Chirodeep Dutt vs Bengal National Chamber Of ...
2022 Latest Caselaw 6856 Cal

22.09.2022 Item No.78 Suman Ct.42

CRR 2580 of 2022 With CRAN 1 of 2022

Chirodeep Dutt Vs.

Bengal National Chamber of Commerce and Industries

Mr. Somopriya Choudhury Mr. Balaji Chakraborty Ms. Rekha Ghosh ...for the petitioner

Mr. Amar Dudhwewala Mr. Karan Dudhwewala ...for the opposite party

Affidavit of service be kept with the record.

This is an application for extension of interim

order.

The opposite party is represented by Mr. Amar

Dudhwewala, learned advocate.

It is submitted by the learned advocate for the

opposite party that three of the accused persons

previously approached this Court against the order of

issuance of process in CRR 1875 of 2020. The said

application was disposed of by a judgment dated 8 th

April, 2022 setting aside the previous order of issuance

of process and directing the learned Magistrate to

freshly consider the materials available before him and

thereafter decide regarding applicability of the relevant

provisions prior to issuance of process.

The learned Magistrate by the order impugned

issued process against the persons and on the basis of

filing deposition of one Abhishek Kumar. It is further

submitted by the learned advocate for the opposite

party that before issuance of process all relevant

documents were placed before the learned Magistrate.

However, the said order of issuance of process dated

14th June, 2022 has been challenged by one of the

accused persons in the instant revision.

Having heard the learned advocate for the

petitioner, this Court is of the view that the instant

matter requires a thorough hearing.

Therefore, the revisional application be listed for

final disposal on 21st November, 2022 as a "Specially

Fixed Matter".

Interim order of stay be extended till 25 th

November, 2022 qua the petitioner.

The application is, thus, disposed of.

(Bibek Chaudhuri, J.)