Calcutta High Court (Appellete Side)
M/S Kec International Limited And ... vs The State Of West Bengal And Another on 13 December, 2023
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
D/L315 C.R.R.4737 of 2023 13.12.2023
Bpg.
M/s KEC International Limited and others Versus The State of West Bengal and another Mr. Milon Mukherjee Mr. Sabyasachi Banerjee Mr. Anirban Dutta Mr. Aditya Roy.
...for the petitioners.
Mr. Arijit Ganguly.
...for the State.
Petitioners are directed to serve a copy of the revisional application upon Mr. Arijit Ganguly, learned advocate, who ordinarily appears on behalf of the State. His appearance may be regularised by the concerned authorities.
Petitioners are also directed to serve a copy of the revisional application upon the opposite party no.2 by speed post with acknowledgement due and file affidavit-of-service on the next date fixed for hearing.
Mr. Mukherjee, learned senior advocate appearing for the petitioners drew the attention of the Court to the allegations made in the application under Section 156(3) of the Code of Criminal Procedure which has been treated to be the First Information Report of Newtownship Police Station Case No.142 of 2023 dated 02.09.2023.
Having regard to the nature of the transactions 2 complained of, I am of the view that the revisional application is required to be heard out on merits.
List the revisional application under the heading "Contested Application" in the monthly list of March, 2024.
Pending hearing of the revisional application, no coercive steps be taken against the petitioner nos.2 and 3 till 31st March, 2024.
All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Tirthankar Ghosh, J.)