AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
3 paragraphs · 96 wordsBhaskar Raj Pradhan, J
The learned counsel for the appellant seeks an adjournment on the ground that the learned Senior Counsel leading him is out of station due to an unavoidable personal work. However, the unavailability of the learned Senior Counsel cannot be considered a valid ground for adjournment. The learned Proxy Counsel appearing on behalf of the learned counsel for the respondent submits that the learned counsel is unwell, suffering from fever and is therefore unable to attend the hearing today.
In such view of the matter, the case is adjourned to 09.03.2026.