Calcutta High Court (Appellete Side)
Central Bureau Of Investigation vs Sri Naba Kumar Giri & Ors on 22 December, 2017
Author: Debi Prosad Dey
Bench: Debi Prosad Dey
1 S/L.36 22.12.2017
. C.R.R. No. 3836 of 2017
rc. with
CRAN No. 4978 of 2017
In the matter of: Central Bureau of Investigation ...Petitioner.
-Vs-
Sri Naba Kumar Giri & Ors.
Md. Ashraf Ali .. For the petitioner The petitioner is thus directed to serve copies of this criminal revisional application and application under section 5 of the Limitation Act along with annexures thereof upon opposite parties by Speed Post with Acknowledgement Due within two weeks from date.
List this matter under the same heading three weeks after Christmas Vacation. Urgent photostat certified copies of this order, if applied for, be made available to the parties upon compliance of the requisite formalities.
(Debi Prosad Dey, J.)