W. Diengdoh, J
Ms. K. Gurung, learned counsel for the respondent has sought for accommodation on the ground that the learned DSGI is not prepared to argue the matter today. Ms. G.C. Marboh, learned counsel for the petitioner has no objection to the prayer made.
It needs to be mentioned herein that this matter has been posted from time to time on the prayer of one or the other party seeking adjournment. Being a very long pending matter, it is incumbent upon the parties to ensure that the matter is disposed of at the earliest.
This being the case, though the prayer for adjournment is allowed, there will be no further adjournment henceforth. If any parties seek adjournment, cost will be imposed.
Accordingly, list this matter after 3(three) weeks.
