Bombay High Court
Mrs. Jakiya W/O. Abdul Kadir vs Mr. Kadir Shirajudding Chamanshaikh on 25 July, 2023
Author: Prithviraj K. Chavan
Bench: Prithviraj K. Chavan
21-FA-1090-2016.doc
Shailaja
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
FIRST APPEAL NO.1090 OF 2016
Kadir Shirajuddin Chamanshaikh ] Appellant
Vs.
Jakiya w/o Abdul Kadir ] Respondent
a/w
CIVIL APPLICATION NO.4516 OF 2016
IN
FIRST APPEAL NO.1090 OF 2016
Jakiya w/o Abul Kadir Chamanshaikh ] Applicant
IN THE MATTER BETWEEN:
Kadir Shirajuddin Chamanshaikh ] Appellant
Vs.
Jakiya w/o Abdul Kadir Chamanshaikh ] Respondent
.....
Mr. Kuldeep U Nikam, for Appellant.
Mr. A.P. Shinde, for Respondent.
....
CORAM : PRITHVIRAJ K. CHAVAN, J.
DATE : 25th JULY, 2023.
P.C.
1. A praecipe is moved by the learned Counsel for the appellant seeking permission to withdraw his appearance in view of the fact that he has not been receiving any instructions from his client- appellant. Copy of the notice dated 17th March, 2023 duly received by the appellant is also tendered by annexing the track consignment.
1 of 2 ::: Uploaded on - 26/07/2023 ::: Downloaded on - 27/07/2023 05:06:10 ::: 21-FA-1090-2016.doc
2. In that view of the matter, Mr. Kuldeep U. Nikam is permitted to withdraw his appearance. He stands discharged.
3. Registry to issue notice to the appellant returnable on 29th August, 2023 intimating him about withdrawal of the power by the Advocate.
[PRITHVIRAJ K. CHAVAN, J.] 2 of 2 ::: Uploaded on - 26/07/2023 ::: Downloaded on - 27/07/2023 05:06:10 :::