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    Sudhakar Hegde v. State Of Karnataka

    1. Learned advocate for the appellants moves a court hall memorandum seeking to retire on the ground that they are not getting instructions from the clients.

    2. Giving instructions is the responsibility of the client. Since they have not contacted the advocate to proceed with the matter, the appeal is dismissed for default.

    3. We make no order as to costs.

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    Sudhakar Hegde v. State Of Karnataka
    (Feb 9, 2017)