BHAGWAN SINGH BHADORIYA Vs. SATYAVATI SENGAR (BHADORIYA)

JUDGEMENT

(1.) In this petition filed under Article 227 of the Constitution, the petitioner has challenged the order dated 30.09.2011, whereby the Court below has declined adjournment to the petitioner.

(2.) I have heard the learned counsel for the parties and perused the record.

(3.) A perusal of the application (Annexure P-2) dated 30.09.2011 shows that the petitioner prayed for adjournment on the ground that his counsel is unwell/sick. The medical certificate of the counsel was also enclosed along with the said application. The Court below declined it on the ground that earlier on 11.07.2011 also the Court made it clear that seeking adjournment on the ground of ailment of counsel runs contrary to the scheme of Order 17 Rule 2 of CPC. On the basis of aforesaid, the Court below declined further adjournment.