K.P.S. MALIK Vs. UNION OF INDIA

JUDGEMENT

(1.) KEEPING in view the averments in the application, delay in filing the amended memo of parties is condoned and memo of parties is taken on record. Accordingly, the application stands allowed. 1. Present writ petition has been filed with the following prayers: -

(2.) ON 6th January, 2014, this Court had passed the following order: -

(3.) TODAY again a request for adjournment is made by Mr. Manoj Singh, learned counsel appearing for petitioner on the ground that he has recently been engaged. He also states that he has filed an application for adjournment. However, no fresh application is on record. In any event, this Court on the last date of hearing had made it clear that no further adjournment would be granted. Keeping in view the pre -emptory order passed by this Court, request for adjournment is declined.