- (1.) HEARD Smt. Rama Goel, learned Counsel for the petitioner.
(2.) SHE states that she is not pressing prayer No. 1 and has confine I this writ petition for expeditious disposal of SCC Suit No. 74 of 2004, pending at the stage of deciding the application filed by the plaintiff not to accept the written statement filed by the respondent after the time period prescribed under Order VIII, Rule 1, C. P. C.
(3.) A perusal of the order sheet would show that the Judge, Small Causes Court, Allahabad is fixing the dates only for the purposes of adjourning the case. He has granted several adjournments to the defendants ignoring the mandate of Order XVII, Rule 1 of C. P. C. that the Court shall not grant more than three adjournments to any party except for the reasons to be recorded in writing for unavoidable causes. On nine dates, either the presiding officer was on leave or the Court did not have time to hear the matter.;