Calcutta High Court (Appellete Side)
Jeevanmitra Distributors Pvt. Ltd vs Nabarun Bhattacharjee on 4 March, 2021
Author: Bibek Chaudhuri
Bench: Bibek Chaudhuri
04.04.2021 ss 11 CRMSPL 20 of 2020 I.A. No. C.R.A.N. 1 of 2020 (Old No. CRAN 1111/2020) Jeevanmitra Distributors Pvt. Ltd.
Vs. Nabarun Bhattacharjee Mr. Ayan Bhattacharjee Ms. Sutapa Mitra ... For the petitioner < On perusal of the affidavit of service it is found that the envelope containing the application under Section 5 of the Limitation Act was returned with postal remark 'not known'.
It is submitted by the learned Advocate for the petitioner that the petitioner sent the notice to the address of the opposite party, which was given in the record of the trial Court, but the said envelope was returned with postal remark 'not known'.
For abundant caution the learned Advocate for the petitioner is requested to take an attempt to serve a copy of the application under Section 5 of the Limitation Act to the learned Advocate for the opposite party in the trial Court within five days from the date of this order.
Let the matter be fixed for hearing on 11th March, 2021.
(Bibek Chaudhuri, J.) 2