Delhi High Court - Orders
A R Bhati vs Cbi on 9 March, 2026
$~25 & 26
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 1118/2016
A R BHATI
.....Appellant
Through: Mr. Debayan Gangopadhyay,
Advocate.
versus
CBI
.....Respondent
Through: None.
+ CRL.A. 1216/2016
BHUPESH KARIR
.....Appellant
Through:
versus
CBI
.....Respondent
Through: None.
CORAM:
HON'BLE MS. JUSTICE CHANDRASEKHARAN SUDHA
ORDER
% 09.03.2026
1. There is no representation on behalf of the
respondent/CBI.
2. The learned counsel for the appellant in CRL. A. This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/03/2026 at 21:06:26 1118/2016 submits that the present matter is connected with CRL.A. 575/2016.
3. List the matter on 15.07.2026 along with the CRL.A. 575/2016.
CHANDRASEKHARAN SUDHA, J MARCH 09, 2026 rs This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 10/03/2026 at 21:06:26