M/S Williamson Financial ... vs Unknown
2021 Latest Caselaw 1015 Cal

Court No.

C.R.R. 297 of 2021 Item 16 ssi In the matter of:- M/s Williamson Financial Services Ltd. & ors. 04.02.

Mr. Soumya Nag Mr. Ritoban Sarkar Mr. Subhadeep Adhikari

.....for the petitioners

Learned counsel appearing on behalf of the

petitioners submits that the learned Magistrate had

allowed the application under Section 205 of the Code

filed by the petitioners but imposed a condition that the

accused was to be personally present on the date of

recording plea, during the examination under Section 313

of the Code and at the time of delivery of judgment. So far

as one of the orders by which the petitioner was aggrieved

is concerned, there was a delay of about 80 days in

preferring the revision petition before the learned Sessions

Court. Accordingly, an application for condonation of

delay was filed. However, the learned revisional Court was

pleased to hold that the revision would be admitted

subject to the payment of Rs.50,000/-. Imposition of cost

was not warranted at all in the facts and circumstances of

the case.

Let the petitioners serve a copy of this application

upon the opposite party no.2 by speed post with

acknowledgment due, within a week. An affidavit of

service to that effect shall be filed on the next date of

hearing.

Let this matter appear under the same heading

"Listed Motion" after a fortnight.

On the prayer of the learned counsel appearing on

behalf of the petitioners, the impugned proceeding before

the learned revisional Court shall remain stayed for a

period of four weeks from this date.

The parties shall be at liberty to pray for extension

or modification or vacating of the interim order upon

notice to the other side.

Urgent photostat certified copies of this order may

be delivered to the learned Advocates for the parties, if

applied for, upon compliance of all formalities.

(Jay Sengupta, J.)