NIL KAMAL GHOSH Vs. DIPAK COMMERCIAL

JUDGEMENT

(1.) Appellant who is the Officer of Directorate of Enforcement, Government of India, Kolkata has filed the appeal to challenge the judgment and order of the Metropolitan Magistrate, 11th Court, Calcutta dtd. 18/8/2011.

(2.) Appellant has endeavored for service be effected upon the respondent though the service could not be completed and the service return is available along with the affidavit-of-service stating "NOT DELIVERED ADDRESSEE MOVED".

(3.) The appellant is not equipped with any other better particular of the respondent.