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
5 paragraphs · 132 wordsMeenakshi Madan Rai, J
I.A. No.13 of 2023 is an application filed by the Petitioner seeking adjournment. The Petitioner is present today and submits that the matter be heard today as he seeks to withdraw the adjournment Petition now.
Mr. Yadev Sharma, Learned Government Advocate for the State-Respondents objects to the submission on the ground that the Petitioner had not informed him of his intention to withdraw the adjournment Petition, hence he is not prepared with the matter. That, the matter be listed on some other date.
The submission of Learned Government Advocate is reasonable as the Petitioner cannot act on his whims and fancies without information the opposing party who has to be afforded time to prepare the matter. Accordingly, list on 13-04-2023.
I.A. No.13 of 2023 stands disposed of accordingly.