SATWIC VIVEK RUIA Vs. SOUMYENDU DUTT

JUDGEMENT

(1.) Affidavit of service filed in Court today is taken on record. Supplementary affidavit filed in Court today on behalf of the petitioner is also taken on record.

(2.) The opposite party no. 1 is represented in-person in Court.

(3.) The opposite party no. 5 is represented by advocate in Court today. A copy of the revisional application has been served on the opposite party no. 5 in Court today which has been accepted by Ms. Dey Nayak, learned advocate representing the opposite party no.5.