Delhi High Court - Orders
Karti P. Chidambaram vs Central Bureau Of Investigation on 1 April, 2026
$~58, 59, 60, 61,62 & 63
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 30/2026 & CRL.M.A. 1364/2026
KARTI P. CHIDAMBARAM .....Petitioner
Through: Mr. Sidharth Luthra, Senior Advocate
with Mr. Arshdeep Singh Khurana,
Mr. Akshat Gupta, Ms. Sakshi
Tikmany, Mr. Sidak Singh Anand, Mr.
Madhav Aggarwal, Mr. Prakhar
Saunakiya, Ms. Madhusruthi
Neelakantan, Ms. S. Mukherjeeand
Ms. Aditi Paul, Advocates
versus
CENTRAL BUREAU OF INVESTIGATION .....Respondent
Through: Mr. Anupam S. Sharma, SPP-CBI
with Ms. Harpreet Kalsi, Mr. Vashisht
Rao, Mr. Ripudaman Sharma, Mr.
Syamantak Modgil, Ms. Anisha,
Advocates along with Mr. Gaurav
Mittal, SP/CBI/EO-II and Mr. T.
Himakaran Reddy, SI/CBI/EO-II
+ CRL.REV.P. 100/2026 & CRL.M.A. 5141/2026 & CRL.M.A.
5142/2026 & CRL.M.A. 5143/2026
MANSOOR SIDDIQI .....Petitioner
Through: Mr. Aditya Wadhwa, Ms. Swastika
Thourwal and Mr. Raunaq Bali,
Advocates
versus
CENTRAL BUREAU OF INVESTIGATION .....Respondent
Through: Mr. Anupam S. Sharma, SPP-CBI
with Ms. Harpreet Kalsi, Mr. Vashisht
Rao, Mr. Ripudaman Sharma, Mr.
Syamantak Modgil, Ms. Anisha,
CRL.REV.P. 30/2026 & other connected matters 1
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 02/04/2026 at 21:49:23
Advocates along with Mr. Gaurav
Mittal, SP/CBI/EO-II and Mr. T.
Himakaran Reddy, SI/CBI/EO-II
+ CRL.REV.P. 107/2026 & CRL.M.A. 5280/2026 & CRL.M.A.
5281/2026 & CRL.M.A. 5282/2026
ANUP AGARWAL .....Petitioner
Through: Mr. Aditya Wadhwa, Ms. Swastika
Thourwal and Mr. Raunaq Bali,
Advocates
versus
CENTRAL BUREAU OF INVESTIGATION .....Respondent
Through: Mr. Anupam S. Sharma, SPP-CBI
with Ms. Harpreet Kalsi, Mr. Vashisht
Rao, Mr. Ripudaman Sharma, Mr.
Syamantak Modgil, Ms. Anisha,
Advocates along with Mr. Gaurav
Mittal, SP/CBI/EO-II and Mr. T.
Himakaran Reddy, SI/CBI/EO-II
+ CRL.REV.P. 108/2026 & CRL.M.A. 5283/2026 & CRL.M.A.
5284/2026 & CRL.M.A. 5285/2026
TALWANDI SABO POWER LIMITED .....Petitioner
Through: Mr. Aditya Wadhwa, Ms. Swastika
Thourwal and Mr. Raunaq Bali,
Advocates
versus
CENTRAL BUREAU OF INVESTIGATION .....Respondent
Through: Mr. Anupam S. Sharma, SPP-CBI
with Ms. Harpreet Kalsi, Mr. Vashisht
Rao, Mr. Ripudaman Sharma, Mr.
Syamantak Modgil, Ms. Anisha,
Advocates along with Mr. Gaurav
Mittal, SP/CBI/EO-II and Mr. T.
Himakaran Reddy, SI/CBI/EO-II
CRL.REV.P. 30/2026 & other connected matters 2
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 02/04/2026 at 21:49:23
+ CRL.REV.P. 109/2026 & CRL.M.A. 5289/2026 & CRL.M.A.
5290/2026 & CRL.M.A. 5291/2026
VIRAL MEHTA .....Petitioner
Through: Mr. Aditya Wadhwa, Ms. Swastika
Thourwal and Mr. Raunaq Bali,
Advocates
versus
CENTRAL BUREAU OF INVESTIGATION .....Respondent
Through: Mr. Anupam S. Sharma, SPP-CBI
with Ms. Harpreet Kalsi, Mr. Vashisht
Rao, Mr. Ripudaman Sharma, Mr.
Syamantak Modgil, Ms. Anisha,
Advocates along with Mr. Gaurav
Mittal, SP/CBI/EO-II and Mr. T.
Himakaran Reddy, SI/CBI/EO-II
+ CRL.REV.P. 73/2026 & CRL.M.A. 3369/2026 & CRL.M.A.
3370/2026
S. BHASKARARAMAN .....Petitioner
Through: Ms. Srutee Priyadarshini, Advocate
versus
CENTRAL BUREAU OF INVESTIGATION .....Respondent
Through: Mr. Anupam S. Sharma, SPP-CBI
with Ms. Harpreet Kalsi, Mr. Vashisht
Rao, Mr. Ripudaman Sharma, Mr.
Syamantak Modgil, Ms. Anisha,
Advocates along with Mr. Gaurav
Mittal, SP/CBI/EO-II and Mr. T.
Himakaran Reddy, SI/CBI/EO-II
CRL.REV.P. 30/2026 & other connected matters 3
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 02/04/2026 at 21:49:23
CORAM:
HON'BLE MR. JUSTICE MANOJ JAIN
ORDER
% 01.04.2026
1. Heard arguments in part.
2. List on 02.04.2026 (date already fixed) at 3.30 PM for further arguments.
3. Learned Special Public Prosecutor for CBI would be, however, at liberty file reply, if any, with advance copy to opposite side.
MANOJ JAIN, J APRIL 1, 2026/dr/sy CRL.REV.P. 30/2026 & other connected matters 4 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 02/04/2026 at 21:49:23