Calcutta High Court (Appellete Side)
Mr. Lokesh Poddar vs Export-Import Bank Of India on 6 May, 2022
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L41 C.R.R. No.695 of 2013
May 6,
2022
In Re: An application under Section 401 read with Section 482 of the Bpg.
Code of Criminal Procedure, 1973;
Mr. Lokesh Poddar Versus Export-import Bank of India Mr. Arnab Nandi, Mr. Anirban Tarafder.
...for the petitioner.
Affidavit-of-service filed by the petitioner be kept with the record.
Learned advocate appearing for the petitioner hands over a photostat certified copy of Case No.C/3509/12 which reflects that the complaint case has been dismissed under Section 256(1) of the Code of Criminal Procedure by the learned Metropolitan Magistrate, 10th Court, Calcutta.
In view of the aforesaid, the revisional application has become infructuous. Accordingly, CRR 695 of 2013 is dismissed as infructuous.
Pending application, if any, is consequently disposed of. Interim order, if any, is hereby vacated. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)