Calcutta High Court
Modula India vs Kamakhya Singhdeo on 13 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 : 13th December, 2013.
For Appellant : Mr. Rajkumar Gupta, Advocate For Respondent : Mr. Malay Kumar Ghosh, Advocate The Court : A prayer has been 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. Again on December 12, 2013, similar prayer was made on behalf of the Appellant and the hearing of this matter was adjourned to give them one more chance subject to payment of cost of Rs. 2,000/- which was condition precedent.
In view of the above, the prayer for adjourning the hearing of this matter today is rejected.
Heard the learned Advocate appearing on behalf of the Appellant. Further hearing of this matter stands adjourned to December 17, 2013.
(DEBASISH KAR GUPTA, J.) (ISHAN CHANDRA DAS, J.) msen