Gauhati High Court
Kh Gopendra Singh vs State Represented By Nia on 30 April, 2019
Author: A.M. Bujor Barua
Bench: Achintya Malla Bujor Barua
Page No.# 1/2
GAHC010123802016
THE GAUHATI HIGH COURT
(HIGH COURT OF ASSAM, NAGALAND, MIZORAM AND ARUNACHAL PRADESH)
Case No. : Crl.A. 329/2016
1:KH GOPENDRA SINGH
AGED ABOUT 43 S/O KH. SANGAI SINGH R/O KEIRENPHABI MAYAI
LEIKAI P.O. and P.S. MOIRANG DIST. BISHNUPUR, MANIPUR PIN 795133
NOW STAYING IN CENTRAL JAIL, GUWAHATI.
VERSUS
1:STATE REPRESENTED BY NIA
ASSAM AT GUWAHATI.
Advocate for the Petitioner : MR.N T SINGH
Advocate for the Respondent : SC, NIA
BEFORE
HONOURABLE MR. JUSTICE ACHINTYA MALLA BUJOR BARUA
HONOURABLE MR. JUSTICE MIR ALFAZ ALI
ORDER
Date : 30-04-2019 (A.M. Bujor Barua, J) It is taken note of that on 03-08-2017 when the matter was heard, the learned counsel for the appellant had prayed for some time to obtain instruction from his client and the prayer for obtaining instruction was made after the matter was heard at some length. Thereafter, when the matter was taken up on 22-02-2019, a prayer was made that the matter be listed on 05-03-2019. On 05-03-2019, Mr. M.K. Dutta, learned counsel appearing on behalf of Mr. M.G. Singh, learned counsel for the appellant, prayed that the hearing be commenced from 25-03-2019. On 25-03-2019, the matter stood adjourned to be again listed on 08-04-2019 on the prayer of the learned counsel for the appellant. On 08-04-2019, again the Page No.# 2/2 learned counsel for the appellant prayed for an adjournment, which was granted for the matter to be listed again on 30-04-2019. Today, when the matter was called upon, Mr. M.K. Dutta, learned counsel appearing for the appellant seeks for further adjournment, but no acceptable reason is given other than the inconvenience of the other learned counsel, who appears for the appellant.
As the matter stood adjourned after the hearing of the matter at length on 03-08-2017, where some time was granted to obtain instruction and thereafter repeated adjournments were taken without further proceeding of the matter, we are of the view that the appellant is required to pay an adjournment cost of Rs. 5,000/- (Rupees five thousand). Accordingly, the appellant shall pay a cost of Rs. 5,000/- to be deposited before the High Court Legal Services Committee before the next date of hearing. Upon the proof of the cost being made, the registry shall list the matter again for hearing on 14 th of June, 2019 as agreed by the learned counsel for the parties.
Mr.J.A. Hassan, learned Sr. P.P. for the respondent/NIA is present .
JUDGE JUDGE Comparing Assistant