Delhi High Court - Orders
Vinod Kumar Dandona vs Central Bureau Of Investigation & Ors on 15 February, 2022
Author: Mukta Gupta
Bench: Mukta Gupta
$~44, 45, 46, 47 & 48
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(CRL) 645/2020
VINOD KUMAR DANDONA ..... Petitioner
Represented by: Mr.Arshdeep Singh, Mr.Ayush
Agarwal and Ms.Tannavi Sharma,
Advocates.
versus
CENTRAL BUREAU OF
INVESTIGATION & ORS. .....Respondents
Represented by: Mr.Anupam S. Sharma, Spl. P.P.
for CBI and Mr.Prakash Airan and
Ms.Harpreet Kalsi, Advocates.
Mr.Sanjay Kapur, Ms.Megha
Karnwal, Mr.Arun Bhatia,
Advocates for respondent
No.2/SBI.
+ W.P.(CRL) 1007/2020
SH JAGDISH PRAKASH ..... Petitioner
Represented by: Mr.Dayan Krishnan, Sr.Advocate
with Ms.Neeha Nagpal,
Mr.Vishvendra Tomar, Advocates.
versus
CENTRAL BUREAU OF
INVESTIGATION & ORS. ..... Respondent
Represented by: Mr.Anupam S. Sharma, Spl. P.P.
for CBI and Mr.Prakash Airan and
Ms.Harpreet Kalsi, Advocates.
Mr.Sanjay Kapur, Ms.Megha
Karnwal, Mr.Arun Bhatia,
Advocates for respondent
No.2/SBI.
+ W.P.(CRL) 1008/2020
SHANTANU PRAKASH ..... Petitioner
Represented by: Mr.Dayan Krishnan, Sr.Advocate
with Ms.Neeha Nagpal,
Signature Not Verified
Digitally Signed By:JUSTICE
MUKTA GUPTA W.P. (CRL.) 645/2020 & connected matters Page 1 of 3
Signing Date:16.02.2022
23:39:58
Mr.Vishvendra Tomar, Advocates.
versus
CENTRAL BUREAU OF
INVESTIGATION & ORS. ..... Respondent
Represented by: Mr.Anupam S. Sharma, Spl. P.P.
for CBI and Mr.Prakash Airan and
Ms.Harpreet Kalsi, Advocates.
Mr.Sanjay Kapur, Ms.Megha
Karnwal, Mr.Arun Bhatia,
Advocates for respondent
No.2/SBI.
+ W.P.(CRL) 1156/2020
EDU SMART SERVICES PRIVATE LIMITED ..... Petitioner
Represented by: Ms.Geetaika Sharma, Advocate.
versus
CENTRAL BUREAU OF
INVESTIGATION & ANR. ..... Respondent
Represented by: Mr.Anupam S. Sharma, Spl. P.P.
for CBI and Mr.Prakash Airan and
Ms.Harpreet Kalsi, Advocates.
Mr.Sanjay Kapur, Ms.Megha
Karnwal, Mr.Arun Bhatia,
Advocates for respondent
No.2/SBI.
+ W.P.(CRL) 1903/2021
SHANTANU PRAKASH ..... Petitioner
Represented by: Mr.Dayan Krishnan, Sr.Advocate
with Ms.Neeha Nagpal,
Mr.Arshdeep Singh Khurana,
Mr.Vishvendra Tomar and
Mr.Ayush Aggarwal, Advocates
versus
CENTRAL BUREAU OF
INVESTIGATION & ANR. ..... Respondent
Represented by: Mr.Ripudaman Bhardwaj, Spl.P.P.
for CBI.
Signature Not Verified
Digitally Signed By:JUSTICE
MUKTA GUPTA W.P. (CRL.) 645/2020 & connected matters Page 2 of 3
Signing Date:16.02.2022
23:39:58
Mr.Sanjay Kapur, Ms.Megha
Karnwal, Mr.Arun Bhatia,
Advocates for respondent
No.2/SBI.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 15.02.2022 The hearing has been conducted through Physical Mode. CRL.M.A.20062/2021 in W.P. (Crl) 645/2020 CRL.M.A.20059/2021 in W.P. (Crl) 1007/2020 CRL.M.A.20060/2021 in W.P. (Crl) 1008/2020
1. By these applications, respondent CBI has sought vacation of the interim order dated 10th June, 2000 and 9th July, 2020.
2. Learned counsel for the petitioners/non-applicant states that the contentions in the petition as also the rejoinder affidavit filed in the main petition be treated as the reply.
3. List on 27th April, 2022.
W.P.(CRL) 645/2020,CRL.M.A.4922/2020 & CRL.M.A.10260/2020 W.P.(CRL) 1007/2020 & CRL.M.A.8677/2020 W.P.(CRL) 1008/2020 & CRL.M.A.8681/2020 W.P.(CRL) 1156/2020 & CRL.M.A.4904/2021 W.P.(CRL) 1903/2021 & CRL.M.A.15665/2021
1. List for hearing on 27th April, 2022.
2. Interim order to continue.
3. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
FEBRUARY 15, 2022/'vn' Signature Not Verified Digitally Signed By:JUSTICE MUKTA GUPTA W.P. (CRL.) 645/2020 & connected matters Page 3 of 3 Signing Date:16.02.2022 23:39:58