DR. ALOK KHAN & ANOTHER SON OF AMIYA BHUSSAN KHAN, 21, NARKELDANGA MAIN ROAD, (NEAR CHANDITALA BUS STOP) KOLKATA Vs. SHYAMALI SIKDAR W/O. LATE SH. ANANDA KUMAR SIKDAR, GHOSH PARA ROAD, 2, ANTARIK, P.O. BENGAL ENAMEL, P.S. NOAPARA, DISTT

JUDGEMENT

(1.) IAs No.3277, 3278, 3279, 4713 and 7203 of 2016

(2.) Upon notice, the Complainant is represented by Dr. Kunal Saha, her Authorised Representative.

(3.) Having heard learned Counsel for the Appellants and the learned Authorised Representative of the Complainant, and having regard to the issue involved in the Appeal, we are of the view that it is a fit case where the Appellants deserve to be granted an opportunity of having their say in the Complaint, inasmuch as they were unable to file their Written Versions in the Complaint. We may however add that having recorded its satisfaction that the Appellants had been duly served with the notice in the Complaint, we do not see any illegality in the order of the State Commission in taking ex parte proceedings against them.