DENVAX CELLULAR THERAPIES P LTD Vs. AMANDEEP KAUR

JUDGEMENT

(1.) There is a request for adjournment in this petition which is for transfer under Section 24 CPC. Considering the facts of the present case, and especially, the order passed by this Court on 29.8.2013, I am not inclined to adjourn the case because if a new counsel appears, especially accepting a brief knowing that counsel will be out of station, no adjournment can be sought. The order dated 29.8.2013 reads as under:-

(2.) Counsel for the respondent also states that in a petition such as the present, no reply is required to be filed as the facts as stated in the petition itself can be looked into for deciding the same, and consequently, adjournment is opposed.

(3.) As the facts of the present case detailed below, will show the petition is without merit and adjournment sought is hence not justified.