RUNWAL DEVELOPERS PVT. LTD Vs. AMIT MANIKLAL BHANDARI

JUDGEMENT

(1.) Learned proxy counsel appearing on behalf of the appellants in both appeals, appeal (execution) no. 42 of 2021 and appeal (execution) no. 43 of 2021, requests for adjournment, submitting that the learned counsel is in personal difficulty.

(2.) When we expressed our disinclination to adjourn the matter, for reasons which shall be recorded hereinafter, learned proxy counsel submits that "settlement talks" are going on between the appellants / accused and the respondents / execution applicant(s) and accordingly adjournment be considered.

(3.) A perusal of the record shows that appeal (execution) no. 42 of 2021 was filed on 12.04.2021 under Section 73 of the Act 2019 in challenge to the State Commission's Order dated 24.03.2021 in E.A. No. 114 of 2019. Proceedings before the Registry were undertaken on 07.07.2021 and 30.07.2021 for curing the defects. The defects were cured on 02.09.2021. The case was listed for hearing on admission on 07.09.2021. On the said date learned counsel for the appellants sought an adjournment. Adjournment of two weeks was granted. The case has now been listed today i.e. 24.09.2021 for hearing on admission. Again a request is being made for adjournment.