RAJENDRA AGARWAL Vs. XPRO INDIA LTD

JUDGEMENT

(1.) BY this order the above noted three revisional applications being registered as C. R. R. 3290/2007, C. R. R. 3299/2007 and C. R. R. 3303/2007 will be decided by this Court, in view of common question of facts and law involved therein and also in view of the fact that parties are same.

(2.) DURING the course of hearing, no appearance was effected by the learned advocates for the petitioner and the matter is heard and decided after hearing the submission by learned advocates appearing for the opposite Party. For proper appreciation of the matter, it is required to highlight separately the facts involved in connection with abovenoted three revisional applications. C. R. R. 3298/2007

(3.) THIS revisional application arises in connection with the proceeding being complaint case No. C/5686/2003 now pending before the Court of learned Metropolitan magistrate, 8th Court, Calcutta. Petitioner herein has questioned the legality and validity of the order passed by Chief Judge, city Sessions Court in connection with criminal Revision Case No. 14/2007 wherein and where under the learned Court below dismissed the revision.