STATE OF RAJASTHAN Vs. SHASHI SINGH

JUDGEMENT

(1.) A prayer for adjournment has been made on behalf of the appellants today on the ground that the relevant documents are not available.

(2.) On 24/2/2020, adjournment was sought and granted. Thereafter on 3/7/2020, 24/7/2020, 27/11/2020, 16/2/2021, 8/9/2021 and 17/12/2021 continuously adjournments have been sought.

(3.) Adjournments cannot be allowed indefinitely and innumerably only on mere asking of the appellants. It is quite apparent that appellants are not willing to prosecute the appeal and want to keep the matter pending.