Bombay High Court designates 13 new Senior Advocates

Section 16(2) of the Advocates Act, 1961 provides that- an advocate may, with his consent, be designated as senior advocate if the Supreme Court or a High Court is of the opinion that by virtue of his ability, standing at the Bar or special knowledge or experience in law he is deserving of such distinction.

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Bombay High Court Senior Advocates

Bombay High Court: On 13-01-2025, the Bombay High Court in exercise of the powers conferred by Section 16(2) of the Advocates Act, 1961 and in accordance with the Rules framed by the High Court designated the following advocates as Senior Advocates, with effect from 13-01-2025:

  1. Rajiolochan Bhalchandra Puranik

  2. Prakash D. Shah

  3. Vijay Dinkarrao Patil

  4. Sunip Kumar Sen

  5. Satish Laxmanrao Maneshinde

  6. Nandkumar Bhagwanrao Khandare

  7. Dinesh Sharad Purandare

  8. Sudesh Manohar Usgaonkar

  9. Sanjeev Prataprao Kadam

  10. Deepa Prashant Chawan

  11. Manjari Dhanesh Shah

  12. Pranav Pradyumna Badheka

  13. Kirtidev Girish Munshi

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