Calcutta High Court (Appellete Side)
Inderjit Singh Oberoi vs The State Of West Bengal & Anr on 28 November, 2013
Author: Joymalya Bagchi
Bench: Joymalya Bagchi
1 28.11.2013(231)
(ap) C.R.R. No. 1036 of 2007 Inderjit Singh Oberoi Versus The State of West Bengal & Anr.
Re: An application under Section 482 of the Code of Criminal Procedure filed on 15.03.2007 And C.R.R. No. 259 of 2007 Ashoke Sadhya & Anr.
Versus The State of West Bengal & Anr.
Re: An application under Section 482 of the Code of Criminal Procedure filed on 19.01.2007 Mr. Koushik Chatterjee. ...For the petitioner.
Mr. Mihir Kundu. ...For the P.F. Authority.
On the prayer of the learned counsel appearing for the petitioner, the hearing of these matters stand adjourned till December 18, 2013.
(Joymalya Bagchi, J.) 1 2 2 3 3