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Central Bureau Of Investigation vs Shri Neeraj Kumar & Ors on 26 April, 2023

Author: Anup Jairam Bhambhani

Bench: Anup Jairam Bhambhani

                          $~33
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    CRL.REV.P. 315/2022 & CRL.M.A. 10151/2022 (stay)
                               CENTRAL BUREAU OF INVESTIGATION                  ..... Petitioner
                                               Through: Mr. Ripu Daman Bhardwaj, SPP with
                                                         Mr. Kushagra Kumar, Advocate.

                                                     versus

                                 SHRI NEERAJ KUMAR & ORS.                               ..... Respondents
                                                     Through:        Mr. Shalabh Bhardwaj, Advocate for
                                                                     R-1.
                                                                     Ms. Vaibhavi Sharma , Mr. Vivek
                                                                     Singh and Mr. Lakshya Parasher,
                                                                     Advocates for R-2 via video-
                                                                     conferencing.
                                                                     Mr. Anuroop Chakravarti and Mr.
                                                                     Pravir Singh, Advocates for R-3 and
                                                                     R-5.
                                                                     Mr. Deepak Prakash Sharma and Mr.
                                                                     Vishal Sehgal, Advocates for R-6.
                                 CORAM:
                                 HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
                                                     ORDER

% 26.04.2023 CRL.M.A. No. 11027/2023 (Exemption) Exemption granted, subject to just exceptions. Let requisite compliances be made within 01 week. The application stands disposed of.

By way of the present application under section 482 of the Code of Criminal Procedure 1973, respondent No. 3 seeks further time to file reply in the matter.

2. It appears that reply has not been filed by any of the parties.

3. In view of the above, let reply be filed by all the respondents within 06 weeks; rejoinder thereto, if any, be filed within 04 weeks thereafter; with copies to the opposing counsel.

4. Respondent No. 4 is not represented.

5. Office note indicates that steps for service were not taken.

6. Let respondent No. 4 be served through the Investigating Officer for the next date.

7. Furthermore, counsel are directed to clarify if these proceedings may go-on in view of the moratorium imposed vide order dated 20.01.2020 and 24.03.2021 made by the Supreme Court in Civil Appeal No. 10856/2016 titled Bhupinder Singh vs. Unitech Ltd.

8. Re-notify on 18th September 2023.

ANUP JAIRAM BHAMBHANI, J APRIL 26, 2023/uj Signature Not Verified Digitally Signed CRL.REV.P. 315/2022 Page 2 of 2 By:NEERAJ Signing Date:29.04.2023 15:27:06