Section 526(9) in The Code of Criminal Procedure, 1989 (1933 A. D.)
(9)Notwithstanding anything hereinbefore contained, a Judge presiding in a Court of Session shall not be required to adjourn a trial under sub-section (8) if he is of opinion that the person notifying his intention of making an application under this section has had a reasonable opportunity of making such an application and has failed without sufficient cause to take advantage of it.Explanation. - Nothing contained in sub-section (8) or sub-section (9) restricts the powers of a Court under section 344.
