Calcutta High Court
Vinita Agarwal vs Hiralal Somany on 11 September, 2008
Author: Indira Banerjee
Bench: Indira Banerjee
Order Sheet Sheet No.
GA No. 391 of 2007
CS No. 231 of 2006
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
VINITA AGARWAL
Versus
HIRALAL SOMANY
For the Plaintiff : Mr. Manoj Tiwari, Adv.
For the Defendant : Mr. Jishnu Choudhury, Adv.
BEFORE:
The Hon'ble JUSTICE INDIRA BANERJEE
Date: 11th September 2008 The petitioner made representations to the Hon'ble Chief Justice and to the Department praying for early hearing of the matter on the ground of the petitioner being a senior citizen. Notwithstanding heavy pressure prior to the puja vacation the matter was given priority and listed, having regard to the age of the petitioner. When the petition was called on, Mr. Tiwari, appearing on behalf of the petitioner, sought an adjournment on the ground of non-availability of senior Counsel.
2
The petitioner cannot be accommodated before the vacation. Accordingly the matter is adjourned till after the puja vacation.
All parties concerned are to act on a signed xeroxed copy of this order on the usual undertakings.
(INDIRA BANERJEE, J.) R. Bose R.O.(Ct.)