Tripura High Court
Central Bureau Of Investigation vs Devendra Kr. Singh On Behalf Of ... on 19 June, 2019
Author: S. Talapatra
Bench: S. Talapatra
HIGH COURT OF TRIPURA
AGARTALA
I. A. No.01 of 2019 In BA No.141 of 2018
Central Bureau of Investigation ----Applicant(s)
Versus
Devendra Kr. Singh on behalf of ----Respondent(s)
Accd. Dharmendra Kr. Singh For Applicant(s) : Mr. H. Deb, Asstt. SGI For Respondent(s) : Mr. P. K. Biswas, Sr. Advocate Mr. D. Biswas, Advocate HON'BLE MR. JUSTICE S. TALAPATRA Order 19/06/2019 Mr. P. K. Biswas, learned senior counsel assisted by Mr. D. Biswas, learned counsel prays for some accommodation for filing the objection against the interlocutory application filed by the Central Bureau of Investigation (CBI). Mr. Biswas, learned senior counsel has further asked this court to direct the applicant to furnish a copy of the order, by authority of which they have taken over the investigation of the related police case.
Mr. H. Deb, learned Asstt. SGI has undertaken that he would supply a copy of that order to Mr. D. Biswas, learned counsel appearing for the accused-respondent.
JUDGE MB