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Cbi vs Narayan Diwakar & Ors on 2 December, 2022

Author: Amit Sharma

Bench: Amit Sharma

                          $~21
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.REV.P. 410/2010
                                 CBI                                                ..... Petitioner
                                                 Through: Mr. Prasanta Varma, SPP for CBI.
                                                 versus
                                 NARAYAN DIWAKAR & ORS.                        ..... Respondents
                                                 Through: Mr. Chetna Nand Sharma, Son of R-
                                                            2, Mr. Daya Nand Sharma in person.
                                 CORAM:
                                 HON'BLE MR. JUSTICE AMIT SHARMA
                                                 ORDER

% 02.12.2022 CRL.REV.P. 410/2010 Mr. Prasanta Varma, learned Special Public Prosecutor („SPP‟) for CBI submits that the present matter has been marked to another counsel, appointed as the Special Public Prosecutor.

Mr. Prasanta Varma, learned Special Public Prosecution for CBI is requested to intimate the newly appointed special public prosecutor about the present matter.

List on 08.12.2022.

Mr. Chetna Nand Sharma has moved the present application seeking abatement/dropping of the proceedings qua the respondent no. 2, Mr. Daya Nand Sharma @ D.N. Sharma, on account of his demise.

List on 08.12.2022.

AMIT SHARMA, J DECEMBER 2, 2022/bsr Signature Not Verified Digitally Signed By:ANITA BAITAL Signing Date:08.12.2022 19:24:19