Calcutta High Court (Appellete Side)
Pradip Kumar Todi vs C.B.I on 11 April, 2017
1 11/04/2017
ARDR CRR 1397 of 2011 Pradip Kumar Todi Vs. C.B.I. Mr. Sekhar Kumar Basu, Sr. Adv., Mr. Sandipan Ganguly, Sr. Adv., Mr. Ayan Chakraborty, ...for the petitioner.
None appears on behalf of the C.B.I. It has been reported that Mr. Asraf Ali, learned counsel for the C.B.I. has fallen ill. Curiously enough, yesterday he was not here even after repeated calls. Under such circumstances, the Zonal Director, C.B.I., C.G.O. Complex is hereby directed to be present personally on all the dates of hearing along with all documents, which may be required, at the time of hearing.
Department is directed to send a copy of this order to the Zonal Director, C.B.I., C.G.O. Complex by FAX today.
Let a compliance report be filed tomorrow. As prayed for by the learned counsel for the petitioner, let the matter appear tomorrow (i.e. on 12/4/2017).
(Siddhartha Chattopadhyay, J. )