SANJAY AGARWALA Vs. ANJALI ROY (HALDER) AND ORS.
LAWS(CAL)-2012-1-304
HIGH COURT OF CALCUTTA
Decided on January 06,2012

Sanjay Agarwala Appellant
VERSUS
Anjali Roy (Halder) And Ors. Respondents

JUDGEMENT

HARISH TANDON,J. - (1.) This is an application for restoration of the revisional application which was dismissed for default on 4th February 2011. Pursuant to the order dated 29th March 2011, copy of the restoration application was directed to be served upon the opposite parties by registered post with acknowledgement due. Affidavit-of-service filed today envisages that some of the opposite parties have accepted service and one of the opposite party has refused and the others have not claimed the postal article. Thus, I find that service is satisfactory.
(2.) Affidavit-of-service filed today be kept with the record.
(3.) The cause for non appearance on 4th February 2011 is narrated in paragraphs 3 and 4 of the application which is sufficient.;


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