Calcutta High Court (Appellete Side)
Central Bureau Of Investigation vs Pankaj Shroff & Ors on 10 September, 2021
Author: Shekhar B. Saraf
Bench: Shekhar B. Saraf
10.09.2021 199 ss (via Video Conference) CRR 1439 of 2010 I.A. CRAN 1 of 2010 (old No. CRAN 1759 of 2010) Central Bureau of Investigation Vs. Pankaj Shroff & ors.
With CRR 1170 of 2013 Ravi Tulsiyan & anr.
Vs. State of West Bengal & anr.
With CRR 303 of 2012 I.A. CRAN 2 of 2012 (old No. CRAN 2755 of 2012) Ravi Tulsiyan & ors.
Vs. State of West Bengal & anr.
With CRR 3465 of 2011 I.A. CRAN 1 of 2012 (old No. CRAN 1968 of 2012) I.A. CRAN 2 of 2012 (old No. CRAN 2667 of 2012) Ravi Tulsiyan & anr.
Vs. State of West Bengal & anr.
With CRR 3862 of 2008 Subhash Chand Barjatia Vs. Central Bureau of Investigation With CRR 3863 of 2008 Nishant Jain Vs. Central Bureau of Investigation With CRR 3936 of 2008 Sajjan Kumar Tulsiyan Vs. Central Bureau of Investigation With CRR 4061 of 2008 Jugal Kishore Vs. , <, Central Bureau of Investigation Mr. Saryati Datta ... for the petitioner in CRR 1170 of 2013, CRR 303 of 2012, CRR 3465 of 2011, CRR 3936 of 2008 Mr. Phiroze Edulji Mr. Samrat Goswami ... for the C.B.I. 2 Petitioners/private parties appearing in the abovementioned revisional applications are directed to serve copy of the revisional application along with connected applications upon Mr. Phiroze Edulji, learned Counsel appearing on behalf of the Central Bureau of Investigation.
Let these revisional applications appear in the list two weeks hence.
< (Shekhar B. Saraf, J.)