JIVENDER KUMAR JAIN Vs. JASWANT SINGH

JUDGEMENT

(1.) THE file is taken up today as 14th April, 2014 was a holiday.

(2.) THE suit is listed today for hearing arguments on the issues ordered on 16th December, 2013 to be treated as preliminary.

(3.) HOWEVER the counsel for the plaintiff has been asked to argue. The counsel for the plaintiff is also not willing to argue contending that there are some subsequent developments which have to be brought on record. However the counsel has been asked to argue, as on such excuses, especially when the plaintiff has been enjoying the ex parte ad interim order, suits cannot be kept pending. It may be noticed that the plaintiff sought adjournment on the previous date of 7th February, 2014 also for addressing arguments on the preliminary issues and has not paid the costs also with which the plaintiff was burdened on that date. The counsel for the plaintiff has been heard and the records have been perused.