REGENT COMPUTRONICS PVT. LTD.

Anil Bhutoria Appellant

V/S

STATE OF WEST BENGAL Respondents

Referred Judgements :-

PRITI SARAF AND ANOTHER V/S. STATE (NCT OF DELHI) [REFERRED TO]
NAGESHWAR PRASAD SINGH ALIAS SINHA VS. NARAYAN SINGH [REFERRED TO]
REJESH BAJAJ VS. STATE NCT OF DELHI [REFERRED TO]
RAM BIRAJI DEVI VS. UMESH KUMAR SINGH [REFERRED TO]
IRIDIUM INDIA TELECOM LTD VS. MOTOROLA INCORPORATED [REFERRED TO]
MURARI LAL GUPTA VS. GOPI SINGH [REFERRED TO]
K. JAGADISH VS. UDAYA KUMAR G.S. [REFERRED TO]
R. NAGENDER YADAV VS. STATE OF TELANGANA [REFERRED TO]
SUPRIYA JAIN VS. STATE OF HARYANA [REFERRED TO]

JUDGEMENT

(1.) By consent of the parties, the revisional application is taken up for consideration.

(2.) Heard learned counsels for the parties.

(3.) The petitioners who are the directors of M/s. Iceberg Builders Private Limited seek quashing of proceedings being G.R. Case no. 1403 of 2018 pending before the Learned Metropolitan Magistrate, 9th Court Calcutta, presently re-designated as Learned Judicial Magistrate, 9th Court Calcutta.

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ANIL BHUTORIA Vs. STATE OF WEST BENGAL

Referred Judgements :-

JUDGEMENT

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