GUNARAM BORUAH Vs. BULAN CHANGMAI

JUDGEMENT

(1.) Heard Mr. SK Ghosh, learned counsel for the appellant.

(2.) When the matter was heard on 22.08.2019, none had appeared for the respondents and a request was made to the Registry to inform the learned counsel for the respondent whose name is shown in the cause list that the matter is being taken up. But inspite of such attempts, the presence of the learned counsel for the respondents could not be ensured.

(3.) Today also when the matter is called on being separately listed in the daily cause list by showing the name of the learned counsel for the respondents, none appears for the respondents. In the circumstances and considering the fact that it is an appeal of the year 2008, we deem it appropriate to proceed in the matter in the absence of the learned senior counsel for the respondent No.1.