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High Court of Punjab and Haryana Orders for Allowing Only Local Counsel To Appear Before It
The Punjab and Haryana High Court, in Rule 3 - A (i) Chapter 6 Part - B Volume - V of the Punjab and Haryana High Court Rules and Orders has made a provision to allow only local counsel to appear before it. Rule 3 - A (ii) Chapter 6 Part - B Volume - V of the Punjab and Haryana High Court Rules and Orders make provision for the High Court to prepare a roll of Advocates who ordinarily practice in the Punjab and Haryana High Court. It states that the Rule 3 - A Chapter 6 Part - B Volume - V of the Punjab and Haryana High Court Rules and Orders will come into force when the Chief Justice of the Punjab and Haryana Court will notify that the roll of Advocates has been successfully compiled. It also provides for periodical revision of the roll of Advocates in a manner prescribed by the Chief Justice of the Punjab and Haryana Court.
However, this does not completely exclude the advocates who are not based in Chandigarh, Mohali, and Panchkula. The provision allows for Advocates, who are not on the roll of Advocates, to appear, act and plead in the Punjab and Haryana Court with the leave of the Court. Further, an advocate, who is not on the roll of advocates and wishes to plead in the Punjab and Haryana Court, can file an appointment along with an advocate who is on the roll of Advocates. The Punjab and Haryana Court has also started taking applications from Advocates for adding their name to the roll of Advocates as informed in a notice dated 12.01.2021 issued by the Punjab and Haryana Court.
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