Calcutta High Court (Appellete Side)
Apurba Mookerjee vs The Registrar Of Companies on 21 December, 2020
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
90 21.12.2020 g.b. Court No.42 CRR 1806 of 2020 Apurba Mookerjee Vs. The Registrar of Companies, W. B. Mr. Sandipan Ganguly, Sr. Advocate Mr. Somopriyo Chowdhury Mr. Prasanta Naskar .......For the Petitioner The learned advocate for the petitioner submits that the petitioner is aggrieved by the continuance of complaint case no.44/2019 pending before the learned Judge, 2 nd Special Court, Kolkata.
In view of the submissions so advanced the revisional application is required to be heard out on merits.
Accordingly, the petitioner is directed to serve upon the office of the Opposite Party and also by speed post with acknowledgement due and file affidavit of service on the next date fixed for hearing.
Let the matter appear under the heading "Contested Application" six weeks hence.
Pending hearing of the revisional application all further proceedings relating to complaint case no.44 /2019 be stayed for a period of eight weeks or until further orders whichever is earlier.
(Tirthankar Ghosh, J.) 2