Supreme Court had instructed Accountability or Anti-Corruption Court to wrap up the proceedings in the cases within a month.

On Monday, Nawaz Sharif’s Lawyer Khawaja Haris recused himself from representing Former Premier in several corruption cases filed by National Accountability Bureau (NAB) against Sharif family on ground that he could no longer work under pressure imposed on him by Supreme Court.

Lawyer and his team walked out of the case stating that they could not perform under such pressure. Haris said Supreme Court had instructed accountability or anti-corruption court to wrap up proceedings in the cases within a month and to conduct the hearings on Saturday.

He stated that,“The court can’t do justice to the case under this pressure”. Subsequently, he withdrew his Power of Attorney in the case.

On June 10, Supreme Court had given four weeks to Anti-Corruption Court to wrap up the proceedings.

Order was issued after Supreme Court heard arguments by NAB Prosecutor Sardar Muzaffar Abbasi and Haris. Court further stated that Judge was free to fix timings for the hearings.

Judge Mohammad Bashir of Anti-Corruption Court questioned Sharif regarding his counsel,“Who will be your lawyer now? Or will you convince Haris to return?”.

To this Nawaz Sharif stated that,“I can only tell after consultations, I need some time”.

Case has been indefinitely adjourned in absence of Sharif’s counsel.

In May,2018, Supreme Court gave Anti-Corruption Court time till June 9 but a Special Bench dismissed a request by Sharif’s lawyer’s to extend deadline by 3 months.

Source Express

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