Bombay High Court has adjourned a matter where the Court find that advocate representing the party was not in proper dress.
The Division bench comprising Justices AS Gadkari and SG Dige has adjoun the matter on next date and expounded that “Advocate for the Petitioner is not in proper dress code.”
The Court listed the matter on 10 July 2023.
Case Details
Case:- CRIMINAL WRIT PETITION NO. 1588 OF 2023
Petitioner:- Kewal Bhupendra Shah
Respondent:- The State of Maharashtra and Anr.
Judge: Justices AS Gadkari and SG Dige
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