Calcutta High Court (Appellete Side)
Anirudh Tikmany vs State Bank Of India & Anr on 6 June, 2016
Author: Indrajit Chatterjee
Bench: Indrajit Chatterjee
1 .2016 o.100 C.O. 4392 of 2005 Anirudh Tikmany Vs. State Bank of India & Anr.
It is submitted by Mr. Vinay Kumar Purohit, learned advocate appearing on behalf of the petitioner that he needs some accommodation. Affidavit of service has not been filed.
I have gone through the order dated 29th August, 2006. I think that it will be better if the notice be also directed to be issued to the opposite party no.2 which was dispensed with earlier.
The petitioner is directed to issue notice to the opposite party by Speed Post. Let this matter come up in the list on 27.6.2016 for affidavit of service and hearing, if possible.
(Indrajit Chatterjee, J.)