MICHAEL ABREO Vs. JAYESH N. DHAVUD

JUDGEMENT

(1.) This appeal is listed after so many years. Even learned Advocates find it difficult to take instructions from the respective clients as they are not in touch with them.

(2.) They were handicapped. Earlier learned Advocate Shri M. S. Mohite used to represent the Appellant-Complainant. Now he is appointed as Senior Advocate. His colleague Ilsa Shaikh used to appear in the matter. I deem it to appropriate to appoint Ilsa Shaikh as amicus curiae and she is appointed. I have heard her. To the best of her experience and knowledge of law, she argued the matter and also filed a summary of evidence.

(3.) When the turn of the Respondent-accused came, he was also handicapped, in the sense that his client was not in touch in spite of communication. He also argued with best of his experience.