Calcutta High Court (Appellete Side)
Jagabandhu Chatterjee vs Larsen & Tubro Ltd. & Ors on 8 July, 2024
FA-73 of 2023
08.07.2024
Item no.10
Court No. 50
Jagabandhu Chatterjee
Vs
Larsen & Tubro Ltd. & Ors.
Ld. Advocate Mr. Sudhir Bhattacharya appears for
appellant.
Ld. Counsel for the appellant submits that one of the
respondent, respondent no. 2b has already been
served with the notice.
Perused the office report dated 25.06.2024.
It transpires from the office report that notices have already issued upon respondent nos. 1, 2a, 2b and 3 through ordinary post vide memo dated 15.04.2024.
The service report of such notices states that the undelivered envelope has been received in respect of respondent no. 1 and 2a. But no service report has yet been received in respect of respondent no. 2 and as per the bailiff's report dated 18.04.2024, the notice issued upon respondent no. 3 returned as unsersved. But, as per the service report, the notice has already been served upon respondent no. 2b.
In view of the above, the notice has been duly served upon respondent no. 2b. But, in respect of service of notice upon other respondents, the Ld. Advocate for the appellant is hereby directed to put fresh requisites for causing service of notice of appeal upon respondent nos. 1, 2a, 2b and 3 through speed post with A.D with present and proper address within two weeks from date positively.
(Nabanita Ray) Registrar Administration (L&OM)