S.M. ASIF Vs. VIRENDER KUMAR BAJAJ

JUDGEMENT

(1.) Leave granted.

(2.) Challenge in these appeals is the correctness of the orders dated 16.10.2014 and 27.10.2014 passed by the High Court of Delhi in RFA No.505/2014, whereby the High Court disposed of the appeal observing that the appellant having not pressed the appeal and by changing their counsel cannot be allowed to plead for adjournment to argue the appeal. Review Petition No.499/2014 also came to be dismissed by the High Court vide order dated 19.11.2014 which is also under challenge in these appeals.

(3.) Brief facts which led to filing of these appeals are as under:-