SURESH KUMAR CHAUDHARY Vs. BAPU SAHEB TEMAK

JUDGEMENT

(1.) HEARD on admission.

(2.) DURING the course of the arguments, learned counsel for the petitioner having argued at length wants time till tomorrow. The prayer for an adjournment is refused. This practice should be deprecated. It has become the order of the day that after advancing arguments and consuming a lot of time of the Court, adjournment is sought to bring citations etc., when it is felt that he has not been able to substantiate his contentions. Learned counsels are expected to be well prepared with case laws, etc. When case is fixed for hearing, it is not possible to allow two hearings: one for argument and the other for bringing citation of case laws. If some counsel is not fully prepared, it would be better if he seeks adjournment in the beginning rather than making such prayer after submitting lengthy arguments and consuming a lor of time of the Court.