SUSHIL KUMAR Vs. RAJENDRA KUMAR DAGA

JUDGEMENT

(1.) The present appeals were admitted on 13/1/2016 and were directed to be listed for final disposal on 19/2/2016. After that the matters were continuously listed before this Court and adjournments were granted. The interim order dtd. 13/1/2016 was directed to be continued till next date. On 25/10/2017, it was again ordered that the matters be listed on 7/11/2017 for final disposal. On that date also the interim order was directed to be continued till the next date of hearing. On 7/11/2017, last opportunity was granted for filing the reply and the matters were directed to be listed on 23/11/2017. After that the matters were continuously listed but were not argued and were adjourned. On 16/2/2022, the matters were listed on applications for early listing which were allowed and the appeals were directed to be listed on 5/3/2022. After that the appeals were listed on 5/3/2022, 29/3/2022, 5/5/2022 and 11/7/2022 and on all these dates the appeals were adjourned on a request made by learned counsel for the appellants. On 17/8/2022, last opportunity was granted to learned counsel for the appellants to argue out the matters and the matters were directed to be listed on 15/9/2022. On 15/9/2022 again last opportunity was granted and the matters were directed to be listed on 22/9/2022. On 22/9/2022, the matters were directed to be listed on the very next day i.e. on 23/9/2022. On 23/9/2022 again time was sought by learned counsel for the appellants to argue out the matters and again the last opportunity was granted. The matters were directed to be listed on 13/10/2022. After that date, learned counsel appearing for the appellants changed and the matters were listed on 25/11/2022. On that date, the matters were directed to be listed in hearing category on 12/12/2022. On 12/12/2022, the matters were adjourned for 14/12/2022 as none was present on behalf of the appellants. On 14/12/2022, at the request of learned counsel the appellants, the matters were directed to be listed on 16/12/2022. On 16/12/2022 again a request was made on behalf of learned counsel for the appellants and the matters were directed to be listed on 2/1/2023. On that date, it was made clear that no further adjournment would be granted in the matters at any cost. On 2/1/2023 i.e. yesterday, when the matters were listed Mr. S.S. Ladrecha appeared for the appellants and submitted that now he would be appearing in the matters and prayed for time to argue the matters. On his request, the matters were directed to be listed today i.e. on 3/1/2023.

(2.) Today also, learned counsel for the appellants prayed for time to argue out the matters. Learned counsel submitted that the matters are listed in orders category and therefore, he is not prepared for hearing.

(3.) In view of the submission made by learned counsel for the appellants, the Court proceeded on to hear on the issue whether there is any ground for confirmation of the interim order dtd. 13/1/2016.