RPFC DELHI Vs. SALWAN FURNISHING

JUDGEMENT

(1.) Learned Counsel appearing on behalf of the Petitioner states that he got the file of this case only yesterday and therefore seeks an adjournment. I am unable to accede to the request of the counsel for the Petitioner because the last five orders show the presence of the same counsel and which orders read as under:

(2.) Counsel for the Petitioner also states that he appeared only as a standing counsel though the counsel was someone else. Firstly, the order sheets do not reflect this position and in any case, the last date of hearing was way back on 12.8.2010, there being sufficient time to take the file and prepare the case, and therefore, this Court is not inclined to again adjourn the matter which has been repeatedly adjourned.

(3.) I, therefore, with the assistance of counsel for the Respondent have gone through the record and am proceeding to dispose of the petition.