Delhi High Court - Orders
Central Bureau Of Investigation vs Ravi Kant Ruia & Ors on 7 February, 2019
Author: Najmi Waziri
Bench: Najmi Waziri
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 257/2018
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Through: Mr. Tushar Mehta, Solicitor General
with Mr. Amit Mahajan, Mr. Naveen
Matta, Ms. Noor Rampal and Mr.
Rajat Nair, Advocates alongwith Mr.
Sanjeev Bhandari, SPP for CBI.
versus
RAVI KANT RUIA & ORS ..... Respondents
Through: Mr. Salman Khurshid, Sr. Advocate
with Ms. Azra Rehman, Ms. Mitali
Chauhan, Ms. Neeha Nagpal,
Advocates for R-1, R-2 & R-8.
Mr. Sanjay Abbot, Advocate for R-5.
Mr. Dayan Krishnan, Sr. Advocate
with Ms. Aakashi Lodha and Mr.
Hitesh Rai, Advocates for R-3, R-4 &
R-6.
CORAM:
HON'BLE MR. JUSTICE NAJMI WAZIRI
ORDER
% 07.02.2019 Replies are stated to be filed. If so instructed, the petitioner may file rejoinders before the next date.
At joint request, renotify on 26.03.2019.
NAJMI WAZIRI, J FEBRUARY 07, 2019 RW