TOTA RAM Vs. ASHA SHARMA

JUDGEMENT

(1.) Petitioner appears in person and again prays for an adjournment. This case is now coming up for the fourth time for admission, the earlier dates being 17.1.2014, 28.05.2014 and 17.11.2014. On all these three dates, the case was adjourned at the request of the petitioner. On the last date being 17.11.2014, while granting adjournment it was made clear that no further adjournment shall be granted.

(2.) In view of the above, request made on behalf of the petitioner for an adjournment is declined.

(3.) The present petition under Article 227 of the Constitution of India impugns the order of the trial court dated 20.11.2013 by which the trial court had dismissed the application filed by the petitioner under Order XVIII Rule 17 of the Code of Civil Procedure, 1908 (CPC), respondent before the court below.