Purnima Kandu And Anr vs The State Of West Bengal And Ors
2022 Latest Caselaw 3035 Cal

20.05.2022 Court No.13 Item No.4 AP WPA 5418 of 2022 With CAN 1 of 2022

Purnima Kandu and Anr.

Vs.

The State of West Bengal and Ors. (Through Video Conference)

Mr. Billadal Bhattacharyya, A.S.G.I. Mr. Samrat Goswami ... For the CBI.

Mr. D. Ghosh Mr. S. Dasgupta Mr. S. Siddiqui ... For the State.

The application, being CAN 1 of 2022, has been

filed by the CBI seeking extension of time to complete the

investigation. Such time is extended till 30th June 2022

as an interim measure.

The State shall be entitled to file affidavit-in-

opposition to the aforesaid application, on or before 14th

June 2022. Reply, if any, be filed within 17th June 2022.

Let this matter stand adjourned and be listed on

17th June 2022 under the heading 'Application'.

It is submitted by the parties that an appeal has

been preferred against this Court's order dated 4th April

2022, and 6th April 2022, directing the CBI investigation.

Hearing of the appeal is stated to have been completed,

and judgment is reserved. The instant order is subject to

result of the appeal.

(Rajasekhar Mantha, J.)