ALLIANCE UNIVERSITY Vs. SUDHIR

JUDGEMENT

(1.) The petitioner has called into question the order, dated 22.7.2016 passed by the Court of the City Civil Judge, (CCH -9) in O.S.No.3006/2016 rejecting the I.A. filed by the petitioner - plaintiff under Order 17 Rule 1 of CPC for adjourning the case.

(2.) Sri H.C. Shivaramu, the learned counsel for the petitioner submits that the matter is being posted for orders on 30.7.2016 without completely hearing the petitioner's side. He submits that the arguments could not be concluded on account of the change in the counsel. He submits that if a date is fixed by this Court, the petitioner's side would conclude its argument within 1 1/2 hours. He indicates his no objection if the petitioner is put on terms.

(3.) Sri Jayakumar S. Patil, the learned Senior Counsel appearing for Sri M.S. Shyam Sundar for the respondent caveators submits that both the parties had addressed their arguments on I.A.No.1 even before the commencement of the last summer holidays. What had remained was only the making of reply - submissions by the petitioner's side. Because of the intervening holidays, the I.A. could not be disposed of.