STRATEGIC MANPOWER SOLUTIONS LTD. Vs. HEMALIBEN MAHENDRABHAI VYAS

JUDGEMENT

(1.) This petition is listed in today's cause list at serial No.2. When the petition was called out and taken up for hearing in first session, learned advocate for the petitioner was present, however, learned advocate for the respondent was not present. The respondent was also not present. Though any request for passover or adjournment was not made, this Court considered it appropriate to grant opportunity to the respondent. 1. 1 Therefore, the Court deferred the hearing until second sitting, with a view to granting opportunity to the respondent/learned advocate for the respondent.

(2.) Now, when the petition is again calledout (in second session), the respondent and/or learned advocate for the respondent are not present. Any request for passover or adjournment is also made.

(3.) This petition is rotating on cause list for admission since 2004, i.e. during past 3 years. The cause list reflects that by now, the petition has been adjourned 70 times.