VEENA SOOD Vs. RAMESH KUMAR SOOD AND ORS.

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution of India is directed against the order dated 24.6.2015, passed by the learned Civil Judge (Sr. Division), Shimla, whereby the application of the petitioner under order 17 Rule 1 of CPC for adjournment of the case came to be dismissed.

(2.) EVIDENTLY , it was with the view to avoid the closure of opportunity to lead evidence that the application for adjournment had been moved. This opinion is being formed on the basis of zimni orders passed by the court below, copies whereof have been placed on record by the respondents.

(3.) A Division Bench of the Delhi High Court in Jasbir Sobti v. Surinder Singh (FAO No. 70/20008 (OS) when confronted with a similar proposition held as follows.