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The High Court of Judicature at Patna and Ors. v. K.K. Chaubey and Ors. - (High Court of Patna) (30 Sep 2015)

Judicial review finds errors in Patna ruling on Advocates-on-Record

MANU/BH/0833/2015

Civil

Reiterating in some detail the purpose behind judicial review, and evolution over the years of its scope, the Patna High Court determined that unless there was a judicial or legislative scheme preventing Advocates-on-Record in High Courts, similar to those in the Supreme Court, it could not be said that rules relating to eligibility as an AOR were bad in law. The order under review had looked to advocates’ right to plead under the Patna High Court Rules, and the ensuing effects on client and litigant rights.

Relevant : Sow Chandra Kanta v. Sk. Habib MANU/SC/0064/1975 Moran Mar Basselios Cathlicos v. Mar Poulose Athanasius MANU/SC/0003/1954 R.K. Anand vs. Registrar, Delhi High Court MANU/SC/1310/2009

Tags : JUDICIAL REVIEW   ADVOCATE   ON RECORD   PLEADING  

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