Calcutta High Court
Kamakhya Singhdeo vs Modula India on 16 June, 2015
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
EC 157 of 2015
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
KAMAKHYA SINGHDEO
Versus
MODULA INDIA
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 16th June, 2015.
Appearance:
Mr. Raja Basu Chowdhury, Adv.
Mr. Biswajit Biswas, Adv.
...for the decree holder.
The Court : Affidavit of service filed in Court shows that the publication was made only on 26th April 2015 requiring the defendant to appear on 28th April, 2015. The affidavit of service is kept with the record. It is too short a notice to be taken on which this court can act and accept that the order has been complied with.
In view thereof, leave is given to the decree holder to publish the gist of the prayers at Column 10 of the tabular statement within two weeks from date once in the Sunday edition of the Statesman and once in the Sunday edition of Bengali daily Bartaman.
The matter is made returnable four weeks hence. In the event the judgment debtor is not represented on the returnable date, the matter shall be heard in the absence of the judgment debtor.
EC no. 157 of 2015 stands adjourned for four weeks.
(SOUMEN SEN, J.) sp2.