INDIABULLS HOUSING FINANCE LIMITED AND ORS. Vs. CHEMCROWN EXPORTS LIMITED AND ORS.
LAWS(CAL)-2016-1-34
HIGH COURT OF CALCUTTA
Decided on January 14,2016

Indiabulls Housing Finance Limited And Ors. Appellant
VERSUS
Chemcrown Exports Limited And Ors. Respondents

JUDGEMENT

Sudip Ahluwalia, J. - (1.) This Revisional application has been filed with a prayer for quashing the proceedings of Complaint Case No. C 413786 of 2014 pending in the Court of the Ld. Metropolitan Magistrate, 18th Court, Calcutta.
(2.) The petitioners in the two matters are the present and past Office Bearers of the Company "M/s. Indiabulls Housing Finance Limited". The Opposite Party No. 2/complainant had originally filed the complaint alleging commission of offences under Ss. 420/406/465/468/471/477A of the Indian Penal Code.
(3.) The Ld. Court below, after recording the statements of the witnesses examined on behalf of the complainant U/S. 200 Cr.P.C., was pleased to direct issuance of summons upon the petitioners.;


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