REGENT COMPUTRONICS PVT. LTD.

Sahasranaman, P.B. Appellant

V/S

Kerala High Court Respondents

Referred Judgements :-

CHATHUKUTTY V. KALPETTA MUNICIPALITY [REFERRED TO]
TAMASKAR V. HIGH COURT OF CHHATTISGARH [REFERRED TO]
NALINAKHYA VS. SHYAM SUNDER HALDAR [REFERRED TO]
BAR COUNCIL OF MAHARASHTRA VS. M V DABHOLKAR [REFERRED TO]
SURINDER SINGH VS. CENTRAL GOVERNMENT [REFERRED TO]
LILY THOMAS MS ADVOCATE VS. SPEAKER LOK SABHA [REFERRED TO]
INDIAN COUNCIL OF LEGAL AID AND ADVICE VS. BAR COUNCIL OF INDIA [REFERRED TO]
ARVIND MILLS LIMITED VS. STATE OF GUJARAT [REFERRED TO]
WAHID ULLAH KHAN VS. DISTRICT MAGISTRATE NAINITAL [REFERRED TO]
DEMOCRATIC BAR ASSOCIATION ALLAHABAD VS. HIGH COURT OF JUDICATURE AT ALLAHABAD [REFERRED TO]
BASANT KUMAR CHOUDHARY VS. UNION OF INDIA [REFERRED TO]
PEOPLE'S UNION FOR CIVIL LIBERTIES VS. UNION OF INDIA [REFERRED TO]
KIRLOSKAR ELECTRIC CO. LTD. VS. STATE [REFERRED TO]
T.N. RAGHUPATHY VS. HIGH COURT OF KARNATAKA [REFERRED TO]
HOTEL INDRAPRASTHA VS. K. SOMASEKHARAN NAIR AND ORS. [REFERRED TO]
M. VEERABHADRAIAH VS. THE UNION OF INDIA AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Introduction :

(2.) P.B. Sahasranaman ("PBSN"), the petitioner, a practicing lawyer, has a standing of 33 years at the Bar. On 29.8.2014, he gave his "consent" to be designated as a senior advocate. The High Court of Kerala considered PBSN's "consent" along with nine other proposals in a Full-Court meeting held on 19.8.2015. Eventually, on 30th Sept. 2015, the Court informed the lawyer that he had failed to secure the votes of two-third judges "present" in the meeting, as required under Rule 6 of the Rules framed under Sec. 16(2) of the Advocates Act.

(3.) Aggrieved, PBSN initially approached the Supreme Court by filing WP (C) No.135 of 2016. Later, he withdrew that writ petition with liberty to move this Court, as seen from the Ext.P10 order of the Supreme Court. Thus, the issue about how an advocate should be designated as a Senior Counsel is before us.

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SAHASRANAMAN, P.B. Vs. KERALA HIGH COURT

Referred Judgements :-

JUDGEMENT

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