Procedure:-

On receipt of the requisite papers outlining the legal issue faced by the beneficiary, the same shall be attended to expeditiously and an initial response indicating the decision of the Society to take up the matter shall be communicated to the beneficiary within 15 days of receipt of the application. The beneficiary shall be apprised of the further steps to be taken and provided details of the date and time when the initial interactive meet with the Lawyer assigned is scheduled. Where the Society forms the opinion that the matter is not fit to be pursued, the same shall be also informed to the beneficiary within 15 days of the receipt of the application. The applicant shall be apprised and explained the decision by a Lawyer assigned in that regard.

While advisory work is free of cost, in case the matter is to be pursued before the High Court or the Mediation and Conciliation Center of the High Court, fee shall be chargeable as per the scale set out under.

Fee Structure:-

[A] HONARARIUM FOR LAWYERS [Other than Senior Advocate]:-
[1.] The total honorarium payable to lawyers (other than Senior Advocates) for the matter shall be Rs.25,000/-, which shall cover conferences, drafting, filing, assistance to Senior Advocates (if required) and appearance.

[2.] The honorarium shall be payable in two stages:
a) Rs. 12,500/- shall be payable at the stage of filing/initial hearingof the matter
b) Rs. 12,500/- shall be payable when the matter is posted for final disposal
c) If the matter is disposed off at the initial hearing itself, the applicant shall be liable to pay Rs. 12,500/- only towards honorarium

[3.] Honorarium for filing caveat applications (excluding appearance when the matter is actually filed) - Consolidated Rs. 1,000/-

[B] HONORARIUM FOR SENIOR ADVOCATES:-
[1.] Honorarium for appearance (whether for the petitioner or the respondent) at the filing/initial hearing stage - Rs. 7,500/- per appearance upto a maximum of Rs. 15,000/-.

[2.] Honorarium for appearance (whether for the petitioner or the respondent) when matter is posted for final hearing) - Rs. 10,000/- per appearance up to a maximum of Rs. 20,000/-.

[C] SCHEDULE OF RATES FOR OUT OF POCKET EXPENSES:-
1) Photocopy charges – Rs. 2.00 per page
2) Steno Charges – Rs. 12/- per page
3) Computer Typing (Laser Print):-
(i) For original computer print – Rs. 20/- per page.
(ii) For additional pages – Rs. 5/- per page

OTHER MISCELLANEOUS EXPENSES:-
For swearing of affidavits - Rs. 300/- per affidavit
Other out of pocket expenses - Rs. 1500/- (consolidated)
Taking of steps for issuance of notice - Rs. 500/- (per notice sent to a party)

[D] Court fee payable on petition as per the Hon’ble High Court Rules, as amended up-to-date.