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Judgment
6 paragraphs · 158 wordsMeenakshi Madan Rai, J
Learned Counsel for the Appellant No.1 verbally seeks some time on grounds that the Counsel was unable to obtain instructions from the Appellant No.1.
Learned Counsel for all Respondents have no objection to the prayer for time.
Having perused the previous Orders of this Court, it appears that on 13-09-2024, the Paper-Books have been prepared and made over to Learned Counsel for the parties. Pursuant thereto, the Appellant No.1 has consistently sought adjournment on the grounds of Counsel being unavailable or on the efforts of the Appellant No.1 seeking to engage a Counsel from outside.
In my considered view, the adjournment having been allowed from December, 2024 to March, 2026, further adjournment is totally unacceptable however, as there is no objection to the prayer for time, the matter is adjourned to 11-08-2026 as a final opportunity.
The Appellant No.1 shall take steps before the next date to enable the Court to hear the matter.