Rup vs State Of West Bengal & Ors
2023 Latest Caselaw 6389 Cal

24    21.09.
       2023                      CRA (SB) 156 of 2023
 Ct
237
                            Srei Equipment Finance Ltd.
rup
                                         Vs.
                             State of West Bengal & Ors.



                    Mr. Satadru Lahiri,
                    Mr. Safdar Azam,
                    Mr. Jyotirmoy Talikder.
                                                  ... for the appellant.


               1.

This is an appeal against the judgment and order of

acquittal dated 12th June, 2023 passed by the learned

Metropolitan Magistrate, 3rd Court, Calcutta in

Complaint Case No. CS/4423 of 2022 under Section

25/27 of the Payment and Settlement Act, 2007.

2. Heard learned counsel appearing on behalf appellant.

3. The appeal is admitted.

4. Issue usual notice.

5. Trial Court Record be called for.

6. After arrival of the Lower Court Record, if it is found,

otherwise in order, the formal paper book shall be

prepared within six weeks thereafter.

(Bibhas Ranjan De, J.)