N. LAKSHMINARAYAN Vs. ENFORCEMENT OFFICER, ENFORCEMENT DIRECTORATE

JUDGEMENT

(1.) The present revision has been preferred praying for quashing of proceedings in Case No.C-2481/2002 pending before the learned Metropolitan Magistrate, 11th Court, Calcutta under Ss. 56 and 68 of the Foreign Exchange Regulation Act, 1973.

(2.) The petitioner's case is that the complaint was filed by the opposite party on 31/5/2002.

(3.) That in the complaint, ITC Limited (hereinafter referred to as "the Company"), a company within the meaning of the Companies Act, 2013 having its registered office at 37, J.L. Nehru Road, Kolkata 700 071(hereinafter referred to as "the Company") was arraigned as Accused no.1 and the petitioner herein was arraigned as accused no.7.