RAJEEV TOMAR Vs. EDMC

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The applications stand disposed of.

(3.) The petitioner, in this petition under Sec. 227 of the Constitution of India is aggrieved by the fact that the learned Additional Senior Civil Judge ("the learned ASCJ") has adjourned an application, filed by the petitioner with Civil Suit 255/2022 (Rajeev Tomar v. EDMC) seeking stay of the proposed demolition of the petitioner's premises on as many as seven occasions, without taking up the application for decision. In fact, on one occasion, i.e. 28/2/2022, the earlier learned ASCJ passed the following order: