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Judgment
10 paragraphs · 129 wordsD.N. Patel, CJ
CM Nos. 50897/2019 and 50898/2019 (exemptions)
Exemptions allowed, subject to all just exceptions.
The applications are disposed of.
The appellant herein is the original respondent no.1 in W.P.(C) 8043/2018.
The impugned order passed by the learned Single Judge on 5th November, 2019 is as under :
"List on 16th April, 2020.
Interim order to continue."
Against the aforesaid order of adjournment, the present Letters Patent Appeal has been preferred which is not tenable in law. As the W.P.(C) 8043/2018 has been adjourned to 16th April, 2020, learned counsel for the appellant (original respondent no.1) can always mention the matter before the learned Single Judge for preponing the date of hearing.
With these observations, this Letters Patent Appeal is hereby dismissed.