Arunava Barua, J. - (1.) Heard the learned Advocates for the petitioners. No one appears for the other side.
(2.) This revisional application under sections 402,401 read with section 482 of Cr. P. C. is directed against an order dated 13.9.2000 passed by the learned Metropolitan Magistrate, 11th Court, Calcutta arising out of a Complaint Case No. CS/571 of 1998 under section 138 of Negotiable Instruments Act, 1881.
(3.) By the impugned order the learned Magistrate stayed the proceeding of the case until further orders because of the fact that the matter was referred to the Honourable High Court for arbitration and the same was pending before the Honourable High Court. This the learned Magistrate did this when he was to hear the petition dated 5.4.2000 filed by the accused praying for dropping/staying the proceeding.;