Calcutta High Court (Appellete Side)
Sunil Kumar Kakrania vs Reshmi Sethia on 2 April, 2024
02.04.2024 Sl.No. 69 Ct. 32 Amalranjan In The High Court At Calcutta Criminal Revisional Jurisdiction Appellate Side CRR 706 of 2018 Sunil Kumar Kakrania Vs. Reshmi Sethia Nobody appears on behalf of either of the parties on call.
Administrative notice be served upon the petitioner as well as the opposite party by the office of the learned Registrar Administration (L&OM) through the concerned police station with regard to the proceeding and praying for setting aside of the judgment and order dated 20.03.2018 by the learned Additional District and Sessions Judge, 1st Fast Track Court, Bichar Bhawan, Kolkata in Criminal Revision No. 110 of 2016 thereby affirming the judgment and order dated 29.04.2016 passed by the Court of the learned Additional Chief Metropolitan Magistrate, Calcutta in connection with C-311 of 2012 under Section 138 of the Negotiable Instruments Act, 1881, to ensure their appearance before this court on the next date of hearing.
The concerned department is directed to communicate a copy of this order to the Learned Registrar Administration (L&OM) for information and necessary 2 compliance positively and to file a report prior to the next date of hearing.
Let the matter appear on 30th April, 2024 under the same heading.
( Ajay Kumar Gupta, J. )