SHEKH BABUBHAI SIDDIQBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) APPELLANT Babubhai Siddiqbhai Shaikh, convict No. 10542 has made an application to this Court stating that he is suffering due to non-availability of his advocate Ms. Rukhsana Pathan, and the matter is not taken up despite Court's order to list it for final hearing in the last week of January, 2008. He, therefore, prays for making the advocate to retire and to appoint another advocate. The Office is, therefore, directed to appoint another advocate to represent the case of the appellant-convict on or before 26th November, 2008. Let the matter be listed for final hearing on 1st December, 2008.