AI Structured Summary
Not yet generated for this judgment
Judgment
5 paragraphs · 99 words
Bhaskar Raj Pradhan, J
I.A. No. 01 of 2022
This is an application for adjournment on the personal ground of the learned counsel for the respondent although there is no explanation what the personal ground is.
Mr. Anirudh Gupta, learned counsel submits that due to his extremely personal difficulties he could not leave station and come before this Court. The learned Senior Counsel does not object to the application for adjournment. Adjournment granted. The application is allowed.
The matter is adjourned to 16.12.2022 on which date the matter shall be heard finally and no further adjournment shall be granted.