- (1.) Today is fixed for fixing a date of hearing and for drawing up of a time schedule for hearing of the cases before us.
(2.) Before the Court could be addressed on any of the aforesaid issues, Dr. Rajeev Dhavan, learned Senior Counsel appearing for the appellants in Civil Appeal No.10866-10867 of 2010 made a statement that a member of the Bench (Uday Umesh Lalit, J.) had appeared in a connected matter sometime in the year 1997. Dr. Dhavan has further pointed out that though he has no objection to Hon'ble Mr. Justice Uday Umesh Lalit hearing the matter the ultimate decision in this regard is for the learned Judge to take.
(3.) The said facts being pointed out, Hon'ble Mr. Justice Uday Umesh Lalit has expressed his disinclination to participate in the hearing any further. We, therefore, have no option but to adjourn the case to another date for the same purpose i.e. to fix a date of hearing and to draw up a time schedule for hearing of the case.;