Prakash Tatia, J. - (1.) LEARNED counsel for the appellant sought time on the ground that arguing counsel is out of station. Learned counsel for the respondent is present.
(2.) IN spite of obtaining order of the Hon'ble Supreme Court dated 20th April, 2012, requesting this Court to decide the Second Appeal preferably within a period of six months, it was not mentioned by any of the counsel. Today also, time has been sought by the appellant. However, the matter is adjourned to be listed on 10.12.2012 under the heading for admission on the top of the list in supplementary cause -list. It is made clear that no further adjournment will be granted.;