- (1.) This writ petition has been filed against the U.P. Power Corporation. Earlier the counsel for the U.P. Power Corporation was Sri Sudhir Agarwal but now the U.P. Power Corporation has appointed Sri Vinod Misra as its counsel in the cases of the Corporation in the High Court.
(2.) It has been stated by Sri Rajesh Misra, junior of Sri Vinod Misra, that the files of the cases of U.P. Power Corporation are not being handed over by Sri Sudhir Agarwal to Sri Vinod Misra on the ground that the fees of Sri Sudhir Agarwal have not been paid by the Corporation.
(3.) It has been held by the Supreme Court in (2000) 7 SCC 264 : (AIR 2000 SC 2912) R. D. Saxena v. Balram Prasad Sharma that if a litigant changes his lawyer the previous lawyer cannot hold up the flies with him on the ground that his fees have not been paid. These are two separate issues and cannot be mixed up.;