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SC designates 288 Advocates as Advocate-On-Record after June, 2019 Examination for the same. [Read Notice]


Supreme Court Corona Pendamic.PNG, PIC BY: Business Today
05 May 2020
Categories: Latest News

On Tuesday, the Supreme Court of India has designated as many as 228 Advocates as Advocates-on-record after they moved in an application for their registration since they have appeared in the Advocate-on-Record examination held in June, 2019.

The applicants stood eligible for resgistration as an Advocate-on-Record as they had passed the prescribed written test.

It isn't an administrative fault of the Top Court as the registrations have been put on hold of these due the Corona Pandemic.

In view of this, it had been directed by the Court that the Advocates who had cleared the written test held in June 2019 must register themselves.

The Supreme Court Recruitment Cell in its order stated:

"The applications for registration as Advocates-onRecord is fixed on the 05th May, 2020 (Tuesday) and will be taken up by the Hon'ble Chamber Judge on that day. It is further informed that the personal/virtual appearance of the Advocates before the Hon'ble Judge in has been exempted"

The Supreme Court Advocates On Record Assocation had last month announced that the Advocate-On-Record (AoR) Examination, scheduled for June has been deferred concerning to the Coronavirus Lockdown.

Read Notice Here:



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