Jitendra Nath Jha vs State Of U.P. & Others
2013 Latest Caselaw 1095 ALL

Citation : 2013 Latest Caselaw 1095 ALL
Judgement Date : 18 April, 2013

Allahabad High Court

Jitendra Nath Jha vs State Of U.P. & Others on 18 April, 2013

Bench: Pankaj Mithal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- SERVICE SINGLE No. - 5005 of 1996
 

 
Petitioner :- Jitendra Nath Jha
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Rakesh Gupta,In Person,Rakesh Gupta
 
Respondent Counsel :- C.S.C.
 

 
Hon'ble Pankaj Mithal,J.

Petitioner has appeared in person to press the application No. 37121 of 2013.

In the application he has stated that he does not want to have the service of his counsel and therefore he may be permitted to withdraw the vakalatnama executed in his favour and to allow him to prosecute the case in person. He states that he has cleared the fees of the counsel.

In view of the above, the authority of Sri Rajesh Gupta, learned counsel for the petitioner is permitted to be withdrawn and the petitioner is permitted to appear in person.

As prayed, list on 13th May 2013.

Application No. 37121 of 2013 is disposed of.

Order Date :- 18.4.2013

SKS