all the connected proceedings.
