- (i) An advocate may with the leave of the court withdraw his appearance if his client has instructed him to that effect or if he has duly intimated to the client his inability to represent him. Leave of the Court shall be sought within a week of the advocate receiving the client's instructions or the client receiving the Advocate's intimation, as the case may be. The Advocate shall file in the former case the letter, if any, received from the client. The Court may grant leave to the advocate to withdraw his appearance on such terms and conditions as it may deem proper.(ii)The Registrar may exercise the power of the Court in sub-rule (i) where leave to withdraw is sought in a case which is not on the Daily Board of the Warned List.(iii)Where leave to withdraw has been granted by the Court or the Registrar a notice to the party concerned shall be sent.
