Report No. 77

7.2. Long adjournment not to be granted.-

In heavy or complicated cases wherein voluminous evidence has to be referred to and various complex questions of law arise or determination, it may be necessary to grant short adjournments to enable this parties' counsel to prepare for arguments. The adjournments granted for the purpose should not he so long as might result in effacing or fading out of the impressions created by the evidence of the parties on the mind of the judge and the counsel. In any case, the recourse to adjournment should be had only in some of the cases not invariably in every case, complicated or simple, as a matter of course.