ANIL Vs. SARPANCH

JUDGEMENT

(1.) Parties through their counsel.

(2.) Present petition has been filed under Article 227 of the Constitution of India being aggrieved by the order dated 24.01.2020 by which the trial court has rejected the prayer for adjournment. The application preferred under Order 17 Rule 1 has been rejected.

(3.) The facts of the case reveal that in spite of repeated opportunities granted to the plaintiff, the plaintiff has opted not to cross-examine the witnesses.