AXIS BANK LIMITED Vs. TARUN KANTI GHOSH

JUDGEMENT

(1.) The affidavit-of-service filed in Court today be kept on record.

(2.) Learned counsel for the appellant/petitioner submits that the petitioner became aware of the impugned order after some time from the passing of the same, when the petitioner?s agent went to paste notice on the subject property. Thereafter, the matter took some time to be vetted by the officials upon which the appeal was preferred.

(3.) Learned counsel for the respondent submits that the respondent, who obtained the ex parte ad interim order in the trial Court, duly complied with the direction of the trial Court to put in due requisites for service of summons as well as copies of the temporary injunction application and its annexures on the present appellant.