Calcutta High Court (Appellete Side)
Sri Gour Saha & Ors vs Ashok Kumar Roy & Ors on 6 March, 2020
Author: Shampa Sarkar
Bench: Shampa Sarkar
1 06.03.2020
srm C.O. No. 3835 of 2019 Sri Gour Saha & Ors.
Vs. Ashok Kumar Roy & Ors.
Mr. Gopal Chandra Ghosh, Mr. Debapratim Banerjee ...for the Petitioner.
Despite service, none appears on behalf of the opposite party Nos.1 to 8. The track report downloaded from www.indiapost.gov.in indicates that except the opposite party No.6 all other opposite parties, who have joined in the suit as the plaintiffs, have received the service of the revisional application. Affidavit‐of‐service is taken on record.
The interim order already passed is extended up to July 31, 2020. List this matter in the Combined Monthly List of May, 2020 under the heading "Contested Application" at the "Top".
Learned Advocate‐on‐record for the petitioner is directed to serve a server copy of this order along with the notice upon the learned Advocate appearing on behalf of the opposite parties in the learned Court below and to file affidavit‐of‐service on the next date of hearing.
(Shampa Sarkar, J.)