Calcutta High Court
Modula India vs Kamakhya Singhdeo on 5 December, 2013
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
ORDER SHEET
APD No. 398 of 2012
With
CS No. 568 of 1979
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
MODULA INDIA Appellant
Versus
KAMAKHYA SINGHDEO Respondent
BEFORE:
The Hon'ble JUSTICE DEBASISH KAR GUPTA The Hon'ble JUSTICE ISHAN CHANDRA DAS Date : 5th December, 2013.
For Appellant : Mr. Rajkumar Gupta, Advocate For Respondent : Mr. Malay Basu, Advocate The Court : Today, a prayer is made on behalf of the Appellant to adjourn the hearing of this matter.
On November 12, 13, 21 and 28, 2013, the hearing of this matter was adjourned on the prayer made on behalf of the Appellant.
In the aforesaid facts and circumstances, the hearing of this matter stands adjourned to December 12, 2013 to give the Appellant one more chance to assist us subject to the payment of cost of Rs. 2,000/- (Two thousand) towards the fees for the learned Advocate appearing on behalf of the respondent which is condition precedent.
(DEBASISH KAR GUPTA, J.) (ISHAN CHANDRA DAS, J.) msen