Sunita Agarwal, J. - (1.) Rejoinder affidavit filed today be taken on record.
(2.) By means of the present writ petition, the petitioner is challenging the order dated 04.03.2014 passed by the Appellate Authority in Rent Control Appeal No. 140 of 2010 (Mohd. Nazir v. Smt. Madhubala (since deceased) and others. Further prayer is for stay of the execution proceeding regarding House No. 41/45, Nakhas Kona, Allahabad during the pendency of the appeal. The averments in the writ petition is that no unnecessary adjournment has been sought by the petitioner-appellant. On 04.03.2014, adjournment was sought on account of illness of the counsel for the appellant, on this prayer 27.03.2014 was fixed for argument, however the application for extension of the interim order has been rejected. The petitioner therefore has approached this Court.
(3.) Learned counsel for the petitioner-appellant at the very out set submits that the petitioner is ready for direction for disposal of the appeal on merits in a stipulated time and he would not seek unnecessary adjournment.;