SHYAM LAL Vs. MURTI DEVI

JUDGEMENT

(1.) CM No.8708/2015 (recalling of order dated 22nd April, 2015) and 8709/2015 (Stay of order 22nd April, 2015)

(2.) THE two grounds urged by the counsel now appearing on behalf of the Petitioner/applicant are that the erstwhile counsel had no instructions to withdraw the matter in the absence of his client and that the Respondents were not the owners of the premises in question which plea was not argued before this Court.

(3.) IT is not disputed in the present applications that by a duly authorized vakalatnama executed in favour of the earlier counsel Shri Purshotam Singh, Advocate, he filed the petition and argued the matter. Thus all the terms of the vakalatnama executed by the Petitioner are applicable to him which includes the authority of the counsel to withdraw the case.