KHAMAR JAHAN Vs. SYED SHAMSHUDDIN

JUDGEMENT

(1.) Learned counsel for the appellant, learned counsel for legal representatives of respondent no.7 and learned counsel for respondents no.1 to 3 are physically present.

(2.) Learned counsel for the appellant has filed a memo seeking her retirement from appearing for the appellant in this mater.

(3.) Perused the memo, previous order sheets and submission of learned counsel for the appellant.