ZAREEFA Vs. STATE OF J&K

JUDGEMENT

(1.) THE instant appeal is directed against an inter locutory order dated 20.03.2012 rendered by the learned Single Judge. A perusal of the aforesaid order shows that the prayer made by the appellant for adjournment of the matter was opposed by learned counsel for the petitioner - respondent and while adjourning the matter the learned Single Judge has saddled the appellant with cost of Rs. 2,000/ - . We are surprised that such an order has been made subject matter of challenge in the Letters Patent Appeal, which is wholly backed by Section 35 of the Code of Civil Procedure (Svt.) 1977. The imposition of cost for adjournment is a discretion vested in the Court and the cost of Rs. 2,000/ - cannot be regarded unreasonable by any stretch of imagination.

(2.) HAVING heard the learned counsel, we do not find any ground of interference with the aforesaid order. The appeal is dismissed.