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Judgment
4 paragraphs · 103 wordsCase taken up. Learned counsel for petitioner is present.
Learned Counsel for Respondent, Mr Sharath Sampath, requested for his discharge from the advocate-ship of Respondent, because of having no instruction, as was mentioned in previous date and after that date, Bailable Warrant was issued against Respondent.
Bailable warrant issued was filed in the office of Police Station, but no compliance report is there. Let, a Show Cause cum reminder through Commissioner of Police, Mumbai be issued, with a direction for ensuring compliance and submission of report at an earliest.
List the matter 'for directions' on 25.09.2024 "for further disposal".