INDRANI GHOSAL Vs. DULAL CHANDRA DAS

JUDGEMENT

(1.) Pursuant to the order dated 14th December 2011 service was sought to be effected upon the opposite party by speed post but the postal article has returned with the postal remark 'Not Known'. Affidavit-of-service field today be kept with the record.

(2.) Mr. Roy, learned Advocate appearing for the petitioner submits that the opposite party is not taking any step in the trial Court as well and as such the learned Advocate who was engaged in the matter by the opposite party has refused to accept any service.

(3.) On several occasions it appears that service was sought to be effected upon the opposite party at the address given in the cause title of the proceeding before the trial Court and the same has returned with the postal remark 'Not Known'.