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Delhi High Court - Orders

Central Bureau Of Investigation vs Abhishek Verma & Ors on 22 November, 2022

Author: Yogesh Khanna

Bench: Yogesh Khanna

                                $~44
                                *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                                +    CRL.REV.P. 459/2017
                                     CENTRAL BUREAU OF INVESTIGATION
                                                                                  ..... Petitioner
                                                     Through: Mr.Rajesh    Kumar,  SPP        with
                                                              Mr.Mishal Vij and Ms.Mishika
                                                              Pandita, Advocates.

                                                        versus

                                     ABHISHEK VERMA & ORS
                                                                                          ..... Respondents
                                                        Through:     Mr.Percival Billimoria, Sr. Advocate
                                                                     with Mr.Juvraj Singh, Ms.Nishita
                                                                     Tyagi     and     Ms.Pragya       Jain,
                                                                     Advocates.
                                                                     Mr.Harshvardhan Jha and Mr.Aman
                                                                     Pathak, Advocates for intervenor.
                                                                     Ms.Stuti Gujral and Ms.Priti Verma,
                                                                     Advocates for R-3.
                                                                     Counsel for R-4.

                                     CORAM:
                                     HON'BLE MR. JUSTICE YOGESH KHANNA
                                                   ORDER

% 22.11.2022 Crl.M.A.24227/2022

1. For the reasons mentioned in the application the delay in refiling is condoned.

2. The application stands disposed of.

Crl.M.A.24226/2022

3. Exemption allowed, subject to all just exceptions.

4. The application stands disposed of.

Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:23.11.2022 16:41 Crl.M.A.24225/2022

5. This is an application for impleadment. Copy be supplied to counsels for the non-applicants.

6. List on 23.02.2023.

CRL.REV.P. 459/2017, CRL.M.A.10352/2017

7. List on 23.02.2023.

YOGESH KHANNA, J.

NOVEMBER 22, 2022 VLD Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:23.11.2022 16:41