Calcutta High Court (Appellete Side)
Cbi vs Shri Ravi Tulsiyan & Ors on 20 July, 2015
Author: R. K. Bag
Bench: R. K. Bag
1 20.07.2015
CRR 2042 of 2015 Sd. Ct. 10.
CBI vs. Shri Ravi Tulsiyan & Ors.
Mr. Md. A. Ali..For the petitioner.
The petitioner is directed to serve notice and copy of the application on the opposite parties by Speed Post with Acknowledgement Due within a period of four weeks and file affidavit of service on the next date of hearing.
I have heard the learned counsel for the petitioner and perused the impugned order under challenge in the revision. On consideration of the documents annexed to the revisional application, further proceeding of Special Case No. 3/12 pending before the court of learned Judge, Special Court, CBI, Alipore, is stayed for a period of eight weeks or until further order, whichever is earlier.
List the matter for hearing under the heading Contested Application after expiry of four weeks.
Liberty to mention.
Photostat certified copy of this order be given to the parties, if applied for.
( R. K. Bag, J. )