Interaction of Advocate appearing as party-in-person may be discontinued for the time being

Supreme Court via circular dated 20th January, 2016, notified that the certain guidelines have been issued by the Competent Authority with regard

Supreme Court via circular dated 20th January, 2016, notified that the certain guidelines have been issued by the Competent Authority with regard to interaction of the Advocates appearing as party-in-person:

“Pending decision by the Rules Amendment Committee of Hon’ble Judges, interaction of Advocate appearing as party-in-person may be discontinued for the time being subject to such Advocate filing proof to the effect that he/she is enrolled with the Bar Council of his/her respective State under the Advocates, Act, 1961”

-Supreme Court of India

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