SOUMEN SEN, J. - (1.) The report filed on behalf of the Yes Bank is taken on record. The said report is not in accordance with the order passed by this Court. The report should specify as to whether at any point of time R. Piyarelall Import and Export Limited, since renamed as Rythem Overseas Trade Limited, was having an account with the Yes Bank Limited in any of its branches and if so, the period for which such account was maintained, with full details. The bank shall also find out whether any account was held by Sri Debabrata Das either individually or on behalf of the said judgment-debtor having PAN No.CBJPD3075Q. The bank shall search for details of the accounts held under such PAN Number and file a report on or before the adjourned date.
(2.) The Registrar, High Court, Original Side, shall immediately communicate this order to the Manager of Yes Bank, Dalhousie Branch for compliance. The affidavit of service filed on behalf of the decree-holder shows that service could not be effected upon Mr. Surajit Mukherjee, who according to Mr. Debabrata Das, was a senior executive of the judgment-debtor company. The postal envelope addressed to Mr. Surajit Mukherjee has been returned with the endorsement 'Insufficient Address'.
(3.) The Officer of the Sheriff shall cause personal service upon Mr. Surajit Mukherjee at 12, Government Place East, Kolkata - 700 069 and 85, Ballygunge Garden, Kolkata - 700 019 within a week from date.;