Calcutta High Court (Appellete Side)
Ajoy Paul vs M/S. Skipper Hosiery Pvt. Ltd. & Anr on 15 June, 2022
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
15.06.2022 IN THE HIGH COURT AT CALCUTTA
Item No.66 CRIMINAL REVISIONAL JURISDICTION
Ct.No.34
dc.
C.R.R. 1899 of 2022
Ajoy Paul
versus
M/s. Skipper Hosiery Pvt. Ltd. & Anr.
In Re: An Application under Section 482 of the Code of
Criminal Procedure, 1973.
Mr. Anindya Bose,
Mr. Asok Banerjee,
Mr. Diptendu Mandal,
Mr. Nikhil Kumar Gupta,
Mr. Arindam Paoli ... For the Petitioner.
The petitioner is aggrieved by the fact of continuation of
Case No. CN/1056/2021 before the learned Metropolitan
Magistrate, 18th Court, Calcutta.
The learned advocate for the petitioner has drawn the
attention of this Court to the relevant paragraphs of the
petition of complaint.
Having regard to the submissions so advanced, the
revisional application is required to be heard out on merits.
Accordingly, the petitioner is directed to effect service upon
the opposite party no.1 by Speed Post with acknowledgement
due and upon the opposite party no.2/State through the
office of the learned Public Prosecutor, High Court, Calcutta
and file affidavit-of-service on the next date fixed for hearing.
List this revisional application under the heading
"Contested Application" on 09.08.2022.
Pending hearing of this revisional application, further
proceeding of Case No. CN/1056/2021 before the learned
2
Metropolitan Magistrate, 18th Court, Calcutta is stayed till
12.08.2022.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)