SMT. CHHANDITA MITRA W/O ASHIS MITRA UNITY TOWER, 70, SHYAM BAZAR STREET, P.S. SHYAMPUKUR KOLKATA 700004 WEST BENGAL Vs. SRI NETAI GHOSH AND 14 OTHERS S/O LATE CHANDI CHARAN GHOSH, 3, K.C. BOSE ROAD, P.S. SHYAMPUKUR KOLKATA

JUDGEMENT

(1.) An affidavit of service of notice on Respondent No. 15, namely, M/s Paxco, a proprietorship concern of one Biswajit Ghosh, has been filed by the Clerk of Counsel appearing for the Petitioners. Although the notice was required to be served by dasti process but, as per the affidavit, it has been sent by post and, as per the service report furnished by the Postal Department, the same has been served on the addressee. In view of the said affidavit, the said Respondent is deemed to have been served.

(2.) All other Respondents have since been deleted from the array of the parties name vide order dated 21.11.2016.

(3.) Since no one has put in appearance on behalf of Respondent No.15, the Developer of the flats in question, we have heard learned Counsel appearing for the Petitioners/Complainants.