Calcutta High Court (Appellete Side)
M/S. Gsb Forms Private Limited And ... vs The State Of West Bengal And Another on 13 February, 2024
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L43 C.R.R.498 of 2024 13.02.2024
Bpg.
In Re: An application under Sections 397 and 401 read with Section 482 of the Code of Criminal Procedure, 1973;
M/s. GSB Forms Private Limited and others Versus The State of West Bengal and another Mr. Pratim Priya Das Gupta Ms. Ankita Singh.
...for the petitioners.
Petitioners are directed to serve a copy of the revisional application upon the opposite party no.1/State through the office of the learned Public Prosecutor, High Court, Calcutta and upon the opposite party no.2 by speed post with acknowledgement due and file affidavit-of-service on the next date fixed for hearing.
Learned advocate appearing for the petitioners submits that the allegations made in the petition of complaint reflects that the dispute and difference arose out of business transactions regarding settlement as also claim of return of goods.
Having regard to the nature of the allegations, I am of the view that the revisional application is required to be heard out on merits.
Matter be listed under the heading "Contested Application" in the monthly list of June, 2024.
Pending hearing of the revisional application, further proceeding of C.S No.31931 of 2023 before the learned Metropolitan Magistrate, 9th Court, Calcutta be stayed till 30th June, 2024. 2 All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)