Section 25 in Bombay High Court (Designation of Senior Advocates) Rules, 2018
25. Whether the applicant's name was earlier proposed for being designated as Senior Advocate of the Bombay High Court or any other High Court or of the Supreme Court of India. If so, the decision thereon, with its date.
Signature of the Advocate concerned.Date :General Instructions for Completing the Application form for Designation as a Senior Advocate(1)Every Application, in the prescribed format, shall be made in English, typed/printed with font size (Arial, 12pt) in double spacing on a single side of white A4-size paper with top and left margins of 1.5 inches.(2)All documents annexed to the application should be accompanied by a detailed index containing the details thereof.(3)Documents accompanying the application should be listed and numbered consecutively in the index.(4)The entire compilation will have running page numbering In The Top Right Corner In Arial 14 pt boldface.(5)Name of the Applicant must tally with his/her name as mentioned in his/her enrolment certificate. Abbreviated names are not to be used.(6)The completed Application with its index should be presented in the form of a paper book with binding or stitching on the left side. Spiral or comb binding is not to be used.(7)All photocopies should be legible and true copies of their respective originals.(8)Two copies of the Application paper book, identical in every respect and particular, are to be submitted.(9)An original colour passport-sized photograph against a plain background is to be pasted on each copy of the Application.
