Calcutta High Court (Appellete Side)
Basil Jarret vs Jagabandhu Mondal & Ors on 5 December, 2016
Author: Jyotirmay Bhattacharya
Bench: Jyotirmay Bhattacharya
1 05.12.2016
. C. O. 2658 of 1995
Sl.No.13
Ct. No.14.
dc.
Basil Jarret
versus
Jagabandhu Mondal & Ors.
Seen the office report dated 5th October, 2016.
None appears for the petitioner when the matter is called on.
Attempt for effecting service of Administrative Notice upon the sole petitioner becomes unsuccessful as the addressee moved his residential address without intimating the office about his present address. There is no possibility of effecting service of Administrative Notice upon the sole petitioner at his present address unless such address is disclosed by the petitioner. Hence, we are of the view that the Administrative Notice cannot be served upon the addressee.
This is a revisional application of 1995. We are still unaware of the fate of the suit out of which this revisional application had arisen. Since the petitioner has not taken any step in this revisional application for a long time, we are of the view that the petitioner has lost interest in this matter. The revisional application is, thus, dismissed for non-prosecution.
(JYOTIRMAY BHATTACHARYA, J.) ( ISHAN CHANDRA DAS, J. )