National Remote Sensing Centre vs Air Survey Co. Of India Limited
2024 Latest Caselaw 2874 Cal/2

Calcutta High Court

National Remote Sensing Centre vs Air Survey Co. Of India Limited on 9 September, 2024

ORDER SHEET

                                                                                OD-9


                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION

                                IA No. GA/3/2024
                                        In
                                  EC/527/2011
                        NATIONAL REMOTE SENSING CENTRE
                                     VERSUS
                         AIR SURVEY CO. OF INDIA LIMITED


  BEFORE:
  The Hon'ble JUSTICE BIVAS PATTANAYAK

Date: 9th September, 2024.

Appearance:

Mr. Nanda Lal Singhania, Adv.

Ms. Sanchita Barman Roy, Adv.

For the decree-holder.

The Court :- Affidavit of service filed on behalf of the decree-holder is taken

on record.

Mr. Nanda Lal Singhania, learned Advocate appearing for the decree-

holder, submits that a copy of the application was sent to the Advocate-on-

Record for the judgment-debtor who has intimated that he is appearing for the

witnesses and not the company. The consignment sent to the judgment debtor

has returned with postal remarks 'Addressee cannot be located'. He seeks to

serve afresh upon judgment debtor.

Accordingly, the decree-holder is directed to serve afresh upon the

judgment debtor and file affidavit of service to that effect on the returnable date.

List this matter in the monthly list of October, 2024.

(BIVAS PATTANAYAK, J.)

snn.