Gour Chandra Roy & Anr vs Environ Energy Tech Services ...
2022 Latest Caselaw 583 Cal

 D/L 31                           C.R.R. No.1159 of 2017
February                          (Via Video Conference)
15, 2022
    Bpg.

In Re: An application under Section 401 read with Section 482 and Section 397 of the Code of Criminal Procedure, 1973;

Gour Chandra Roy & Anr.

Versus Environ Energy Tech Services Limited represented by Subrata Kumar Mitra

None appears for the petitioners or for the opposite party.

The revisional application is pending before this Court

since the year 2017. No report of compliance regarding the deposit

which was directed on 28.04.2017 was submitted before this Court.

Accordingly, the learned Judicial Magistrate, 4th Court,

Alipore is directed to execute its judgment and order dated

17.3.2016 passed in connection with complaint case no. AC

609/2009 under Section 138 of the Negotiable Instruments Act,

1881.

For the present, the revisional application being CRR

1159 of 2017 is dismissed for default.

All parties shall act on the server copy of this order duly

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)