M P SANJAY Vs. STATE OF GUAJARAT

JUDGEMENT

(1.) The applicants/ petitioners have approached this Court with the prayer that this Honourable Court be pleased to quash the complaint registered as C.R. No.I-309 of 2005 with J.P. Road Police Station, Vadodara. The present application is filed on 16th November 2005. The matter was listed on Board on 18th November 2005 on an urgent note being filed by the learned advocate for the applicant. However, on that day, the learned advocate Mr.Raval was not present even during the second call. Therefore, the matter was adjourned to 25th November 2005.

(2.) On 25th November 2005 the Court passed the following order:

(3.) On 9th December 2005, the Court was pleased to issue fresh notice to respondent no.2 returnable on 20th December 2005 and direct service was permitted. The matter was then listed before this Court on 20th December 2005. On 20th December 2005, when the matter was placed before this Court a request was made by the learned advocate Ms.Moksha Thakkar on behalf of Mr.A.R. Majmudar that as the learned advocate has received instructions to appear in the matter he may be granted adjournment beyond vacation. The request was granted and the interim relief was ordered to continue till further order. On 10th January 2006, the regular Court passed order to the effect that, "Not before this Court." The matter was listed before this Court on 20th January 2006, on which date the learned advocate Mr.Raval has filed sick note. The matter was adjourned to 23rd January 2006. On 23rd January 2006 the Court passed the following order: "As a last chance, the matter is adjourned to 30.01.2006. No further adjournment."