SHAKUNTALA DEVI Vs. D D A

JUDGEMENT

(1.) On the last date of hearing detailed arguments were addressed by learned counsel for the parties, however, counsel for the petitioner sought an adjournment. This Court had reluctantly adjourned the matter.

(2.) The present application has been filed by petitioner under Order VI Rule 17 CPC. Although it seems that this application has been filed merely to delay the matter, however, in the interest of justice, the application is allowed. Additional grounds raised will also be considered by the Court.

(3.) Application stands disposed of.