- (1.) Heard Mr. Subrata Roy Karmakar, learned Advocate for the petitioner.
(2.) Opposite party has been served with notice as per acknowledgement card but does not appear to contest, the application.
(3.) Against the petitioners, the opposite party No. 1-complainant lodged a petition of complaint before the learned Chief Metropolitan Magistrate, Calcutta under section 138/141 of the NI Act.;