PRAFULLA KUMAR BEJ Vs. SACHINDRA NATH MITRA

JUDGEMENT

(1.) THIS revisional application was heard-in-part on 27th August, 1992. The matter again appeared on 4th september, 1992. On that day I directed the learned advocate for the petitioner to intimate the opposite party that the matter was taken up by me for hearing and it would be heard exparte if he did not choose to appear on the next day of hearing.

(2.) ACKNOWLEDGEMENT cards along with letters have been filed by Mr. Roy, learned advocate appearing for the petitioner. It appears from the same that the intimation has duly been received by the opposite party. Let the acknowledgement receipts and the letters addressed to the opposite party by Mr. Roy be kept on record.

(3.) IN spite of such service no one appeared on behalf of the opposite party to oppose the revisional application.