Calcutta High Court
Madhav Mukund Finance Pvt. Ltd vs M/S. National Plywood Industries Ltd. & ... on 19 January, 2009
Author: Patherya
Bench: Patherya
GA No. 78 of 2009
with
CS NO.328 OF 2003
IN THE HIGH COURT AT CALCUTTA
Constitutional Writ/Civil Appellate/Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
MADHAV MUKUND FINANCE PVT. LTD.
Versus
M/S. NATIONAL PLYWOOD INDUSTRIES LTD. & ANR.
For Petitioner : MR. S.S. BASU, ADVOCATE.
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 19th January, 2009.
The Court : Due to insufficient address of the proforma
defendant no.2, the writ of summons could not be served upon it. Subsequently,
the petitioner has obtained the corrected address and seeks amendment.
None appears on behalf of the respondents in spite of service.
Affidavit of service filed in Court today be kept on record. There will be an order in terms of prayer [a] of the notice of motion. Such amendment be effected within a fortnight from the date of receipt of this order.
The plaintiff will be entitled to re-verify the plaint and serve a copy of the re-verified plaint upon the defendants.
There will also be an order in terms of prayers [b] and [c] of the notice of motion.
With the aforesaid direction, this application is disposed of. All parties concerned to act on a signed xerox copy of this order on the usual undertakings.
(PATHERYA, J.) pkd.