Section 110 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
110. Costs of adjournment:
- Except where an adjournment is necessitated by the business of the Court, or by the act or default of any other party the party desiring an adjournment may be ordered to pay the costs thereof, including the expenses of re-summoning the witnesses if any, and the fee of the Advocate of the other party.
