MADHABI SAHA Vs. SATISH SAHA

JUDGEMENT

(1.) This Court by order dtd. 24/4/2023, had directed for service of notice through the Superintendent of Police, West Garo Hills, Tura, as the said respondent was on commuted leave and was to join only on mid-April. A report has been received today from the Superintendent of Police that, the notice could not be served, as it was received only on 25/4/2023, and that the date fixed by the Court was on 24/4/2023, which had lapsed. Request has been made by the Superintendent of Police that they may be allowed to re-serve the notice.

(2.) On perusal of the note, it appears that there is some misunderstanding with regard to the manner of service of notice. The duty of the Superintendent of Police is only to serve the notice on the said respondent and to file a report accordingly without taking notice of the fixation of the date before this Court.

(3.) Accordingly, list this matter on 21/6/2023.