QUAZI ZIYAUDDIN Vs. M P STATE ELECTION COMMISSION

JUDGEMENT

(1.) Appellant - Quazi Ziyauddin appears in person. He submits that Advocate engaged by him has expressed inability to appear before the Court due to call given by the Bar Association to boycott this Court. He submits that he may be permitted to discharge his Advocate. He submits that he is compelled to take this step as matter cannot wait any further considering the fact that election is scheduled to be held on 22.02.2015 and if the matter is not heard before that date, the same will become infructuous.

(2.) On the oral request made by the appellant, advocate Shri M.K. Agrawal is discharged.

(3.) Appellant has been informed that once the Court considers the arguments on merits, later on, appellant will not be permitted to file application for rehearing of the case on the ground that on earlier occasion Advocate could not appear in the Court. Appellant has understood the consequences and accepts the position.