NABIN CHANDRA PATRA Vs. MAYA JEWELLERS

JUDGEMENT

(1.) Cm APPL. 13446/2017

(2.) The Court had called for the trial court record. A perusal of the trial court record reveals that summons in the suit were issued on 3rd January, 2012 and on the very next date, the following order was passed: -

(3.) A perusal of the A.D. card which is relied upon by the Trial Court shows that the AD card does not have any postal stamp of any post office in West Bengal and even the alleged signature on 27th January, 2012 when compared with the signature of the Appellant in the appeal filed herein do not match even by a bare look. Apart from this A.D. card, there is no other mode in which service has been affected in the suit.