IN THE COURT OF LEARNED ……………………

In the matter of:______
Plaintiff/non-applicant
Versus.
Defendant/Applicant

Application under Order 17 Rule 1 read with Sec 151 C. P. C. with the prayer to adjourn the case to some other date:
Respectfully Sheweth:
1.  That the above noted case is fixed for ______ before the learned court for ______ 
2.  That the ______is not feeling well and is suffering from the disease of acute cough, fever and sour throat and as such, he unable to present before the learned court in person only for today.  The medical prescription slip issued by the…………………… is being filed herewith.
3.  That the non-appearance of the applicant/defendant before the learned court and other witnesses is neither intentional nor willful but for the reasons stated hereinabove which are beyond the control of the applicant.
It is, therefore, most respectfully prayed that the case may kindly be adjourned to some other day for recording the evidence of the applicant/defendant.

Applicant
Through______,
Advocate