KIRTIBHAI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Mr.Darsh P Desai, learned advocate for the applicant has argued at length for about 25 minutes, as he is repeating arguments even after being requested not to do so. While concluding, he referred to citations, but instead of highlighting relevant facts and ratio, he began to read them in entirety. So, the Court asked to the learned advocate first to show the relevancy of the judgment and how it is applicable to the fact of the case on hand, attention drawn towards the law laid down by the Hon'ble Apex Court in the case of Rashmi Metaliks Limited v. Kolkata Metropolitan Development Authority, reported in 2013(10) SCC 95. Despite time and again efforts to avoid unnecessary time consumption, he continued to do so. Such attitude on the part of the learned advocate is nothing but to waste the precious time of the Court and any how to prolong the matter.

(2.) Heard learned advocates for the respective parties.

(3.) Rule. Learned APP waives service of notice of Rule for the respondent-State.