Calcutta High Court (Appellete Side)
Saveetha Engineering College vs The State Of West Bengal & Anr on 23 February, 2022
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
23.02. 2022 item No.30 n.b.
ct. no. 34 (via video conference) CRR 2079 of 2018 Saveetha Engineering College Vs. The State of West Bengal & Anr.
The revisional application has been preferred chellenging the proceedings arising out of Case no. CS/0123957/16 under Section 138/141 of the Negotiable Instruments Act, 1881 pending before the Learned 19th Metropolitan Magistrate Court, Calcutta.
The contentions advanced in the revisional application absolutely relates to the question of facts which are to be adjudicated in course of trial. None of the issues which have been canvassed bars from pursuing and progressing the litigation before the Learned Magistrate, 19th Metropolitan Magistrate Court, Calcutta and there is no issue in respect of the cause of action which give rise to the continuation of the instant proceedings.
Accordingly, no interference is called for. Thus, CRR 2079 of 2018 is dismissed. All pending connected application, if any, are consequently dispose of.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court. 2 ( Tirthankar Ghosh, J.)