JUDGEMENT
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(1.) ON 15th of March, 2007 this Court passed the following order :
JUDGEMENT_762_WBLR3_2007Html1.htm
(2.) PURSUANT to the aforesaid order the CBI has submitted a preliminary report on 22nd of March, 2007. After perusing the report, a detailed affidavit filed by the State of West Bengal and the preliminary report submitted by the cbi on 22nd of March, 2007, this Court passed the following order on 2nd of May, 2007.
JUDGEMENT_762_WBLR3_2007Html2.htm
(3.) PURSUANT to the aforesaid order the State of West Bengal filed an affidavit running into 404 pages. Detailed affidavits were filed by the learned counsel appearing for the other parties in the case, fn the mean time, Writ petition No. 8596 (W) of 2007 had, been filed by the Bar Association, High court and Ors. Lengthy submissions were heard on 3rd of May, 2007 and the following order was passed.
JUDGEMENT_762_WBLR3_2007Html3.htm;
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