BALBIR Vs. BABU LAL

JUDGEMENT

(1.) At the outset of hearing the present revision petition, Mr. Ajay Gupta and Ms. Sampti Sharma, Advocate submit that because of some inadvertence and bona fide error, they filed the present revision petition on behalf of the present petitioner and later on it transpired that both the counsel cannot represent the present petitioner, therefore, they seek permission to withdraw their Vakalatnama.

(2.) Learned counsel, Mr. Anoop Agarwal, is present and appears on behalf of the petitioner, and has no objection if the aforesaid request of the previous counsel is accepted.

(3.) Accordingly, the Vakalatnama of Mr. Ajay Gupta and Ms. Sampti Sharma, Advocate, is withdrawn.