Calcutta High Court (Appellete Side)
Smc Global Securities Ltd. & Anr vs The State Of West Bengal & Anr on 9 December, 2014
Author: Samapti Chatterjee
Bench: Samapti Chatterjee
09.12.14 Item No. 4 Court No.17 A.B. CRR No. 37 of 2013 In Re: An application for further order being CRAN 4293 of 2014 filed on 01.12.2014.
And In the matter of: SMC Global Securities Ltd. & Anr.
Petitioner
- versus -
The State of West Bengal & Anr.
Opposite Parties Mr. Indrajit Bhattacharjee For the Petitioners Mr. Usof Ali Dewan For the Opposite Party No. 2 Heard the learned Counsel for the Petitioner and learned Counsel for the Opposite Party. The Petitioner has taken out the present application for quashing the complaint Case being No. 12065 of 2011 pending before the learned Metropolitan Magistrate, 14th Court, Calcutta on the ground that an agreement has already been entered into by and between the Petitioner and the Opposite Parties. Therefore, on the basis of the terms of the agreement the complaint case should be dismissed.
I have perused the petition as well as the Memorandum of Understanding/ terms of settlements. Considering the above, the present application being CRAN 4293 of 2014 is allowed.
Thus quashing the complaint case No. 12065 of 2011 which is pending before the learned Metropolitan Magistrate, 14th Court, Calcutta.
Accordingly, CRR No. 37 is also dismissed.
(Samapti Chatterjee, J.)