NAGENDRAPPA Vs. SUSHILAWWA

JUDGEMENT

(1.) Learned counsel for the appellant submits that the appellant has already taken back the entire file with an intention to engage another Advocate. Therefore, he has issued notice to the appellant on 1/3/2023 and sent the same through registered post. Inspite of that, the appellant has not approached him. Hence, he may be permitted to retire from the present case.

(2.) His submission is taken on record.

(3.) In view of the above, learned counsel Sri M.H.Patil is permitted to retire.