Calcutta High Court (Appellete Side)
Vipul Raj vs Central Bureau Of Investigation on 25 August, 2017
1 25/08/2017
ARDR CRR 1038 of 2015 + CRAN 3306 of 2017 Vipul Raj Vs. Central Bureau of Investigation Mr. Sekhar Kumar Basu, Sr. Adv., Mr. Avik Ghatak Mr. Mayukh Mukherjee, ...for the petitioner.
Mr. Asraf Ali, ...for the CBI As prayed for by the learned counsel for the C.B.I, let the matter be heard on 11th September, 2017 positively.
It is made clear that no further accommodation will be granted to either of the parties.
In the meantime, there shall be a stay of the proceeding in Special Case no. 25 of 2003 (Special Trial no. 12 of 2014) now pending before the learned trial Court until the matter is finalised.
Urgent photostat certified copy of this order, if applied for, be given to the parties.
(Siddhartha Chattopadhyay, J.)