SHEETAL Vs. BIDLA

JUDGEMENT

(1.) THIS order shall also govern disposal of W.P.No. 10066/2012 as in both the cases the question involved is identical in nature.

(2.) IN W.P.No.8324/2012 the petition is against the order dated 27.7.2012 passed by 2nd Addl. Principal Judge, Family Court, Indore in HMA Case No.763/2011, whereby petitioner was refused to engage Lawyer, present petition has been filed.

(3.) IN W.P.No.8324/2012 HMA case is filed by the respondent for restitution of conjugal rights, while in W.P.No. 10066/2012 case is filed by the petitioner under Section 125 Cr.P.C. for maintenance. In the matter of Chanchal the Advocate appearing on her behalf was Mr.M.L.Bansal, who refused to appear on behalf of the petitioner in the circumstances power was filed by Ms. Achala Joshi, Advocate alongwith an application under Section 13 of M.P.Family Court Act and Rule 14 of M.P.Family Court Rules. In other case in which petitioner is Sheetal and Advocate appearing on her behalf was Ms. Naznin Khan. In that case also Ms. Achalal Joshi filed the power alongwith an application and the Advocate appearing had no objection. But in both the cases applications filed by the petitioners were dismissed, hence these petitions.