G.C.De, J. - (1.)1. Let the affidavit of service filed by the learned Counsel for the petitioner be kept with the record.
(2.)Heard both sides.
(3.)By this application a prayer has been made for quashing of the proceeding against the present petitioner M/s. Glaxo India Limited [formerly known as Glaxo Laboratories (India) Ltd.] in connection with G. R. Case No. 1620 of 1996 arising out of Jorasanko P. S. Case No. 350 dated 30.9.96 pending before the learned Additional Chief Metropolitan Magistrate, Calcutta.
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