Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Calcutta High Court (Appellete Side)

Central Bureau Of Investigation vs Shri Kushal Das Bakshi on 29 July, 2015

Author: R.K. Bag

Bench: R.K. Bag

1 S/L. 197. C.R.R. 2239 of 2015 July 29, 2015 With Bpg. C.R.A.N.2164 of 2015 In the matter of : Central Bureau of Investigation.

...petitioner.

Versus Shri Kushal Das Bakshi.

...opposite party.

Mr. Asraf Ali.

...for the petitioner.

Re: C.R.A.N.2164 of 2015.

The petitioner is directed to serve notice and copy of the application for condonation of delay on the opposite party by speed post with acknowledgement due within a period of four weeks from date and to file an affidavit-of-service on the next date of hearing.

List this matter for hearing under the heading "Application" after expiry of four weeks.

(R.K. Bag, J.) 2