BANU Vs. POONKODI

JUDGEMENT

(1.) The relief sought for in the present civil revision petition is to dispose of the Election Original Petition in O.P.No.68 of 2021 pending on the file of the District Court, Kancheepuram.

(2.) The learned counsel for the petitioner states that Election Original Petition challenging the panchayat election for the post of Secretary. The original petition instituted in the year 2021 is pending for the past more than one and half years and thus, he has chosen to file the present civil revision petition for speedy disposal.

(3.) Unnecessary adjournments on flimsy grounds would cause prejudice to the parties to the litigation. Rule is to conduct the case on the date it is posted for hearing. Adjournment is an exception. Thus, adjournments are to be granted only on genuine grounds and even in such circumstances, on commencement of trial long adjournments are to be avoided. The reason is to be recorded by the Courts, if it is genuine.