ARVIND N. SAVANI Vs. MAGANLAL SAVANI

JUDGEMENT

(1.) This Chamber Order was taken out by defendant No.1 before the Prothonotary and Senior Master of this Court for obtaining discharge of his Solicitors and for handing over papers and proceedings. The Papers and proceedings have already been handed over to him by the firm of Solicitors (the firm) representing him. That matter has not been disputed.

(2.) The Defendant No.1 contended in the Chamber Order that the firm has not given him the NOC for filing the Vakalatnama of the new advocates, whom defendant No.1 seeks to appoint, on the ground of non payment of certain outstanding fees as shown in the correspondence between the parties. The learned Prothonotary and Senior Master of this Court has considered the contentions of the parties and held that the firm stood discharged by his order dated 25 th July, 2012.

(3.) It is that order which is sought to be challenged by praecipe filed before this Court.