PREMDAS DEHIYA Vs. DAYASISH CHAKMA

JUDGEMENT

(1.) Heard Mr. DK Biswas, learned Counsel appearing for the Petitioners, and Mr. AK Bhowmik, learned senior counsel assisted by Mr. A. Paul, learned Counsel for the Respondent.

(2.) With the consent of the learned Counsel appearing for both the parties, this revision petition has been taken up for disposal at the motion stage itself.

(3.) By this application under Article 227 of the Constitution of India, the Petitioners have challenged the order dated 04.06.2011, passed by the learned Civil Judge, Senior Division, Kailashahar, in MS No. 04 of 2009, whereby the learned Court below, while allowing the prayer for adjournment sought for by the Defendants-Petitioners, imposed a cost of Rs. 5,000/-for adjournment, payable to the Plaintiff-Respondent.