Calcutta High Court (Appellete Side)
Jagabandhu Chatterjee vs Larsen & Tubro Ltd. & Ors on 28 July, 2025
FA/73/2023
28.07.2025
Item no.09
Court No.50
Jagabandhu Chatterjee
VS
Larsen & Tubro Ltd. & Ors.
Ld. Advocate Writobrata Roy appears
for appellant.
Seen the written note of the
Superintendent of 'FA' Section, where from it
reveals that the notice of appeal issued for
service upon respondent no. 1, has not been
returned has yet.
It is also found there from that the notice of appeal issued upon respondent no. 2(a) and 3 have returned unserved with the respective remark. However, the notice of appeal has duly been served upon the respondent no. 2.
In view of the fact as stated, and considering the submission of the Ld. Advocate for the appellant, fresh requisites be filed for service of notice of appeal upon respondent nos. 1, 2(a) and 3 by speed post with A.D. Such steps must be taken within two weeks from this date.
Registrar Administration (L&OM)