Delhi High Court - Orders
State (Cbi) vs Dimple Chadha & Anr on 14 March, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~7 & 8 (2020)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 653/2016 & Crl.M.A. 19303/2016
STATE (CBI) ..... Petitioner
Through: Mr. Anil Grover, SPP for CBI with
Mr. Neeraj Bhardwaj, Adv.
versus
DIMPLE CHADHA & ANR. ..... Respondent
Through: Mr. Aamir Khan, Adv. for R-1 & 2.
+ CRL. Rev. P. 182/2016 & Crl.M.A. 3800/2016
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Through: Mr. Anil Grover, SPP for CBI with
Mr. Neeraj Bhardwaj, Adv.
versus
DIMPLE CHADHA ..... Respondent
Through: Mr. Aamir Khan, Adv.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 14.03.2022
1. There is a request for adjournment on behalf of counsel for respondents.
2. Heard. Allowed.
3. List for arguments on 21.07.2022.
TALWANT SINGH, J MARCH 14, 2022 nk Signature Not Verified Digitally Signed By:NEETI KUMARI SHARMA Signing Date:23.03.2022 11:46