Calcutta High Court (Appellete Side)
Vipul Raj vs The Central Bureau Of Investigations on 17 July, 2015
Author: Ishan Chandra Das
Bench: Ishan Chandra Das
In the High Court At Calcutta Criminal Revisional Jurisdiction Appellate Side.
CRR No.1038 of 2015 Vipul Raj v.
The Central Bureau of Investigations Ms. Rituparna Ghosh ... for the petitioner Heard learned Advocate for the petitioner. The petitioner is directed to serve notice on the opposite party by Speed Post with A/D and to file an affidavit-of-service to that effect on the next date of hearing.
There shall be stay of all further proceedings in connection with Special Case No.25 of 2003 (Special Trial No.12 of 2014) arising out of CBI Case vide R.C.No.35(A) 2002/ACB/KOL under Section 7 of the Prevention of Corruption Act, 1988, pending before the Learned Judge,CBI Court(Special), Alipore, 24 Parganas(South) for a period of eight weeks from date.
sh ( Ishan Chandra Das, J)