TRIPTI BISWAS ROY Vs. STATE OF WEST BENGAL

JUDGEMENT

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

(2.) Despite service, none appears on behalf of the respondent nos.9 to 16.

(3.) The learned Advocate for the appellant submits that he had approached Mr. Prafulla Pal, learned Advocate, who had appeared before the learned Single Judge, refused to accept service of the appeal. Subsequently, the memorandum of appeal and the application were served by registered post with acknowledgement due and the postal articles have been delivered. Thus, we proceed with the appeal.