Dipak Das vs State Of West Bengal & Anr
2022 Latest Caselaw 7812 Cal

24.11.2022 S/L No.20 KS

C.R.R. 63 of 2021

Dipak Das

-Vs.-

State of West Bengal & Anr.

Mr. Abhirup Chakraborty .....For the Petitioner Mr. Arijit Ganguly Mr. S. K. Dan .....For the State Ms. Aparna Banerjee Ms. Debjani Ghosal .....For the O.P.

Mr. Chakraborty, learned advocate appears on behalf of the

petitioner.

Ms. Banerjee, learned advocate appears on behalf of the Provident

Fund authorities.

Learned advocate emphasizes that the present petitioner apart from

being the Director was in charge of the company at the relevant point of

time when the offence was committed. To that effect, learned advocate

intends to produce documents.

Learned advocate has also relied upon the judgment of the Hon'ble

Supreme Court reported in 1984 (4) SCC 222 to substantiate her submission

that the nature of the offence as complained of is a continuing offence in

paragraphs 11 and 19 as has been relied upon by the learned advocate.

List the revisional application under the same heading on 6 th

December, 2022.

All parties are directed to act on the server copy of this order

downloaded from the official website of this Hon'ble Court.

(Tirthankar Ghosh, J.)