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Judgment
3 paragraphs · 106 words
Biswanath Somadder, CJ
The affidavit of service filed on behalf of the appellant in terms of our last order dated 22nd March, 2024, does not indicate effective service of notice together with copies of Arbitration Appeal No. 01/2024 upon all the respondents. It merely indicates that steps have been taken to send the pleadings to the respondents through Speed Post. However, no delivery reports have been filed along with the affidavit of service. As such, we are unable to ascertain whether all the respondents have been effectively served. The respondent no.2, however, is represented.
In such circumstances, we adjourn the matter till Wednesday, 15th May, 2024.