SAMBUDDHA CHAKRABARTI,J. - (1.) Mr. Halder, the learned advocate appearing for the appellants submits that despite our order dated December 13, 2011, the two advocates named in the application could not be served with copies of this application. We directed the appellant to serve copies of this application within one week from the date of that order. Mr. Halder has fairly submitted that there was no effort to serve upon those two advocates within the time fixed by us. Mr. Halder further submits that on January 9, 2012 has sent copies of the application upon both the learned advocates by registered post.
(2.) We do not understand why copies of this application were sent on January 9, 2012 when the matter was directed to appear on January 10,2012, that is, on the very next date. On being asked by us, Mr. Halder is not also in a position to give us any proximate date when these two learned advocates were sought to be served by hand. Since the allegation of sheer negligence has been levelled against the two advocates named in the application, we consider the application to be very serious and would like to give the appellants one more chance to serve the learned advocates.
(3.) The appellants are directed to serve those advocates either by hand or by registered post with acknowledgement cards within two weeks from date and to file affidavit of service on the returnable date. Those learned advocates are also directed to be present in Court on the next date of the hearing to meet the allegations levelled against them.;