Ratan Lal Jain And Anr vs Union Of India
2025 Latest Caselaw 3511 Cal/2

Calcutta High Court

Ratan Lal Jain And Anr vs Union Of India on 16 December, 2025

OD-41

                      IN THE HIGH COURT AT CALCUTTA
                    ORDINARY ORIGINAL CIVIL JURISDICTION
                               ORIGINAL SIDE

                                     EC/2/2025

                             RATAN LAL JAIN AND ANR.
                                       VS
                                 UNION OF INDIA

BEFORE:
The Hon'ble JUSTICE ANANYA BANDYOPADHYAY

Date : 16th December, 2025.

APPEARANCE Mr. Debdatta Saha, Adv. (vc) Mr. Prabir Bera, Adv.

...for Decree-holders/plaintiffs

The Court:- The Learned Advocate representing the decree holders has

filed affidavit of service. Despite service of notice, none appears to represent

the judgment debtor.

The Registrar, Original Side, High Court, Calcutta is to inform the

concerned police station to serve notice upon the judgment debtor and ensure

the personal appearance of the same before this Court on the next date of

hearing and file a compliance report.

A copy of this order is to be placed before the learned Registrar, Original

Side by the Department for compliance.

Let the matter be fixed on 29th January, 2026.

(ANANYA BANDYOPADHYAY, J.) S.Mandi