Sri Manoj Kumar Baheti vs Pradip Kumar Chatterjee & Anr
2022 Latest Caselaw 2963 Cal

18.05. 2022 item No.9 n.b.

ct. no. 34 CRR 1348 of 2018 + IA No. CRAN 1 of 2022

Sri Manoj Kumar Baheti Vs.

Pradip Kumar Chatterjee & Anr.

Mr. Purnasish Gupta, Mr. Mukul Mitra, Mr. Jayanta Mukherjee, .....for the Petitioner

Report received from the Learned Metropolitan Magistrate,

17th Court, Calcutta in connection with complaint case No. C- 944

of 2008 reflects that Rs.3,30,000/- has been received by the

complainant from the present petitioner.

Learned Magistrate has categorically stated that the

subject matter of the complaint case relating to compensation has

been realized by the complainant as such the complaint case was

disposed of.

Having regard to the observations made by the Learned

Metropolitan Magistrate, 17th Court, Calcutta in his order dated

4.5.2022, I am of the opinion that the present revisional application

has become infructuous as there is nothing remaining for execution

in respect of judgment and order passed in the complaint case.

The present petitioner is no more liable in respect of any

proceedings pending or subsequently initiated in connection with

complaint case no. C-944 of 2008. Any subsequent order in

respect of dispute referred to would be deemed to be quashed.

Accordingly, CRR 1348 of 2018 is disposed of.

All pending connected applications, if any, are

consequently disposed of.

Interim order, if any, is made absolute.

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

downloaded from the official website of this Court.

( Tirthankar Ghosh, J.)