- (1.) Leave granted.
(2.) We are extremely shocked to note that as many as 61 adjournments have been granted and the High Court has still not been able to dispose of the First Appeal pending before it.
(3.) It is submitted by learned counsel for the State that some documents are required to be translated. Whatever be the position, the fact of the matter is that the First Appeal is pending since 1981 and 35 years have gone by and still the translations are not ready. This is absolutely no justification; first of all, for the matter to remain pending for 35 years in First Appeal and, secondly, there is no reason for grant of 61 adjournments for disposing of the matter.;