Madhya Pradesh High Court
Shiva Corporation India Ltd. vs The M.P. State Mining Corporation Ltd. on 29 October, 2015
(1)
Writ Petition No.5974 of 2015
29.10.2015.
Shri R.M.Sharma, Advocate for the petitioner.
Shri Sandeep Kumar Shukla, Advocate for the
respondents No.1 and 2.
Shri Swapnil Ganguli, G.A.,for the respondent No.3 and 4.
Request for adjournment is made on behalf of the petitioner on the ground that the arguing counsel is not available.
That can be no reason for adjournment. The Advocate on record is obliged to proceed with the matter. However, as the litigant should not suffer, we defer the hearing of this matter till 17.11.2015 while making it clear that no request for adjournment, on any count whatsoever, at the instance of the petitioner, will be entertained on future dates in this matter.
(A.M. Khanwilkar) (Sanjay Yadav)
Chief Justice Judge
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