Calcutta High Court (Appellete Side)
Samson Das vs M/S Ambuja Cement Eastern Limited on 17 June, 2022
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L49 C.R.R. No.1686 of 2022
June 17,
2022
In Re: A petition under Sections 397/ 401 read with Section 482 of the Bpg.
Code of Criminal Procedure, 1973;
Samson Das Versus M/s Ambuja Cement Eastern Limited Mr. Ayan Bhattacherjee, Mr. Aditya Ratan Tiwary, Mr. Suman Majumder, Mr. Debarka Guha.
...for the petitioner.
The petitioner has challenged the order of appellate court affirming the order of the conviction of the trial court.
It has been submitted that the subject matter of the case relates to a cheque amount of Rs.40,000/- and the amount of compensation imposed by the trial court and affirmed by the learned appellate court is Rs.80,000/-.
In view of the submissions so advanced by the learned advocate for the petitioner, I direct the petitioner to deposit a sum of Rs.40,000/- with the learned trial court within 11th July, 2022.
List the revisional application under the heading "To Be Mentioned" on 13th July, 2022 when the petitioner would file an affidavit enclosing the deposit slip.
The petitioner is directed to serve a copy of the revisional application upon the opposite party by speed post with acknowledgement due and file an affidavit-of-service on the next date fixed for hearing.
Learned trial court is directed not to issue any harsher 2 process of law till 15th July, 2022.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)