MANOJ TRIPATHI Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) Though an adjournment is being sought on behalf of the petitioner on the ground that his senior is adjusted today, learned counsel for respondent No.6 takes serious objection to the adjournment sought.

(2.) It is urged on behalf of respondent No.6 that it is because of the matter is listed today, counsel for petitioner has filed adjustment for today i.e. 26.05.2016. It is further submitted that when the matter was last adjourned on 23.05.2016, counsel for the petitioner did not inform that he will be adjusted on 26.05.2016.

(3.) Taking into consideration the fact as it appeared on 23.05.2016 and as it exist today, there is substantive force in the objection raised on behalf of respondent No.6.