RAJAT ANEJA Vs. M A RAMZANA

JUDGEMENT

(1.) Allowed, subject to all just exceptions. Application is disposed of. CM (M) 1827/2019

(2.) Ld. counsel for the Petitioner states that an advance copy had been served on the Respondent. However, none appears for the Respondent.

(3.) The practice of trial courts adjourning matters repeatedly 'FOR ORDERS' and not pronouncing orders, has attained epidemic proportions, as is being seen in several matters.