ACHINTA KUMAR CHAKRABORTY Vs. ALOK CHAKRABORTY

JUDGEMENT

(1.) Affidavit-of-service is taken on record.

(2.) The opposite party Nos.6 and 7 have refused service. Such refusal of service is taken to be good service. The learned Advocate for the opposite party No.1 appears.

(3.) The revisional application is taken up in the absence of the opposite party Nos.6 and 7.