Calcutta High Court (Appellete Side)
Smt. Anjana Dey vs Sri Debashish Ghosh & Anr on 4 July, 2022
04.07.2022
31
akb/ss
R.V.W. 194 of 2017
In
C.O. 4062 of 2015
Smt. Anjana Dey
Vs.
Sri Debashish Ghosh & anr.
Mr. Sarbananda Sanyal
... for the applicant/petitioner/defendant
Affidavit of service filed in this matter indicates that
the service was made in the year 2017. Subsequent to
that this matter has not been taken up.
Accordingly, Counsel for the petitioner is directed to
serve copy of the review petition upon the respondents
once again and file affidavit of service on the returnable date.
The matter is made returnable four weeks hence.
< (Shekhar B. Saraf, J.)