MUKUL NARAYAN GOSWAMI Vs. ARCHANA SARMA GOSWAMI

JUDGEMENT

(1.) Heard Mr H.L. Maurya, learned counsel for the petitioner.

(2.) Considering the subject matter of the present revision application and taking into account the fact that the petitioner feels aggrieved by the imposition of costs, this Court considers it appropriate to pass final orders on the present application without issuing notice to the respondent.

(3.) Title Suit (D) No. 5/2000 was fixed for recording of evidence of the opposite party on 31.7.2001. On the said date, the witnesses proposed to be examined by the opposite party, were not present. Consequently, the case stood adjourned till 23.8.2001 and on the said date, an adjournment application was filed on behalf of the opposite party on the ground that the counsel is out of station in connection with higher judicial service examination. The aforesaid adjournment was allowed subject to payment of adjournment cost of Rs.500.00. Aggrieved, the petitioner filed an application for recall of the said order and the same having been refused by the order dated 11.9.2001, the instant revision application has been filed.