Calcutta High Court (Appellete Side)
Daanish Haque vs Central Bureau Of Investigation on 12 September, 2023
12.09.2023 Sl. No.:1 Court No.30 BM CRR 2565 of 2019 + IA No.: CRAN 1 of 2023 Daanish Haque Vs. Central Bureau of Investigation Mr. Milon Mukherjee Mr. Md. Zohaib Rauf ... for the petitioner Mr. Anirban Mitra ... for the CBI Heard learned senior counsel for the petitioner in presence of the learned counsel for CBI who submits that he has not been served with the copy of the application being IA No.: CRAN 1 of 2023. Copy of the application is served upon the learned counsel for the CBI in court and Mr. Mitra appearing for the CBI submits that he intends to use an opposition.
Accordingly, affidavit in opposition be filed within 9 th October, 2023, reply, if any, thereafter.
As the matter is subjudice before this court, the petitioner is at liberty to pray for appropriate relief before the trial court.
Let the matter appear in the monthly list of November, 2023 for hearing of the restoration application (IA No.: CRAN 1 of 2023).
( Shampa Dutt (Paul), J. )