Calcutta High Court (Appellete Side)
Ashim Majumdar vs State Bank Of India & Ors on 9 March, 2015
Author: Harish Tandon
Bench: Harish Tandon
09.03.2015.
Item No. 47C.O. 2138 of 2014 C.A.N. 10559 of 2014 Ashim Majumdar Vs. State Bank of India & Ors.
Mr. Amales Roy.
... for the petitioner.
The petitioner is directed to serve notice along with the copy of the revisional application upon the learned advocate representing the other side in the Trial Court indicating that this matter shall appear on 18th March, 2015 in the supplementary list under the heading "Listed Motion" and shall file affidavit of service on the next date.
It is hereby clear that the service shall be effected directly upon the learned advocate and not through the Post.
Put up the matter as directed above.
ab (Harish Tandon, J.)