DEBASISH ROY Vs. HIGH COURT AT CALCUTTA & ANR
LAWS(CAL)-2019-1-101
HIGH COURT OF CALCUTTA
Decided on January 31,2019

Debasish Roy Appellant
VERSUS
High Court At Calcutta And Anr Respondents

JUDGEMENT

I. P. Mukerji, J. - (1.) This public interest litigation was assigned to us by the Hon'ble the Chief Justice for consideration and disposal.
(2.) It relates to the process of appointment of Senior Advocates by this Court.
(3.) This class of advocates is referred to in Section 16 of the Advocates Act, 1961.;


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