S. S. MEDICAL SYSTEMS Vs. VINEETA KOCHAR

JUDGEMENT

(1.) Taken up through video conferencing.

(2.) Instead of arguing the case, learned Counsel for the Petitioner is once again seeking adjournment.

(3.) Ordinarily, this Commission does not decline such requests and prefers to proceed with the case taking the assistance of the learned Counsel(s) so that the parties may be heard to their full through their legal representatives and we may also get the advantage of their competent assistance. But, at times, there are circumstances which dissuade us to grant such request, and we are constrained to observe that the present matter falls in the said category.