KEHAR SINGH SAINI Vs. AMAR SINGH

JUDGEMENT

(1.) This Regular Second Appeal under section 100 of the Code of Civil Procedure, 1908 impugns the judgment and decree [dated 8th March, 2016 in RCA No.08/13 of the Court of Additional Senior Civil Judge (North-West)] of dismissal of First Appeal under section 96 of the CPC preferred by the appellant against the judgment and decree [dated 31st October, 2013 in Civil Suit No.115/04 (Unique ID No.02401C5142412004) of the Court of Civil Judge-01 (West)] of dismissal of the suit filed by the appellant/plaintiff for the relief of permanent injunction restraining the respondent/defendant from dispossessing the appellant/plaintiff from shop bearing plot no.72, forming part of Harlal Market, Nahar Park, Delhi - 110 085.

(2.) This appeal came up first before this Court on 28th November, 2016, when without recording any question of law lest substantial question of law arising for consideration, notice thereof was ordered to be issued and the counsel for the respondent/defendant appeared. Thereafter the appeal has been adjourned from time to time but on none of the subsequent dates also any mention was made of the substantial question of law arising for consideration.

(3.) Today, Mr. Virendra Singh counsel for the appellant/plaintiff states that he has received a message from Mr. Rohit Manan, Advocate for the respondent/defendant stating that he is unwell and to make a request to this Court for an adjournment on his behalf.