Calcutta High Court (Appellete Side)
Motahara Bibi vs Union Of India & Ors on 6 February, 2019
Author: Debangsu Basak
Bench: Debangsu Basak
z 1
52. 06.02. W.P. 878 (W) of 2019
Sd3 2019
Motahara Bibi.
Versus
Union of India & Ors.
Mr. Biswapriya Samanta ...for the petitioner.
Mr. Prabhat Srivastava ...for the Bank A criminal case is sought to be quashed in this writ petition.
The bank is represented.
The complaint was lodged at the behest of the bank. The bank claims that, the petitioner defaulted in payment of the dues for which a criminal prosecution was launched.
There is no ground to interfere. W.P. No.878 (W) of 2019 is dismissed. No order as to costs.
Urgent certified Website copy of this order, if applied, be supplied to the parties, upon compliance of all requisite formalities.
(Debangsu Basak, J.)