MAHESHPUR COAL COMPANY, LD Vs. JATINDRA NATH GUPTA

JUDGEMENT

(1.) This is an application for a change of attorneys by the defendants in the suit.

(2.) The applicants ask that the order for change be made without ordering the clients to pay to the attorneys the amount of their bill which may be found due on taxation, on the ground that the attorneys have discharged themselves.

(3.) It appears that in September last the accountant of the attorneys had an interview with one of the defendants, when the latter promised to make a payment on account of the attorneys costs.