Section 108(3) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(3)Upon an application for an adjournment, the Court shall consider the interests of all parties, the particular circumstances of the case and the business of the Court posted for that day. The absence of the Advocate of the party or want of preparation on his part, whether arising from insufficient instructions, or otherwise, shall not of itself be a sufficient cause for an adjournment. The Court shall invariably record the reasons for adjournment [and no such adjournment shall be granted more than three times to a party during hearing of the suit.] [Added by G.O. Rt. No. 1795, Law (LA & JHCB), Dated 20-10-2004.]
