Calcutta High Court (Appellete Side)
Vipul Raj vs Union Of India & Ors on 29 June, 2017
Author: Nishita Mhatre
Bench: Nishita Mhatre
1 29.06.2017 Item No.9 ad F.M.A 1235 of 2015 Vipul Raj Vs. Union of India & Ors.
Mr. Avik Ghatak .... For the appellant Mr. Ashraf Ali ..... For the C.B.I An adjournment is sought for since the counsel for the appellant is not present. List this matter after two weeks.
(Nishita Mhatre, A.C.J.) (Tapabrata Chakraborty, J.)