VINAY CHHABRA Vs. JUDGE CHAWLA & ORS

JUDGEMENT

(1.) C.M. No.22683/2019 & 22685/2019 (for exemption)

(2.) The impugned judgment and decree were passed by the learned Single Judge on the consent given by the learned counsel for respondent No.1/defendant No.1. The operative part of the judgment reads as under :-

(3.) Learned counsel for the appellant contends that the counsel Mr.Vaibhav Mehra, who had appeared for the appellant had no authority to make any statement to accept any amount or to handover the property and the concession given by the learned counsel was without any authority. He contends that the counsel for the appellant who appeared before the learned Single Judge has neither informed the appellant about the alleged offer extended by the learned counsel for respondent No.1/plaintiff nor taken any instructions from him. He submits that Sh. Vaibhav Mehra, Advocate has acted beyond instructions of the appellant. He submits that the statement given by the learned counsel before the learned Single Judge was mala fide which cannot bind the appellant.