As per the case facts the Supreme Court Bar Association and the Supreme Court Advocates-on-Record Association filed applications seeking clarification and modification of directions from a previous judgment regarding the ... recording of advocate appearances The appeal to the Supreme Court was to address these concerns and ensure proper implementation of appearance procedures The question arose regarding the clarification and modification of specific directions in a previous judgment concerning the marking of advocate appearances in court Finally the Supreme Court disposed of the applications modifying the previous directions to ensure only physically present and arguing advocates along with one assisting advocate are recorded It also specified that a Senior Advocate cannot appear without an Advocate-on-Record