- (1.)Leave granted.
(2.)Appellant has challenged an interim order passed by the High Court of Karnataka at Bangalore in Writ Petition No. 35106 of 2014 filed in public interest.
(3.)Appellant has mainly sought for a writ of mandamus for framing new norms strictly in consonance with the provisions of Section 16(2) of the Advocates Act, 1961 in the matter of designation of senior advocates. A writ of certiorari is also sought for quashing notifications dated 30.06.2014 and 14.07.2014 whereby 15 advocates have been designated as senior advocates by the High Court of Karnataka.