Calcutta High Court
Shivshankar Resources Ltd. & Ors vs Shyama Enclave Pvt. Ltd. & Ors on 28 August, 2017
Author: Biswanath Somadder
Bench: Biswanath Somadder
ORDER SHEET
APDT No. 27 of 2017
GA No. 2767 of 2017
GA No. 2768 of 2017 with
CS No. 262 of 2001
IN THE HIGH COURT AT CALCUTTA
Civil Appellate Jurisdiction
ORIGINAL SIDE
SHIVSHANKAR RESOURCES LTD. & ORS.
Versus
SHYAMA ENCLAVE PVT. LTD. & ORS.
BEFORE:
The Hon'ble JUSTICE BISWANATH SOMADDER
The Hon'ble JUSTICE ASHA ARORA
Date : 28th August, 2017.
Mr. Aniruddha Chatterjee,
Mrs. Rituparna De,
Ms. Micky Chowdhury,
Ms. Rimpa Rajpal, Advs.
...for the appellants
Mr. Joy Saha,
Ms. Sulagna Mukherjee,
Mr. Amalaksha Jana,
Mr. Brotin Kr. Dey, Advs.
...for respondent no. 1
Mr. Lokenath Chatterjee, Mr. Kallol Guhathakurta, Mr. B.K. Singh, Mr. Dipak Kr. Chakrabarti, Advs.
...for respondent nos. 4 to 7 The Court : Affidavit of service filed in Court today on behalf of the appellants/petitioners be taken on record. 2
Perusing the same, it appears that the respondent no. 1, Shyama Enclave Pvt. Ltd., was sought to be served at the address mentioned in the cause title of the plaint. However, the postal authorities have returned the envelope with the remark "addressee cannot be located, hence insufficient address".
At the time of hearing, learned advocate representing the said respondent no. 1 namely, Shyama Enclave Pvt. Ltd. appears and is prepared to accept service. As such, the advocate-on-record for the appellants/petitioners is directed to effect service within the course of this day upon the said respondent no. 1. Similar prayer by the respondent nos. 4 to 7 is made. Let service be effected upon the said respondents by the advocate-on-record for the appellants, also in course of this day.
List this matter day after tomorrow i.e. 30th August, 2017.
(BISWANATH SOMADDER, J.) (ASHA ARORA, J.) TR/