Delhi High Court - Orders
Central Bureau Of Investigation vs R.S. Gupta & Ors on 12 January, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 248/2020
CRL.M.A.15360/2020 (delay)
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Represented by: Mr. Anupam S. Sharma, SPP for the
CBI with Mr. Prakarsh Airan &
Ms. Harpreet Kalsi, Advocates
versus
R.S. GUPTA & ORS. ..... Respondent
Represented by: Nemo.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 12.01.2021 The hearing has been conducted through Video Conferencing.
CRL.L.P. 248/2020CRL.M.A.15360/2020 (delay)
1. Trial Court record has been received. Soft copy of the Trial Court record be provided to the learned Special Public Prosecutor for the CBI.
2. Learned SPP for the CBI states that before the next date of hearing the petitioner will file the tabulated chart indicating the role assigned to each of the nine surviving accused/respondents as also the admissible evidence adduced by the CBI qua them.
3. The necessary chart be filed before the next date of hearing.
4. List on 6th April, 2021.
5. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
JANUARY 12, 2021/vk Signature Not Verified CRL.L.P. 248/2020 PageDigitally 1 of Signed MUKTA 1GUPTABy:JUSTICE Signing Date:12.01.2021 17:59:09