REGENT COMPUTRONICS PVT. LTD.

Mohammad Mushfik Appellant

V/S

STATE OF UTTAR PRADESH Respondents

Referred Judgements :-

PRAMATHA NATH TALUKDAR V. SAROJ RANJAN SARKAR [REFERRED TO]
T T ANTHONY VS. STATE OF KERALA [REFERRED TO]
UPKAR SINGH VS. VED PRAKASH [REFERRED TO]
NIRMAL SINGH KAHLON VS. STATE OF PUNJAB [REFERRED TO]
BABUBHAI VS. STATE OF GUJARAT [REFERRED TO]
AMITBHAI ANILCHANDRA SHAH VS. CENTRAL BUREAU OF INVESTIGATION [REFERRED TO]
SAMTA NAIDU VS. STATE OF MADHYA PRADESH [REFERRED TO]
ARNAB RANJAN GOSWAMI VS. UNION OF INDIA [REFERRED TO]

JUDGEMENT

(1.) Sri Anil K. Tripathi, Advocate has filed his Vakalatnama on behalf of the petitioner, which is taken on record. After arguing at some length he states that he would like the previous counsel Sri Manish Vaish to argue the matter and thus the 'baton' of argument has been passed on to Sri Manish Vaish.

(2.) We fail to understand this tactic on the part of lawyers of changing counsels mid way.

(3.) Be that as it may, we have heard Sri Manish Vaish, learned counsel for the petitioner and learned A.G.A. appearing for the State.

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MOHAMMAD MUSHFIK Vs. STATE OF UTTAR PRADESH

Referred Judgements :-

JUDGEMENT

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