AI Structured Summary
Not yet generated for this judgment
Judgment
Meenakshi Madan Rai, J
I.A. No.07 of 2024 is an application seeking adjournment by the State-Respondents No.1 and 2 on grounds that the Learned Advocate General could not appear as he could not travel from Delhi on time.
The matter was listed previously on 22-03-2024 and the ground for adjournment is not justified. It is also noted that the matter is one of 2020 and should the Learned Advocate General not be available on the next date as well, it is expected that one of the Learned Additional Advocate Generals or any other Counsel from the Office of the Advocate General will be prepared with the matter, failing which the matter shall be heard ex parte.
In view of the consistent adjournment sought for by the State-Respondents, let the State-Respondents No.1 and 2 pay total costs of ₹ 10,000/-(Rupees ten thousand) only, to the Petitioners, which shall be handed over to the Petitioners within a week hence.
I.A. No.07 of 2024 stands disposed of.
List this matter for hearing on 06-08-2024, as found convenient by the parties.