Calcutta High Court (Appellete Side)
Prashant Bothra And Another vs The Bureau Of Immigrations And Others on 16 December, 2022
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
16th December, 2022
(D/L No.8)
(SKB)
W.P.A. 25668 of 2022
Prashant Bothra and another
-Versus-
The Bureau of Immigrations and others
Mr. Sabyasachi Chaudhury,
Ms. Rajshree Dutta,
Mr. Shreyaan Bhattacharyya,
Mr. Sanjib Dawn
... for the petitioners.
Mr. Billwadal Bhattacharyya, ld. D.S.G.,
Mr. Narendra Prasad Gupta
... for the respondent nos.1, 6 & 7.
Mr. Avishek Guha, Ms. Akansha Chopra, ... for respondent the no.2.
Mr. Victor Dutta ... for the respondent no.3.
Mr. Ranajit Chowdhury ... for the respondent no.4.
Upon hearing the objection taken by the learned D.S.G. appearing for the respondent nos.1, 6 and 7 on the nature of allegations against the petitioners, this court is of the view that the relief prayed for can only be considered after exchange of affidavits. Learned counsel for the respondent no. 2 Bank of Baroda submits that the complaint filed by the Bank to the Central Bureau of Investigation has recently been returned.
Let affidavit-in-opposition be filed within 6th January, 2023. Reply, if any, be filed within 13th January, 2023 thereafter.
List this matter on 17th January, 2023.
(Moushumi Bhattacharya, J.)