KANCHAN CHAKRABORTY,J. - (1.) Mr. Jana, learned advocate appearing on behalf of the petitioner is present in court. None appears on behalf of the respondent/opposite parties. Earlier affidavits of service filed by the learned advocate for the petitioner shows that the notice on the opposite party No. 1., Ajanta Leather Fashions(P) Ltd. was sought to be served by registered post with acknowledgment due. But on no occasion, neither the acknowledgement due card nor the postal envelope containing the notice has received back. The matter is pending from 2009. By this time, the earlier order of interim stay has been lapsed. The petitioner has taken up a fresh CRAN application being CRAN 2740/11 praying for a fresh interim order of stay. Affidavit of service is not filed today, although the learned advocate for the petitioner submitted that he would file affidavit in course of this day.
(2.) In the meantime, the interim order of stay passed earlier be stayed for a further period of four weeks. The petitioner is directed to serve copy upon the opposite parties by adopting all possible means and submit affidavit of service positively by 06-02-2012.
(3.) The C.R.A.N application being CRAN 2740 of 2011 is disposed of accordingly.;