G KUMAR Vs. A STALIN

JUDGEMENT

(1.) PETITIONER moved an application before the tribunal to pass suitable orders directing to send for the amount of Rs. 5,20,230 immediately so as to enable petitioner to withdraw one half of the award amount with interest and cost.

(2.) ORDER has been passed by the tribunal dismissing the petition on the ground that petitioner has engaged another counsel without obtaining the consent of the earlier counsel.

(3.) IT is stated that the vakalath given to the earlier advocate was not cancelled. Change of vakalath cannot be a reason for denying the relief sought for. If the earlier counsel has any right, he has to take necessary action in accordance with law. That cannot be a reason dismissing the application.