[1] The Acting Chief Justice intimated that the majority of the Court were of opinion that the Vakils had no right of audience in the High Court in cases sent up for trial there under Act XIV of 1908; the reasons for so holding, if necessary, would be given later.
In Re v.
In Re v.
(High Court Of Judicature At Calcutta)
No. | 13-03-1909
Advocate List
Bench
- HON'BLE ACTING CHIEF JUSTICE MR. HARINGTON
- HON'BLE MR. JUSTICE BRETT
- HON'BLE MR. JUSTICE STEPHEN
- HON'BLE MR. JUSTICE MOOKERJEE
- HON'BLE MR. JUSTICE CASPERSZ
- HON'BLE MR. JUSTICE FLETCHER
- HON'BLE MR. JUSTICE CARNDUFF
Eq Citations
- 4 IND. CAS. 297
- LQ/CalHC/1909/112
Head Note
Advocates — Right of audience — In cases sent up for trial under Act XIV of 1908 — Held, Vakils had no right of audience
