CBI, ACB, KOLKATA Vs. FIRHAD HAKIM @ BOBBY HAKIM

JUDGEMENT

(1.) A bunch of applications have been listed before this Court, which are being disposed of together by a common order.

(2.) The prayer made in CAN 8 of 2021, filed by the Chief Minister, respondent No. 6 is to permit her to file affidavit-in-opposition in response to petition and affidavits filed by CBI and treat the same as part of the record.

(3.) The prayer made in CAN 9 of 2021 filed by the State is for directing that the affidavit-in-opposition filed by the State on June 7, 2021 be taken on record.