- (1.) This petition is filed under Section 482 Cr.P.C. for setting aside the order dated 09.07.2003 passed by the Executive Magistrate, Ambala and order dated 12.08.2008 passed by the Additional Sessions Judge, Ambala. Respondent No. 1 is stated to have been held entitled to the possession, which according to the petitioner, is wrong.
(2.) Having filed this petition, the counsel failed to argue the same and sought adjournments on the one ground or the other. Initially, it was stated that arguing counsel is unwell. On one date, the case was adjourned on the request that the arguing counsel was not well. Similar was the situation on 08.03.2010 and 22.04.2010. Noticing the conduct of counsel for the petitioner that he sought adjournments five times after filing the petition, the case was adjourned sine die. The case has now been set down for hearing.
(3.) Mr. Parveen Chauhan, Advocate appears and says that the arguing counsel is not available today. Again request for adjournment is made. The request for adjournment, thus, is repeated even after so many years.;