Central Bureau Of Investigation vs Anup Majee And Others
2021 Latest Caselaw 1263 Cal

             IN THE HIGH COURT AT CALCUTTA
                         (Appellate Side)
               CONSTITUTIONAL WRIT JURISDICTION


                       MAT 158 of 2021
                   (Through Video Conference)

                Central Bureau of Investigation
                             Vs.
                   Anup Majee and Others


               Mr. Tushar Mehta, Solicitor General of India,
               Mr. Y.J. Dastoor, Additional Solicitor General,
               Mr. S.V. Raju, Additional Solicitor General with
               Ms. Kanu Agarwal and Mr. Samrat Goswami, Advocates
                                           ...Advocates for Appellant

               Mr. Siddharth Luthra,
               Mr. Siddharth Dave, Senior Advocates with
               M/s Sabir Ahmed, Advocate
                   Ayan Bhattacharya, Advocate
                   Aniruddha Agarwalla, Advocate
                   Amit Agarwalla, Advocate
                                           ...Advocates for Respondent

               Mr. Kishore Dutta, Advocate General,
              Mr. Abhratosh Majumder, Additional Advocate General with
              Mr. Subhaberata Dutta and Debashis Sarkar, Advocates
                                           ...Advocates for the State

               Mr. Phiroze Edulji and Debu Chowdhury, Advocates
                                           ...for the U.O.I.




1. Affidavit of service filed by Counsel for the appellant is taken on

   record.

2. Today appeal filed by Central Bureau of Investigation was listed and

   the arguments were heard which remained unconcluded. During

   the course of arguments the learned Counsel for the writ petitioner

   requested that he has also filed an appeal impugning the same

   judgment. It may also be listed along with the present appeal on the

   next date of hearing. The request was accepted and the appeal filed

   by the writ petitioner was also directed to be listed on February 10,

   2021.
                               2



3. Arguments of Mr. Tushar Mehta, learned Solicitor General of India

  appearing for the appellant and Mr. Kishore Dutta, Advocate

  General of State of West Bengal appearing for State were heard in

  part.

4. During the course of arguments learned Advocate General pointed

  out that the State is also contemplating to file either appeal or

  Cross-Objections in the case in hand.

5. Adjourned to February 10, 2021 for further arguments.




                                                 (Rajesh Bindal, J.)



                                                (Aniruddha Roy, J.)



 Kolkata
 09.02.2021
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PA(SM&SG)