On 29-11-2025, the Supreme Court of India issued a circular partially modifying the procedures/modalities relating to circulation of Letters seeking for adjournment of cases. The revised rules take effect from 01-12-2025.
Key guidelines on Adjournment Requests:
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Letters for adjournment of cases listed before the Hon’ble Courts are permitted to be circulated by the Advocates-on-Record/Parties-in-Person in all cases except fixed date/mentioned matters, till 11:00 a.m., on the previous working day.
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Such letters for adjournment shall be entertained only after obtaining consent of the Advocates/Parties-in-Person appearing on the other side. Unless such prior consent/no objection of the Advocates/Parties-in-Person appearing on the other side/Caveator is obtained, the same would not be considered.
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Specific reason for seeking adjournment and number of adjournments already sought shall be mentioned.
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Adjournment of the case would be considered only in case of
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bereavement in the family or
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medical/health condition of the Advocate/Party-in-Person or
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such other genuine reason to the satisfaction of the Court.
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Request for adjournment of case shall be submitted in the prescribed format as per Annexure ‘A’ through e-mail: adjournment.letter@sci.nic.in. The prescribed format can be found here.
Significantly, the circular states that adjournment letters will not be permitted for regular matters listed before the Court.