Delhi High Court - Orders
Central Bureau Of Investigation vs Raj Kumar Verma And Ors on 5 August, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 227/2020 & CRL.M.A. 12534/2020
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Through: Mr. Rajesh Kumar, Adv.
versus
RAJ KUMAR VERMA AND ORS ..... Respondents
Through: Madhukar Pandey, Advocate for R- 1,
5 and 6.
Mr. Saurabh Verma, Advocate for R-
2.
Ms. Nimish Chib & Mr. Neeleshwar
Kaushik, Advs. for R-3.
Mr. Rizwan & Mr. Sameydeen, Advs.
for R-4.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 05.08.2022
1. Learned counsel for respondent no.2 submits he has recently been engaged in the matter and already filed his vakalatnama. He submits that he does not wish to file a separate response.
2. Learned counsel for respondent no.3 submits that respondent no.3 Vijay Kumar Gupta has expired and he has supplied the death certificate to the CBI, who shall get the same verified and file a short Status Report and in case the death stands verified, amended memo of parties be filed on record within four weeks from today.
CRL.L.P. 227/2020 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:12.08.2022 11:13:17
3. List this matter for arguments on application for condonation of delay on 29.11.2022.
TALWANT SINGH, J AUGUST 5, 2022/nk Click here to check corrigendum, if any CRL.L.P. 227/2020 page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:12.08.2022 11:13:17