Calcutta High Court (Appellete Side)
Neo Mataliks Limited vs State Of West Benga L& Anr on 31 August, 2023
IN THE HIGH COURT AT CALCUTTA 31-08-2023 Criminal Revisional Jurisdiction Subha Item no. 14 CRR 3270 of 2023 Ct no.34 Neo Mataliks Limited
-versus-
State of West Benga l& Anr.
Mr. Anirban Dutta Mr. Sandip Agarwal Mr. Tanay Agarwal Ms. Paulami Bose ....for the petitioner.
Mr. S. G. Mukherji, ld. PP Mr. Imran Ali Mrs. Debjani Sahu ...for the State.
Petitioner is directed to serve a copy of the revisional application upon Mr. Imran Ali, learned Advocate, who ordinarily appears on behalf of the State. His appointment may be regularized by the concerned authorities in due course The grievance of the petitioner is in respect of the proceedings being complaint case no. CS/30553 of 2017 wherein in spite of direction passed by the learned Metropolitan Magistrate, 7th court, Calcutta warrant of arrest is not being executed by the Superintendent of Police of the concerned District of Odisha.
Mr. Ali, learned advocate appearing on behalf of the State would inform the Deputy Commissioner of Police, South Division. He would communicate with the concerned Superintendent of Police in charge of Ramchandrapur Police Station and take steps for execution of the warrant of arrest, which was issued by the 2 Learned Metropolitan Magistrate, 7th court, Calcutta. Matter be listed under the heading "To Be Mentioned" on 9th October, 2023.
The Deputy Commissioner of Police, South Division will submit a compliance report before this court on the next date so fixed.
All concerned parties are to act in terms of a copy of this order duly downloaded from the official website of this court.
[Tirthankar Ghosh, J]