Bappaditya Chakraborty vs Ramlal Mondal
2022 Latest Caselaw 6310 Cal

06.09.2022 Item No.60ML Suman Ct.42

CRR 1352 of 2022 With CRAN 1 of 2022

Bappaditya Chakraborty Vs.

Ramlal Mondal

Mr.Sachit Talukdar ...for the petitioner

In the instant revision the petitioner has

challenged an order of conviction and sentence passed

against him in a proceeding under Section 138 of the

N.I. Act. It appears from the order dated 26 th April,

2022 that a Co-ordinate Bench stayed operation of the

impugned judgment and order subject to depositing of

Rs.2,57,476/- by the petitioner, without prejudice

before the learned trial Court within the specific period

of time. From page 10 of the instant application it is

ascertained that the petitioner has already deposited

the said sum.

Therefore, the instant application is taken up for

hearing.

Affidavit of service be kept with the record.

It appears that in spite of service of notice, the

private opposite party has not entered appearance.

Therefore, interim order of stay be extended till

23rd December, 2022.

The application is, thus, disposed of.

(Bibek Chaudhuri, J.)