BHANU Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) This C482 application is pending before this Court since the date of its filing on 18/5/2022. On several occasions, the matter was simply adjourned on the request made by learned counsel for the applicant. Finally, the Co-ordinate Bench of this Court vide order dtd. 15/3/2023 directed the matter to be listed for its consideration on its own merits in the week commencing 27/3/2023.

(2.) Today, the learned counsel for the applicant is present through V.C. is again asking for the date in the matter.

(3.) Keeping in view the facts stated hereinabove, there is no reason to grant any adjournment in the matter. Accordingly, the C482 application is being considered on its own merits.