Calcutta High Court (Appellete Side)
Sri Milan Kanti Paul vs Smt. Basanti Das & Ors on 11 June, 2019
Author: Subhasis Dasgupta
Bench: Subhasis Dasgupta
1 11.06.2019
Item No.532 Ct. No.22 CHC C.O.673 of 2019 Sri Milan Kanti Paul Vs. Smt. Basanti Das & ors.
Mr. Debjit Mukherjee, Ms. Susmita Chatterjee, Mr. Kastav Bhattacharya ...for the petitioner Affidavit-of-service filed by the petitioner be kept on record. None appears for the opposite parties despite service being effected.
The track report collected from the postal authority goes to show that the item has been delivered upon the opposite parties. This revisional application is against the rejection of an application under Order IX Rule 4 of the Code of Civil Procedure. The point required to be addressed may be effectively adjudicated after securing presence of the other sides. In a situation like this, the petitioner is directed to issue notice upon the opposite parties by speed post with Acknowledgement Due and to intimate the opposite parties that the matter will be listed on 25th June, 2019, for hearing.
(Subhasis Dasgupta, J.)