SURESH CHANDRA KHEMKA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The present revisional application has been preferred praying for quashing of the proceeding of C.S. No. 53426 of 2019, under Ss. 138/141 of the Negotiable Instruments Act, 1881 pending before the Court of the Learned Metropolitan Magistrate, 11th Court at Calcutta.

(2.) The petitioners state that they are the office bearers of M/s, Gurudayal Gangabux (Pvt.) Ltd. having its Registered Office at-"Jute House" 12, India Exchange Place, Kolkata - 700 001 (hereinafter referred to as "M/s Gurudayal Gangabux") which deals in export and import and the said M/s Gurudayal Gangabux are doing such business for a considerable period of time with great goodwill and reputation.

(3.) For the purpose of smooth running of the aforesaid business, M/s Gurudayal Gangabux used to obtain financial assistance from various banks and other financial institutions.