Delhi High Court - Orders
Dr Anbumani Ramadoss vs Cbi on 7 March, 2024
$~66 & 67
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 4442/2015
DR ANBUMANI RAMADOSS ..... Petitioner
Through: Mr Mukul Gupta, Sr. Advocate with
Mr Parinay Gupta and Mr Tushar
Gupta, Advocates.
versus
CBI ..... Respondent
Through: Mr Prasanta Varma, SPP CBI with Ms
Prativa Rani Varma, Mr Pankaj
Kumar, Mr Rakesh Kumar Palo and
Ms Pragya Verma, Advocates.
67.
+ CRL.M.C. 4443/2015
ANBUMANI RAMADOSS ..... Petitioner
Through: Mr Mukul Gupta, Sr. Advocate with
Mr Parinay Gupta and Mr Tushar
Gupta, Advocates.
versus
SUPDT. OF POLICE (CENTRAL BUREAU OF
INVESTIGATION) ..... Respondent
Through: Mr Prasanta Varma, SPP CBI with Ms
Prativa Rani Varma, Mr Pankaj
Kumar, Mr Rakesh Kumar Palo and
Ms Pragya Verma, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 07.03.2024 CRL.M.A. 7413/2024 in CRL.M.C. 4442/2015 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 11/03/2024 at 23:45:20 CRL.M.A. 7472/2024 in CRL.M.C. 4443/2015
1. These are applications seeking early hearing of Crl.M.A.6569/2024 and Crl.M.A 6594/2024.
2. For the reasons mentioned in the applications, the same are allowed.
3. The applications are disposed of.
CRL.M.A.6569/2024 in CRL.M.C. 4442/2015 CRL.M.A 6594/2024 in CRL.M.C. 4443/2015
4. With the consent of the parties, the applications are taken up today.
5. Issue notice. Learned SPP for the CBI/respondent accepts notice.
6. Let status report be filed before the next date.
7. Re-notify on 15.04.2024.
VIKAS MAHAJAN, J MARCH 7, 2024 MK 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 11/03/2024 at 23:45:20