SUDHANGSHU BIKASH DUTTA Vs. RANESH KUMAR CHAKRABORTY

JUDGEMENT

(1.) A prayer has been made by Shri N. Majumder learned Advocate for and on behalf of the appellant for adjournment of the case for week. I have heard Shri N. Majumder, learned counsel for the appellant.

(2.) This second appeal was admitted on 20-5-1982. No steps was taken by the appellant for service of notice upon the respondents for a long time after the case was admitted. By an order dated 19-7-1993 this Court made the following observations:

(3.) Now, today i.e. 3-4-1996 Mr. N. Majumder, learned Advocate for the appellant make another prayer for adjournment of this cases for a week on the ground that his senior Shri B. Das, is feeling uneasy and his health is not good. This is not a good ground for adjournment of a case particularly this case. Because Mr. N. Majumder, learned counsel is one of the conducting counsel of the appellant in this case. The appellant engaged as many as 5 Advocates including Shri B. Das, learned senior Advocate as his counsel for conducting the case. For the last more than 12 years the appellant failed to talke steps for service of notice upon the respondents.