Jay Sengupta, J. - (1.) This is an application praying for quashing of a complaint case under section 138 read with section 141 of the Negotiable Instruments Act.
(2.) Affidavit of service filed on behalf of the petitioner is taken on record.
(3.) Learned counsel appears on behalf of the complainant/opposite party and files Vakalatnama as well as a certified copy of the entire order sheet. The same are also taken on record.;