Bpg vs Central Bureau Of Investigation
2022 Latest Caselaw 3449 Cal

D/L 2 & 3 C.R.R. No.1811 of 2019 June 15,

Manuja Bibi Bpg.

Versus Central Bureau of Investigation, SC-II, New Delhi & Ors.

With

CRR 2941 of 2019

Kingsuk Biswas & Anr.

Versus State of West Bengal

Mr. Rabi Sankar Chattopadhyay, Mr. Uday Sankar Chattopadhyay, Mr. Suman Sankar Chattopadhyay, Mr. Santanu Maji, Mr. Arabinda Maji.

...for the petitioner in CRR 1811 of 2019.

Mr. Ankit Agarwala, Ms. Altoriya Mukherjee, Mr. Robin Basu.

...for the opposite party nos.3 and 4 in CRR 1811 of 2019.

Mr. Shekhar Kumar Basu, Mr. Anirban Dutta, Mr. Sayantan Sinha.

...for the petitioners in CRR 2941 of 2019 and opposite party nos.5 and 6 in CRR 1811 of 2019.

Mr. Ayan Bhattacherjee, Mr. Sharequl Haque.

...for the opposite party nos.2, 7 and 8 in CRR 1811 of 2019.

Ms. Rajashee Venket Kundalia.

...for the CBI.

A fresh written notes of arguments filed by the Central

Bureau of Investigation be kept with the record.

After conclusion of hearing of the revisional applications,

the revisional applications are reserved for judgment.

(Tirthankar Ghosh, J.)