The Calcutta High Court has imposed a hefty fine of ₹25,000/- on a party that sought adjournment for the fourth consecutive time in habitual manner.
The Division Bench of Justice Moushumi Bhattacharya and Justice Kesang Doma Bhutia was displeased with the repeated adjounments sought despite accommodating orders passed by Courts.
"This is the fourth occasion when adjournment has been sought for by the appellants. We have passed several orders from 18.04.2022 to accommodate the appellants. At the time of third call today, adjournment is again sought for on behalf of the appellants. Since today is the last date of the Circuit bench, we are unable to keep the matter after recess owing to our respective Single Bench lists."
The Court thus deemed the case to be appropriate for imposing cost as the prcatice of routine adjournments need to be disencouraged.
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