SURESH KUMAR AGARWAL Vs. HALDIA STEELS LIMITED

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) The appeal by special leave takes exception to the order dtd. 17/10/2023 passed in Criminal Revision being C.R.R. No. 425 of 2016 whereby the learned Single Judge of the High Court of Calcutta [[Hereinafter, being referred to as the 'High Court'.]] accepted the revision filed by the respondent No.1-Company [Hereinafter, being referred to as the 'complainant-Company' or 'complainant'] and directed the police to conduct further investigation in the terms indicated below: -