JAMEELA SHAHNAWAS SHAIKH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The respondent no.2 is informed to have expired on 15 th December, 2022.

(2.) In view thereof, prayer for amendment is made for bringing the son of respondent no.2 namely Shahnawaz Shaikh as one of the L.R. of said respondent. In view of above, leave to amend. Amendment to be carried out forthwith. Mr. Muazma Ansari, learned counsel waives for said L.R. and undertakes to file vakalatnama within period of three days.

(3.) The petitioner party-in-person submits that she be granted liberty to engage an Advocate Ms. Sana Khan to represent her interest as the earlier Advocate has refused to extend cooperation. In view of the aforesaid request made by the petitioner-in-person before this Court, we permit the Advocate Ms. Sana Khan to represent the interest of the petitioner, who assures that the vakalatnama shall be placed on record within period of three days.