M/S. Gujrati Hindu Hotel & Ors vs State Of West Bengal & Anr
2022 Latest Caselaw 1306 Cal

D/L2 March 17, CRR 765 of 2016

Bpg.

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

M/s. Gujrati Hindu Hotel & Ors.

Versus State of West Bengal & Anr.

Mr. Sankar Banerjee ...for the petitioners.

Ms. Sreyashee Biswas.

...for the State.

Mr. Goutam Dinda, Mr. Anindya Sundar Chatterjee.

...for the K.M.C.

Mr. Dinda, learned advocate appearing for the KMC

submits that in connection with a case bearing No.1D/08 from the

judgment and order dated 17.1.2014 passed by the learned Senior

Municipal and Metropolitan Magistrate, Calcutta, three appeals are

still pending before the learned Additional Sessions Judge, Bench-II,

City Sessions Court, Calcutta being Criminal Appeal No.25 of 2014,

Criminal Appeal No. 28 of 2014 and Criminal Appeal No.29 of 2014.

According to the documents placed, the next date is fixed on 10th

May, 2022.

The outcome of the present revisional application is

bound to have a bearing on all the appeals so pending before the

appellate court.

In view of the aforesaid, I direct the learned Chief Judge,

City Sessions Court, Calcutta to pass necessary orders so that the

concerned appellate court would take efforts for disposing of the

appeals by 16th May, 2022.

The lower court records for the time being be sent to the

appellate court having the jurisdiction over the matter. The same

may be placed before this Court on the next date so fixed for

hearing.

List this matter on 6th June, 2022 under the heading

"Contested Application".

The interim order earlier granted is extended till 10th

June, 2022.

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

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)