- (1.) Leave granted.
(2.) This appeal is against a judgment of the High Court dated 3rd April, 2002. Briefly, stated the facts are that the respondent was an advocate on panel of the appellants. As such a number of matters used to be assigned to him. It appears that some dispute arose between the appellants and the respondent as a result of which the respondent was asked to return all papers. The respondent was willing to return the papers provided that all his fees were paid.
(3.) It appears that when Appeal from Order No. 24 of 1999 was on the Board of the High Court, the respondent moved an application before the High Court saying that he has been asked to return the files and, therefore, he may be discharged on payment of his full fees. On such application, the High Court relying on earlier judgments passed the following order : "In view of the above decisions of this Court, the application of Sri A.K. Saxena is allowed and he is granted leave for being discharged as counsel for the appellant. However, the appellant New India Assurance Co. Ltd., shall pay his full fees. On payment of full fees, he will immediately return the files as required by the appellant-Company in letter, Annexure 2.";