Jagriti Towers Pvt. Ltd vs Chowdhury Projects Pvt. Ltd & Anr
2023 Latest Caselaw 6943 Cal

IN THE HIGH COURT AT CALCUTTA 10-10-2023 Criminal Revisional Jurisdiction Subha Item no. 04 CRR 3586 of 2023 Ct no.34

Jagriti Towers Pvt. Ltd.

-versus-

Chowdhury Projects Pvt. Ltd & Anr.

Ms. Suchitra Chatterjee .....for the petitioner.

Learned advocate for the petitioner submits that the

petitioner is the complainant who is pursuing the case under

Sections 138/141 of the N. I. Act since the year 2011. Learned

advocate submits that the next date has been fixed on 23rd

November, 2023 for examination of the accused under Section 313

of the Code of Criminal Procedure.

Having regard to the fact that the proceedings being C-6390

of 2011 under Sections 138/141 of the N.I Act is pending for the

last 12 years, I direct that on and from 23rd November, 2023, the

learned trial court will fix date for the purposes of the present

complaint case on each and every week so that the trial of the case

can be taken to its logical conclusion within a reasonable period of

time.

Needless to state that the accused may be granted two

months time within which eight dates should be fixed for defence

evidence and thereafter the learned trial court would be at liberty to

deliver the judgment preferably by 15th March, 2024.

With the aforesaid observations, the present revisional

application being CRR 3586 of 2023 is disposed of.

Pending applications, if any, are consequently disposed of.

All concerned parties are to act in terms of a copy of this

order duly downloaded from the official website of this court.

[Tirthankar Ghosh, J]