Allow Cookies!
By using our website, you agree to the use of cookies
Law firms neither competent nor authorized to file Vakalatnama before any court, tribunal or authority, in arbitration or any other proceedings, the Bar Council of Delhi (BCD) has clarified.
The bar council clarified it on November 11, 2018 has been issued in view of the contemporary practice following by law firms, where they file Vakalatnama’s in the firm’s name. The clarification also states that if a Vakalatnama is signed by a law firm and not an advocate, it “should not be entertained or accepted”.
The Bar Council also stated that the Vakalatnama must be duly signed by the Advocate, mentioning his/her name, along with enrolment number and must be affixed with welfare stamp of requisite value as being mandatory without which the bar council won’t accept it.
86540
103860
630
114
59824