Tausif Ahmed S/O Abdul Salam ... vs Noor Afsha W/O Tausif Ahmed Ansari ...
2023 Latest Caselaw 4553 Bom

                                                                   2-revn-117-2022.odt
                                        (1)


             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                        BENCH AT AURANGABAD

            CRIMINAL REVISION APPLICATION NO.117 OF 2022
                        WITH REVN/58/2021

             TAUSIF AHMED S/O ABDUL SALAM ANSARI
                                VERSUS
  NOOR AFSHA W/O TAUSIF AHMED ANSARI (NOOR AFSHA D/O
                   HAFIZ EID ALI) AND ANOTHER
                                   ...
 Advocate for Applicant : Mr. Krushna Solanke h/f Mr. Saeed S. Shaikh
                                   ...
                                       CORAM : S.G. MEHARE, J.

DATED : MAY 02, 2023

PER COURT:-

1. The impugned judgment and order was stayed on

condition to deposit Rs.40,000/- within four weeks as per order dated

25.07.2022. The applicant did not comply though time was

extended.

2. On 03.10.2022, the counsel for the applicant made a

statement that the applicant was not responding him; hence, he may

be discharged. The Court directed the applicant to follow the

procedure and thereafter to move the Court for discharge.

3. Learned counsel holding for Advocate Mr. Saeed Shaikh

states the same thing which he has stated on 03.10.2022. He also did

not follow the procedure as per order dated 03.10.2022. Unless the

procedure is followed, the lawyer cannot be discharged.

2-revn-117-2022.odt

4. In view of that matter, learned counsel appearing for the

applicant to follow the procedure for seeking discharge. If he would

not, he will have to argue the matter in the absence of the applicant

on the basis of the record.

5. Stay order dated 25.07.2022 stands vacated.

6. List the matter in due course.

(S.G. MEHARE, J.)

Mujaheed//