Ekoscan Healthcare Pvt. Ltd vs Unknown
2023 Latest Caselaw 5424 Cal

22.08.2023 Serial no. 74 [G.S.D]

CRR 3040 of 2023

In the matter of : Ekoscan Healthcare Pvt. Ltd.

... ... Petitioner

Mr. Sayan Ray Mr. Samrat Choudhury Mr. Harish Kumar Singh

... For the Petitioner

Learned Advocate for the petitioner submits that

Complaint Case No. 2568 of 2016 under Section 138/141 of

the N.I. Act is pending since last seven years and the next

date has been fixed on 13th of October, 2023 for cross-

examination of the complainant.

Learned Advocate submits that in a designed manner

the accused persons are delaying the trial.

Having regard to the period of time for which the

present proceedings are pending before the learned Judicial

Magistrate, 5th Court, Alipore, I direct that on and from the

next date, so fixed, the Learned Trial Court would fix one

date in a month for the purpose of the present case so that

the prosecution evidence is completed by February, 2024.

The examination under Section 313 be completed by April,

2024. The defense be granted time till 31st of July, 2024 to

complete its evidence and thereafter the Learned Trial Court

would take all efforts so that after the final arguments, the

judgment of this case be pronounced by 30th of September,

2024.

With the aforesaid observations, CRR 3040 of 2023 is

disposed of.

Pending application, if any, is also disposed of.

Parties to act on a server copy of this order duly collected from the official website of the Hon'ble High Court at Calcutta.

Urgent Photostat certified copy of this order, if applied for, be supplied to the parties, subject to compliance with all requisite formalities.

(Tirthankar Ghosh, J.)