Calcutta High Court (Appellete Side)
B.K. Engineering Works vs The Board Of Trustee & Anr on 6 May, 2015
Author: Jyotirmay Bhattacharya
Bench: Jyotirmay Bhattacharya
1
06.05.2015. F. A. 266 of 2006
dc.
B.K. Engineering Works
versus
The Board of Trustee & Anr.
Mr. Kamal Krishna Pathak ... For the Appellant.
Mr. Kinjal Kumar Baral ... For the Respondent No.1.
Seen the office report dated 27th March, 2015.
Since the fate of service of notice of appeal upon the respondent no. 2 cannot be ascertained as neither the A/D card nor the undelivered postal envelope has yet come back, we direct the concerned department to take further steps for effecting service of notice of appeal upon the said respondent.
The appellant is thus directed to put in further requisites for effecting such service upon the respondent no.2 within one week after reopening of the Court after the summer vacation.
In default, put up for final order.
(JYOTIRMAY BHATTACHARYA, J.) ( DEBI PROSAD DEY, J. )