Pradip Kumar Biswas, J. - (1.) Parties are present before me. Heard them at length.
(2.) This is an application under section 482 of the Code of Criminal Procedure filed at the instance of O.N. Goenka, the petitioner herein, seeking to set aside the order dated 20.5.2002 passed by the learned Judge, City Sessions Court, 12th Bench, Calcutta, in connection with Criminal Revision No. 30 of 2002 whereby he was pleased to confirm the order dated 6th February, 2002 passed by the learned Metropolitan Magistrate, 8th Court in connection with Case No. C-560/98 pending before the learned Metropolitan Magistrate, 8th Court whereby the learned Magistrate directed the petitioner to appear personally before the Court and express his consent to represent the accused No. 1, M/s. Premier Vinyl Flooring Ltd.
(3.) The short facts leading to the filing of this application are as under:;