Calcutta High Court (Appellete Side)
Abdur Rashid Sha & Ors vs State Of West Bengal & Ors on 7 March, 2014
Author: Arijit Banerjee
Bench: Arijit Banerjee
1
12 07.03. W.P. No.5551(W) of 2014
ns 2014
Abdur Rashid Sha & ors.
Vs
State of West Bengal & Ors.
Mr. Subhas Ch. Dutta ... For the Petitioners.
Mr. Swapan Banerjee,
Mr. Samirul Bari ... For the State Respondents.
Affidavit-of-service filed in Court today be kept on record.
This is an application praying for police help for the purpose of executing a decree. It appears from the affidavit-of-service that the respondent nos.8 to 10, 13 to 16, 19 and 21 to 25 have not been served.
The petitioners are directed to effect service on the said respondents and file a fresh affidavit-of-service.
At this stage, Mr. Arunava Ganguly, learned Advocate appears and submits that he is being led by Mr. Swapan Banerjee, learned Advocate appearing on behalf of the State and he has not yet received any instruction in the matter.
Let the matter stand adjourned for a week.
( Arijit Banerjee, J. )