Calcutta High Court (Appellete Side)
Chabi Biswas vs Sri Debasish Batabyal & Ors on 19 January, 2026
FA-24 of 2024
19.01.2026
Item no.04
Court No.50
Chabi Biswas
VS
Sri Debasish Batabyal & Ors.
Ld. Advocate Amrita Lal Dhar appears for
appellant.
The report reflects that the respondent nos. 2
and 3 has not yet been received and previous service return in respect of respondent nos. 2 and 3 remains untraceable.
Ld. Advocate for the appellant submits that there is no existence of respondent no. 2 and 3.
It is further submitted that the decree of the suit been done.
As there is no existence of the respondent nos. 2 and 3 and as such the report remains untraceable.
As the plaintiff impleaded the respondent nos. 2 and 3 as party to the suit and accordingly this particular respondents have been mentioned in the present memo of appeal.
Accordingly, there is no need to serve the respondent nos. 2 and 3 once again. The appeal is ready as regards service.
Sd/-
(Jimut Bahan Biswas) Registrar Admn. (L&OM) High Court At Calcutta Dic. & Cor. by me Sd/-
(Jimut Bahan Biswas) Registrar Admn. (L&OM) High Court At Calcutta