JAY SENGUPTA,J. - (1.) The Court: This is an application challenging an order dated 26.2.2016 passed by the learned Chief Metropolitan Magistrate, Calcutta in G.R. No. 846 of 2014, thereby rejecting the petitioners' prayer for releasing of the immovable property that was hired out to the accused.
(2.) Two reports filed on behalf of the State are taken on record. It appears from the reports that despite efforts, no notice could be served on Wajid Hussain, the Director of opposite party no.2 Company.
(3.) It also appears from the affidavit of service filed earlier by the petitioners that the opposite party no.2 could not be served at the address provided in the license agreement in question.;