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Bombay Presidency - Section
Section 9 in Bombay High Court (Designation of Senior Advocates) Rules, 2018
9. Repeal and Savings. - (a) All previous Rules in respect to the subject matter covered by these Rules, including the Guidelines for Designating an Advocate as Senior Advocate, as made by the High Court of Bombay with all amendments/modifications, are hereby repealed. However, this repeal shall not, by itself, invalidate the actions taken under the repealed Rules/Guidelines.
Form - IForm of Proposal/endorsement(required from two previously designated Senior Advocates)Date :To,The Honourable the Chief Justiceand the Judges of the High Courtof Judicature at Bombay.I, ... ... ... ... ... ... ... ... ... ... ... (name of Senior Advocate) propose Shri/Smt/Kumari ... ... ... ... ... ... ... ... ... ... ... ... ... (name of Advocate proposed), who was enrolled as an advocate by the Bar Council of Maharashtra & Goa on ... ... ... ... and continues to be on the Roll of Advocates maintained by the said Bar Council, and who has been practicing in this Court for the last ... ... ... ... years, for being designated as a Senior Advocate of this High Court, as in my opinion, by virtue of his/her ability, experience and standing at the Bar, he/she is deserving of such distinction.The reasons why, according to me, the advocate is worthy of being designated as a Senior Advocate are as follows : -... ... ... ... ... ... ... ... ... ... ... ... ... ... ... ... ... ... ... ...... ... ... ... ... ... ... ... ... ... ... ... ... ... ... ... ... ... ... ... ... ...Dated this ... ... ... ... day of ... ... ... ... ... ... ... ... ... ... 20.(Signature of the Senior Advocate)ConsentI hereby give my consent to be designated as Senior Advocate.Dated this ... ... ... ... day of ... ... ... ... ... ... ... ... ... ... 20.| Form - II | Passport sizephotograph | |
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