Calcutta High Court (Appellete Side)
K.S.S. Construction Private Limited vs Howrah Maidan Idgah Masjid Wakf Estate & ... on 15 January, 2020
Author: Shampa Sarkar
Bench: Shampa Sarkar
1 S/L 3 15.01.2020Ct. No. 19
GB C.O. 4369 of 2019 K.S.S. Construction Private Limited Vs. Howrah Maidan Idgah Masjid Wakf Estate & Ors. Mr. Saptansu Basu, Mr. Ayan Banerjee, Ms. Mrinalini Majumdar, Ms. Suman Agarwal.
... for Petitioner.
Mr. Puspendu Bikash Sahu, Mr. Sudhakar Biswas, Mr. Washef Ali Mondal, Mr. Syed Nazmul Hossain .... for Opposite Parities.
Mr. Sahu, learned advocate for the opposite parties submits before this Court that he is not feeling well and he is not in a position to make his submissions today. Yesterday an adjournment was prayed for on his behalf and the matter was fixed today, but as this Court found that Mr. Sahu is not feeling well, the hearing of this application is adjourned.
Let this matter appear in the daily supplementary list on February 4, 2020 at 2 p.m. under the heading 'Listed Motion'.
As the date fixed is tomorrow in the learned court below and the petitioner has fairly accommodated Mr. Sahu, in all fairness the petitioner should be able to at least pray for an adjournment before the learned court below till the matter is heard out on the next date.
The parties should acted on the basis of the learned advocates' communication.
(Shampa Sarkar, J.)