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Delhi High Court - Orders

Directorate Of Enforcement Thr. ... vs Robert Vadra on 10 October, 2025

Author: Sanjeev Narula

Bench: Sanjeev Narula

                          $~34
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    CRL.M.C. 2832/2019
                               DIRECTORATE OF ENFORCEMENT THR. ASSISTANT
                               DIRECTOR                                        .....Petitioner
                                               Through: Mr. Zoheb Hossain, Spl. Counsel
                                                        with Mr. Vivek Gurnani, Panel
                                                        Counsel with Mr. Kartik Sabharwal,
                                                        Mr. Kanishk Maurya, Mr. Raqueeb
                                                        Sheik, Adovcates
                                                        Mr. Anupam S. Sharma, Spl.
                                                        Counsel, Ms. Harpreet Kalsi, Ms.
                                                        Riya Sachdeva, Mr. Vishish Jain, Mr.
                                                        Anand Prakash Mishra, Mr. Vashisht
                                                        Rao, Advocates
                                               versus
                               ROBERT VADRA                                  .....Respondent
                                               Through: Mr. Suman Jyoti Khalian, Mr. Prateek
                                                        Chadha, Mr. S. Tabrez, Mr. Vikas
                                                        Kumar, Mr. Ayush Kapur, Mr.
                                                        Sreekar Aechuri, Ms. Surbhi Soni,
                                                        Mr. Aniket Chauhan, Mr. Emadul
                                                        Hoda Shams, Advocates

                                    CORAM:
                                    HON'BLE MR. JUSTICE SANJEEV NARULA
                                                                  ORDER

% 10.10.2025

1. It is 2:50 PM. The undersigned is now scheduled to be part of a Full Bench, and thus, it would not be possible to hear the matter today.

2. Re-notify on 04th February, 2026.

SANJEEV NARULA, J OCTOBER 10, 2025/SS 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 14/10/2025 at 21:46:03