Calcutta High Court (Appellete Side)
Anjuman Tea Co. Ltd. & Ors vs The State Of West Bengal & Ors on 13 November, 2019
Author: Tirthankar Ghosh
Bench: Tirthankar Ghosh
1 13.11.201950
Ct-34 ar C.R.R 4118 of 2006 Anjuman Tea Co. Ltd. & Ors.
Vs. The State of West Bengal & Ors.
None appear for the petitioners. No accommodation is sought for.
I find from the records of the case that the petitioners approached this Court at a stage when the report under Section 173 of the Cr.P.C was filed by the investigating agency in connection with Madarihat P.S Case No. 51 of 2002 dated 02.10.2002.
The records of this revisional application reflect that on 20.9.2007 the interim order was refused by a coordinate bench of this Court. As such, for more than 12 years there is no interim order in respect of the proceedings pending before the learned Court below. Further no information has been furnished to this Court regarding the present stage of the proceedings. As such, no interference can be made in respect the proceedings.
Accordingly, CRR 4118 of 2006 is dismissed.
(Tirthankar Ghosh,J.)