PAITRICK CLUB Vs. D.D.A. AND ANOTHER

JUDGEMENT

(1.) Today again, a request for an adjournment is made on the ground that petitioner's main counsel is unwell.

(2.) On the last date of hearing, this Court while granting adjournment at petitioner's request had made it clear that no adjournment would be granted today.

(3.) Consequently, at first call the request for adjournment was declined and matter was passed over to enable the petitioner's proxy counsel to prepare the case.