UZAIR ZUBAIR GHOLAP Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) This is a most unfortunate state of affairs and it reflects very poorly on the standards to which our profession has fallen.

(2.) We had before us a matter listed at Sr. No. 9 under the caption of withdrawal. The praecipe was put in by Ms Karen Jeffries, advocate. But she is not the advocate on record. The Petition was filed through Mr Sudhir V Sadavarte, Advocate, in the name of one Uzair Zubair Gholap against various parties. The 5th Respondent is an individual, Shahid Itlam Khan.

(3.) It seems that on 24/7/2023, Uzair Gholap wrote to Mr Sadavarte. The signed letter, a copy of which is given to us, alleges, among other things, that the Petitioner had never engaged Mr Sadavarte nor any other professional, nor given any instructions or documents for drafting this Writ Petition and Writ Petition No. 599 of 2019. The Petitioner therefore sought withdrawal of Mr Sadavarte's vakalatnama and demanded a No Objection Certificate ("NOC").