Calcutta High Court (Appellete Side)
Monoranjan Roy & Anr vs The Central Bureau Of Investigation on 16 January, 2017
Author: Indrajit Chatterjee
Bench: Indrajit Chatterjee
1 48 16.01.17
C.R.R. 425 of 2014 akb Monoranjan Roy & Anr.
Vs. The Central Bureau of Investigation Mr. Debasish Roy Mr. Sandipan Ganguly Mr. Joydeep Biswas Mr. Soumyadeep Das Mr. Sougata Mondal ...For the Petitioner Mr. Asraf Ali ...For the Central Bureau of Investigation/CBI On behalf of the petitioner Mr. Debasish Roy, learned Advocate is present and on behalf of the Central Bureau of Investigation Mr. Ali is present.
It is submitted by Mr. Roy that an application for extension of interim order, being CRAN 229 of 2017 has been filed and it is lying with the concerned Department.
Considering the circumstances, let the interim order passed by this Court on February 07, 2014, be extended till March 31, 2017.
Let the criminal revisional application come up in the monthly list of cases for the month of March 2017 along with the application for extension of interim order.
Department is directed to place the application along with the criminal revisional application on the date fixed.
( Indrajit Chatterjee, J. )