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State of Chattisgarh - Section
Section 33 in The Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011
33.
The Chamber shall be completely under control of the High Court of Chhattisgarh.[Schedule-A] [Added by C.G. Notification No. 2880/R.G./2011, dated 13-5-2011; published in C.G. Rajpatra (Asadharan), dated 27-5-2011 at pp. 371-372.][As per Rule 2 of the Chhattisgarh High Court Lawyers Chambers (Allotment & Occupancy) Rules, 2011]Application For Allotment Of Advocate's Chamber| 1. Name of Advocate | ......................................................... |
| 2. Father's/Husband's Name | ........................................ |
| 3. Address :(a) Present Address | ................................................... |
| (b) PermanentAddress | ..................................................... |
| (c) ContactNumber | .............................................. |
| 4. Whether the applicant(s) is/are ordinarily resident ofChhattisgarh State (if yes, please enclose appropriatecertificate issued by competent authority) | ................................................... |
| 5. Enrolment number and date as an advocate in State BarCouncil | ................................................... |
| 6. Membership No. & Date of Registration in High Court BarAssociation, Bilaspur (Please enclose the documentary proof) | ................................................... |
| 7. Name of the father/mother/son(s)/daughter(s) or spouse, whois/are practicing in this High Court, as an advocate(s) withenrolment number (if any) and have also applied for allotment ofchamber. | (i) ..............................................(ii)..............................................(iii)....................................... |
| 8. In case of Association/Law Firms | |
| (a) Name ofassociation/law firms | ................................................ |
| (b) Name ofassociates/partners in association/law firms | (i) ................. |
| (ii).......................................................................... | |
| (iii) .................................. | |
| (iv) ................................... | |
| (c) Addressof association/law firms | ............................................. |
| 9. Whether the applicant is/are standing counsel of anyinstitution, if yes, give details | ................................................. |
| 10. Total number of cases, in which appeared in this HighCourt on behalf of parties. | (a) For Petitioner/Applicant/Appellant...(b) ForRespondents/Non-Applicant....... |