Section 109 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
109. Notice of adjournment:
(1)Any party desiring an adjournment may give notice in writing to the other party, or his advocate, of his intention to apply therefor in advance before the date fixed for hearing.(2)Any party who desires that the hearing may be advanced, may apply therefor by Interlocutory Application of which notice shall be given to the other party.(3)The party served with notice may give to the other party, or his Advocate, a notice in writing that he consents to, or will oppose such adjournment or advancement.(4)[] [Dis. No. 204 of 1964.] Every application for adjournment or advancement of hearing of a case shall be made as soon as the Court sits for the day. The Court shall pass orders of adjournment during call work while setting the work for the day.
