The Telangana High Court has conferred designation of “Senior Advocate” to 9 advocates in the Full Court meeting. The designation has been done in exercise of the powers conferred by Section 16 (2) of Advocates Act, 1961 read with Guideline Nos.5 (viii) and 8 - Guidelines for Designation of Advocates as Senior Advocates, High Court for the State of Telangana.
The notification issued by the Telangana High Court notified that,
“In exercise of the powers conferred by Section 16 (2) of Advocates Act, 1961 read with Guideline Nos.5 (viii) and 8 - Guidelines for Designation of Advocates as Senior Advocates, High Court for the State of Telangana, the Hon'ble the Chief Justice and Hon'ble Judges of the High Court in the Full Court meeting held on 02.11.2021, have designated Nine (9) Advocates, whose relevant particulars are given hereunder, as Senior Advocates, with effect from 02.11.2021.”
The nine advocates are as follows:
- Sri Abdul Muqeeth
- Sri Nageswara Rao P
- Sri Narayana Reddy B
- Sri Prabhakar J
- Sri Prabhakara Chandra Mouli M
- Sri Pratap Narayan Sanghi
- Sri Ramachandra Rao J
- Sri Ravinder Reddy Ayyadapu
- Sri Venu Gopal E.V
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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