Tarun Chatterjee, J. - (1.) Delay condoned.
(2.) This is an application for restoration of the Transfer Petition being T.P. No. 945 of 2006 as against the respondent, on whom notices have been served and also for a direction that the order of the dismissal would operate only against those respondents whose addresses were not furnished by the petitioners and for other incidental reliefs.
(3.) It appears from the record that the petitioners were required to file process fee and copies of the Transfer Petition and the Amendment Petition with correct addresses of all the respondents for effecting service of notice on the respondents. However, Petitioners filed an application before this Court seeking an exemption from filing spare copies of annexures attached to the Transfer Petition. The application for exemption was disallowed by this Court by an order dated 8th of May, 2007. Accordingly, the petitioners were directed to take steps to file the process fee and spare copies. Since the petitioners did not comply with the office report dated 8th of May, 2007, directing the petitioners to file process fee and to furnish correct and latest address of the some of the respondents, the matter was placed before Hon'ble The Chamber Judge on 24th of July, 2008 when the following order was passed: If requisite steps in compliance with the Office Report dated 22.04.2008 are not taken within four weeks, the Transfer Petition shall stand dismissed. ;