GHISA RAM Vs. BALBIR SINGH

JUDGEMENT

(1.) THIS appeal came up for hearing on 18.10.2011 and at the request of counsel for the appellant, was adjourned to 20.12.2011, on which date, it was adjourned to 30.3.2012. On 30.3.2013, no one appeared for the appellant in spite of pass over given and appeal was adjourned to 24.7.2012. The order dated 30.3.2012 reads thus: -

(2.) AT this stage, orders dated 10.10.2012 and 22.2.2013 be also noticed, as under: - -

(3.) TODAY again,, a written request for adjournment has been made citing personal difficulty of the lawyer. However, Shri Manoj Tanwar, Advocate has requested for adjournment stating that arguing counsel for the appellant is busy in two regular DBs.