MONOJIT GUHA ROY Vs. SUBRATA INDU

JUDGEMENT

(1.) An affidavit of service is on record. It says that the cause papers could not be served on the respondents by the postal authorities, as they could not be found. None appears for the respondents.

(2.) This kind of an appeal should not be kept pending. All procedures should be suitably relaxed so as to dispose of the appeal as expeditiously as possible. Otherwise, the cause of justice would suffer. We hereby dispose of the appeal, dispensing with all formalities.

(3.) Here, we are concerned with an order of the learned court below passed under Sec. 12A of the Commercial Courts Act, 2015.