The Gujarat High Court has conferred designation of “Senior Advocate” to 6 advocates in the Full Court meeting.
The notification issued by the Gujarat High Court notifies that “In exercise of powers conferred by Section 16 (2) of the Advocates’ Act, 1961 read with Rule 19(1) of the High Court of Gujarat-Designation of Senior Advocates, Rules, 2018, the Hon’ble the Chief Justice and Hon’ble Judges of the High Court of Gujarat in the Full Court Meeting held on 11" January, 2024, have designated following Advocates as Senior Advocate from the date of this Notification.
The names of the advocates are as follows:
- Mr. Pareshkumar Ramanlal Jani
- Mr. Sanjay Ashok Mehta
- Ms. Trusha Kanubhai Patel
- Mr. Harshit Shirishchandra Tolia
- Mr. Tejas Manubhai Barot
- Mr. Dhaval Dharmendra Vyas
About “Senior Advocate” Designation
Senior Advocate is an advocate who has been designated as such by either the Supreme Court or the High Court. A Senior Advocate cannot file a vakalathnama, appear in the Court without another advocate or advocate-on-record, cannot directly accept an engagement to appear in a case or draft pleadings.
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