- (1.) Having beard the learned counsel for the parties, we are of the opinion that as the respondent herein who is an Advocate and appearing in person states before us that he bad applied for grant of commercial connection by mistake, he should file a fresh application for grant of domestic connection for carrying on his profession in chamber as an Advocate, cannot be said to be carrying on commercial activities.
(2.) Such domestic connection may be granted to him upon bis filing of a fresh application and upon compliance of all requisite formalities. Such connection may be granted within a period of two weeks from the date of compliance of all formalities.
(3.) The imgugned order is set aside. Both the appeal and the application are disposed of with the aforementioned observation.;