RAJENDRA PRASAD GUPTA Vs. SAILENDRA NATH MALLICK
LAWS(CAL)-2007-9-65
HIGH COURT OF CALCUTTA
Decided on September 30,2007

RAJENDRA PRASAD GUPTA Appellant
VERSUS
SAILENDRA NATH MALLICK Respondents

JUDGEMENT

- (1.) LEARNED Advocates for the petitioners are present. None is present for the opposite party.
(2.) IT appears from the affidavit of service that notice was duly served upon the opposite party and he received the copy of the application by putting his signature in the A/d Card.
(3.) LET the affidavit of service be kept with the record.;


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