The Calcutta High Court recently comprising of a division bench of Justices Kesang Doma Bhutia and Moushumi Bhattacharya imposed a fine of 25k on a party for seeking repeated adjournment. (Bengal State Table Tennis Association and others vs. Malda District Table Tennis Association and others)
The bench noted that, "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 bench taking note that the appellants have sought adjournment on a number of occasions remarked that this is the fit case where costs should accordingly be imposed on the appellants. The appellants shall pay costs of Rs.25,000/- to the District Legal Services Authorities, Jalpaiguri within seven days from today.
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