Calcutta High Court (Appellete Side)
Nicco Uco Financial Services Limited vs State Of West Bengal & Ors on 4 February, 2022
04.02.2022
S/L No.26
KS (Via Video Conference)
C.R.A. 522 of 2008
Nicco Uco Financial Services Limited
-Vs.-
State of West Bengal & Ors.
Mr. Rahul Auddy
.....For the Appellant
Mr. Pratick Bose
.....For the State
Mr. Rahul Auddy, learned advocate appears for the
appellant through virtual mode. Mr. Pratick Bose, learned
advocate who generally appears for the State, is representing the
opposite party no.1/State. His appointment may be regularized by
the concerned authority in this case. Opposite party nos.2 to 4 are
also un-represented.
This appeal has been preferred by the appellant under
Section 378(4) of the Code of Criminal Procedure against the
judgment and order dated 05.05.2008 passed by Learned
Metropolitan Magistrate, 9th Court, Kolkata in Complaint Case
No.C-55 of 1998 under Section 138/141 of the Negotiable
Instruments Act, 1881 whereby opposite party nos.2 to 4 have been
acquitted of the charge.
2
Learned advocate for the appellant seeks accommodation on
the ground that relevant documents in connection with this case
have not been handed over to him as yet. Considered the
submissions.
The appeal is adjourned and fixed up for hearing on
15.03.2022.
Learned advocate appearing for the appellant is directed to file his Vakalatnama before the department in the meantime.
(Ananda Kumar Mukherjee, J.)