- (1.) On the previous date of hearing, a request for adjournment was made and was granted as per the convenience of the learned counsel for the appellant (in LPA no. 2044 of 2016) making the request and Saturday was given so that sufficient time can be spent on the instant matter.
(2.) Today an application has been moved stating that the arguing counsel is unavailable and the matter be adjourned.
(3.) Considerable time has been spent on the instant cases and therefore, the present request for adjournment is unjustified. The Court cannot succumb to whimsical and unjustified requests for adjournment. When pressed by the Court to address arguments, learned counsel representing the applicant states that since he has not looked up the matter he will require time and prayed for indulgence.;