Delhi High Court - Orders
Central Bureau Of Investigation vs Sh. Palaniappan Chidambaram @ P. ... on 19 January, 2024
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 9513/2023
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Through: Mr. Sanjay Jain, Senior Advocate
with Mr. Neeraj Jain, Mr. Ripu
Daman Bhardwaj & Mr. Rishiraj
Sharma, SPPs and Mr. Manoj Kumar,
DSP CBI.
versus
SH. PALANIAPPAN CHIDAMBARAM @ P. CHIDAMBARAM &
ORS. ..... Respondent
Through: Mr. Arshdeep Singh Khurana,
Advocate for R-1.
Ms. Sanya Sud, Advocate for R-2.
Mr. Gautam Khazanchi & Mr.
Shubham Jain, Advocates for R-3.
Mr. Surant De, Advocate for R-4.
Mr. Rahul Kumar, Advocate for R-5.
Mr. Karti P. Chidambaram, Mr.
Akshat Gupta & Ms. Sakshi Tikmany,
Advocates for R-7.
Mr. Giriraj Subramanium & Mr. Joy
Banerjee, Advocates for R-8 & 9.
Mr. Aditya Wadhwa & Mr. Kanishk,
Advocates for R-12 & 13.
Mr. Akshat Gupta & Ms. Srishti
Agarwal, Advocates.
Md Tasnimul Hassan & Mr. Martin
G. George, Advocates for R- 16,17.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 19.01.2024 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 25/01/2024 at 02:10:22 CRL.M.A. 1774/2024 (for modification of order dated 11.01.2024)
1. The present application under Section 482 of the Code of Criminal procedure, 1973 („Cr.P.C.‟) has been filed by the petitioner seeking modification of order dated 11.01.2024, wherein the date of impugned order is being reflected as 24.01.2022, instead of 05.03.2022.
2. Heard learned counsel appearing on behalf of the petitioner.
3. The order dated 11.01.2024 shall read as under, henceforth:
"1. Learned counsel appearing on behalf of the respondents are directed to file a reply with supporting case laws before the next date of hearing, with an advance copy to learned counsel for the petitioner.
2. List on 04.04.2024.
3. Till the next date of hearing, the compliance of order dated 05.03.2022 passed by learned Trial Court shall not be insisted upon.
4. Learned counsel for the petitioner assures he would take adjournment before the learned Trial Court, till the next date of hearing.
5. The order be uploaded on the website forthwith."
4. Ordered accordingly.
5. The application is allowed and accordingly disposed of.
6. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J JANUARY 19, 2024/at Click here to check corrigendum, if any 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 25/01/2024 at 02:10:22