RATAN LAL NATH Vs. BADAL CHOWDHURY AND OTHERS

JUDGEMENT

(1.) Heard Mr. D. R. Choudhury, learned counsel appearing for the petitioner. Also heard Mr. S. Talapatra, learned senior counsel together with Mr. N. C. Pal, learned Government Advocate appearing for the respondent No. 1 and Mr. A. K. Bhowmik, learned senior counsel assisted by Mr. R. Datta, learned counsel representing the respondent Nos. 2 and 3.

(2.) This petition has been filed by the petitioner challenging the order dated 18.08.2011 passed by the learned Civil Judge, Senior Division, Court No.l, West Tripura, Agartala in M.S. No. 18/2005, whereby a cost of Rs. 2,000.00 was imposed while allowing adjournment to the defendants.

(3.) Considering the subject matter of the present revision petition and taking into account the facts and circumstances, leading to filing of this revision petition and also taking into view that all the respondents have entered appearance through their respective counsel, I consider it appropriate to dispose of this revision petition at the motion stage with the consent of the learned counsel representing the respective parties.