Sankar Prasad Mitra, C.J. - (1.) This is an appeal from a judgment delivered by Mr. Justice Salil K. Roy Chowdhury on the 25th Aug., 1076.
(2.) The present suit was instituted on July 11, 1973 against the defendants for leave under Clause 12 of the Letters Patent, for a decree for Rs. 4,45,835/-; for a declaration that the plaintiff's account with the Punjab National Bank was wrongly debited and other reliefs.
(3.) On July 23, 1973, the writ of summons was taken out and lodged with the Sheriff. The time to serve the writ of summons on the defendants Nos. 3, 5 and 6 expired on Nov. 14, 1973. The Master directed the Sheriff to serve the Writ of Summons on the defendants Nos. 3, 5 and 6 by registered post on the 6th Dec., 1973 and the returnable date was extended by ten weeks.;