- (1.) Heard Sri Hariom Tiwari, learned counsel for the petitioner,
(2.) This writ petition has been filed for issuing a writ of certiorari quashing the order dated 16.8.2013 passed by the Prescribed Authority/ Civil Judge (Senior Division), Auraiya in P.A. Case No. 4 of 2008 ( Gulam Mohammad Vs. Awadhesh Kumar Gupta) by which the petitioner has been restrained from participating in the proceedings.
(3.) It appears Writ Petition No. 643 of 2013 (Gulam Mohammad vs. Prescribed Authority and another) was filed under Article 227 of the Constitution of India by respondent no.2. The writ petition was disposed of by His Lordship, Hon'ble Sibghat Ullah Khan,J. with the following observations: "Absolutely no unnecessary adjournment shall be granted to any of the parties. If any adjournment is granted to any of the parties then it shall be on heavy cost which shall not be less than Rs. 500/- per adjournment payable before the next date failing which defaulter party shall not be permitted to participate in the proceedings of the suit.";