Calcutta Municipal Corporation vs Unknown
2023 Latest Caselaw 7235 Cal

17.10.2023

cm

CRA 5 of 2000

In the matter of : Calcutta Municipal Corporation.

.... appellant.

Mr. Anindya Sundar Chatterjee Mr. Goutam Dinda

.... for the appellant.

Mr. Avishek Sinha

... for the State.

Mr. Sinha, learned advocate for the State has filed a report

through the Inspector of Police/Officer-in-Charge, Sinthi Police

Station dated 12.10.2023 which stated that the opposite parties i.e.

Banwari Lal Agarwal and Radheyshyam Agarwal have expired on

15.01.2013 and 19.01.2021 respectively supported by copies of

their death certificates. Let the said report be kept on record.

The instant appeal was filed against judgment and order dated

March 23, 1998 passed by the Municipal Magistrate, Calcutta in

connection with the case No. 3D of 1986 acquitting the opposite

parties of a charge under Section 16(1)(a)(I) read with Section 6 and

7 of the presentation of Food Adulteration Act, 1954.

Under the facts and circumstances, on the demise of the

opposite parties, the instant appeal gets abated and accordingly

disposed of.

Copy of the order be sent to the Department as well as learned

trial court for due compliance.

(Ananya Bandyopadhyay, J.)