SUDESHNA BHATTACHARYA Vs. KAMAL K DUTTA

JUDGEMENT

(1.) Present petition has been filed under Article 227 of the Constitution of India in which following prayers have been made;

(2.) Brief facts are that respondent no. 1 (petitioner before trial court), filed a suit for damages to the tune of Rs.5,10,000/- against present petitioner (defendant no. 2 before trial court) and respondent no. 3 (defendant no. 1 before trial court).

(3.) Petitioner has been contesting the suit and has filed her written statement. On 28th August, 2008, counsel for petitioner filed an application for withdrawal of the vakalatnama, which was dismissed by trial court, vide order dated 28th August, 2008.