Calcutta High Court (Appellete Side)
Dr. Sipra Guha vs Arambag Solvent Extraction Private Ltd on 13 June, 2022
13-06-2022 Item no.42 IN THE HIGH COURT AT CALCUTTA Civil Revisional Jurisdiction Subrata CO. No.245 of 2022 Dr. Sipra Guha
-vs-
Arambag Solvent Extraction Private Ltd.
Mr. Gopal Chandra Ghosh Ms. Jayeta Kaunda Mitra ...for the petitioner On call, none represents the opposite party.
It appears that on previous occasion notice was served upon the opposite party pursuant to the court's order.
I feel that another notice should be served upon the opposite party so that the matter can be heard in presence of both sides.
Accordingly, the petitioner is directed to serve notice afresh upon the opposite party as well as upon the learned counsel who represents the opposite party before the learned court below, within seven days from date by speed post with AD and affidavit of service to that effect shall be filed on the returnable date.
Let the matter again appear for hearing on June 24, 2022.
[Rabindranath Samanta, J] 2