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Delhi High Court - Orders

2) Dr Anbumani Ramadoss vs Cbi on 1 November, 2025

                          $~10 to 13
                          *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +         CRL.M.C. 4442/2015 & CRL.M.A. 6570/2024 EXEMPTION
                                    CRL.M.A. 7413/2024 FOR PREPONEMENT OF HEARING (VOL-
                                    2)

                                    DR ANBUMANI RAMADOSS                                                            .....Petitioner
                                                                  Through:            Mr. Tushar Gupta, Nity Gupta, Mr.
                                                                                      Sumit Mishra and Mr. Lakhvinder
                                                                                      Singh, Advs.

                                                                  versus

                                    CBI                                                                .....Respondent
                                                                  Through:            Mr. Ripudaman Bhardwaj, SPP with
                                                                                      Mr. Amit Kr. Rana, Adv.

                          11
                          +         CRL.M.C. 4443/2015 & CRL.M.A. 6594/2024 DIRETIONS
                                    CRL.M.A. 6595/2024 EXEMPTION FROM FILING CERTIFIED
                                    COPIES ETC.

                                    ANBUMANI RAMADOSS                                                               .....Petitioner
                                                                  Through:            Mr. Tushar Gupta, Nity Gupta, Mr.
                                                                                      Sumit Mishra and Mr. Lakhvinder
                                                                                      Singh, Advs.

                                                                  versus

                                    SUPDT. OF POLICE ( CENTRAL BUREAU OF
                                    INVESTIGATION)                           .....Respondent
                                                  Through: Mr. Ripudaman Bhardwaj, SPP with
                                                            Mr. Amit Kr. Rana, Adv.

                          12
                          +         CRL.M.C. 4480/2015




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 03/11/2025 at 23:36:45
                                     DR KESHAV KUMAR AGARWAL                                                         .....Petitioner
                                                                  Through:            Mr. Nishi Kant Singh, Adv.
                                                                  versus

                                    CENTRAL BUREAU OF INVESTIGATION ( CBI) .....Respondent
                                                Through: Mr. Ripudaman Bhardwaj, SPP with
                                                          Mr. Amit Kr. Rana, Adv.
                          13
                          +         CRL.M.C. 5003/2015
                                    SURESH SINGH HADORIA                                                            .....Petitioner
                                                                  Through:

                                                                  versus

                                    CENTRAL BUREA OF INVESTIGATION         .....Respondent
                                                 Through: Mr. Ripudaman Bhardwaj, SPP with
                                                          Mr. Amit Kr. Rana, Adv.
                                    CORAM:
                                    HON'BLE MR. JUSTICE RAVINDER DUDEJA
                                                         ORDER

% 01.11.2025 It is submitted that besides four matters listed today, there are 7 more connected matters which are not listed, and therefore, request has been made that all the matters be taken up on the date fixed.

In view of the submissions made, list on the date fixed i.e. 04.12.2025 alongwith the connected matters.

RAVINDER DUDEJA, J NOVEMBER 1, 2025/ib/na 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 03/11/2025 at 23:36:45