Calcutta High Court (Appellete Side)
Smt. Gita Prodhan And Others vs Contai on 26 August, 2021
26th August, 2021 (AK) 161 C.O. 1196 of 2007 IA No: CAN 5 of 2019 (Old No: CAN 4980 of 2019) Sukumar Prodhan, since deceased, represented by Smt. Gita Prodhan and others Vs. Contai, Co-operative Bank and others Mr. Syed Nurul Arefin Masand Mallik ...For the petitioners.
Mr. Billwadal Bhattacharyya Mr. Anish Kumar Mukherjee ...For the Opposite Party No.1 in C.O. 1196 of 2007.
Re: CAN 4980 of 2019 In view of the submission of learned counsel for the petitioners that service has not been completed as yet due to circumstances beyond the control of the petitioners, the matter is adjourned till September 2, 2021, when it will be enlisted under the same heading.
The learned advocate for the petitioners shall file their affidavit-of-service on the next date of hearing.
Re: C.O. 1196 of 2007 It is made clear that, in view of the previous disposal of C.O. 1196 of 2007, no further order need be passed in the matter.
2It is submitted by learned counsel appearing for the Bank, which was a party to the main revisional application, that, since there is no specific allegation against the Bank in the proceeding under Section 340 of the Code of Criminal Procedure, the Bank is not required to take any stand in the matter and/or to formally argue.
Such argument is noted and will be given due cognition at the time of final hearing of the matter.
(Sabyasachi Bhattacharyya, J.)