Calcutta High Court (Appellete Side)
Corporation Limited (Hdfc Ltd.) & Anr vs Dorjee Dolma Bhutia & Ors on 3 June, 2015
Author: Harish Tandon
Bench: Harish Tandon
1 03.06.2015
.
Item No.30 C.O. 1884 of 2015 Housing Development Finance Corporation Limited (HDFC LTD.) & Anr.
Vs. Dorjee Dolma Bhutia & Ors.
Mr. Probal Kumar Mukherjee, Mr. Samit Dutta, Mr. Bhaskar Mukherjee, Mr. Ayan Chakraborty.
... for the petitioners.
The petitioners are directed to serve the notice along with the copy of the revisional application upon the opposite parties by speed post and also upon the learned advocate representing them in the Trial Court by personal service indicating that this matter shall appear after three weeks in the supplementary list under the heading "For Orders" and shall file affidavit of service on the next date.
Put up the matter as directed above.
ab (Harish Tandon, J.)