Except where an adjournment is granted with the consent of all parties concerned, or where from insufficiency of notice, a party has not had reasonable time to prepare himself, or where an adjournment is necessitated by the business of the Court or the declaration of a holiday or an order to discontinue work for the day, by the act or default of any other party, the party desiring an adjournment should be ordered to pay the costs thereofNote. - Court-fee paid on petitions for adjournment should not form part of the taxed costs of the suit or proceeding.
