- (1.) The plaintiff instituted the suit for recovery of khas, peaceful and vacant possession of the premises situated at 84A, Acharya Jagadish Chandra Bose Road, Kolkata 700 014 more fully described in the schedule being Annexure "A" to the plaint. The plaintiff has also claimed decree for mesne profits and other reliefs.
(2.) The plaintiff after the institution of the suit made several attempts to serve the writ of summons upon the defendant. In fact, the plaintiff has followed all the three mode of services, namely, service by the process server, service by speed-post and substituted service. But in spite of all efforts being made, no direct service could be effected upon the defendant. It appears that since the plaintiff could not effect service of writ of summons by process server and Speed-Post with A.D., an order for substituted service was passed on 9th December, 2013 following which paper publication has been made once in the Times of India and once in Aaj Kal. However, in spite of such substituted service, the defendant has failed to appear and contest this proceeding. The Sheriff has also affixed the summons on the door of the declared address of the defendant Company.
(3.) However, the defendant fails to appear and contest this proceeding.;