Nazrana Ahmed vs M/S Dhanani Shoes P. Ltd
2023 Latest Caselaw 3934 Cal

 D/L19                                      C.R.R.2164 of 2023
19.06.2023

Bpg.

In Re: An application under Section 482 of the Code of Criminal Procedure, 1973;

Nazrana Ahmed Versus M/S Dhanani Shoes P. Ltd.

Ms. Sumitra Sarma, Mr. Sutanu Karmakar.

...for the petitioner.

Learned advocate appearing for the petitioner has relied

upon the judgment of Hon'ble Supreme Court in Vijay Kumar Ghai

and others Vs. State of West Bengal and others reported in

(2022) 7 SCC 124.

Petitioner is directed to serve a copy of the revisional

application upon the opposite party by speed post with

acknowledgement due and file affidavit-of-service on the next date

fixed for hearing.

List the revisional application under the heading

"Contested Application" on 1st August, 2023.

Petitioner is granted liberty to pray for interim order after

effecting service upon the opposite party.

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

downloaded from the official website of this Court.

(Tirthankar Ghosh, J.)