ANURUP BANERJEE Vs. S MOHINDER SINGH SAPRA

JUDGEMENT

(1.) C.M. No.13595/2014 (exemption)

(2.) This petition under Article 227 of the Constitution of India has come up for the first time today for admission. It is stated that counsel for the petitioner is in difficulty and therefore the case be adjourned. I do not agree. It costs the Registry of this Court around Rs.4,000/- of public moneys to get a case listed on each occasion. If the counsel for the petitioner was not available there was no need of having the case listed and the case should have been got adjourned from the Registry, and therefore in my opinion, no case is made out for adjourning the matter especially in the facts of the present case as detailed below.

(3.) By means of this petition under Article 227 of the Constitution of India, the petitioner challenges the impugned order dated 3.06.2014 passed by the trial court directing payment of interim rent. Since the impugned order is a short order, I reproduce the same as under:-