Delhi High Court - Orders
Rajeev Wadhwa vs Union Of India & Ors on 20 July, 2022
Author: Purushaindra Kumar Kaurav
Bench: Purushaindra Kumar Kaurav
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 452/2018 and CRL.M.As. 7449/2018, 8715/019
RAJEEV WADHWA ..... Appellant
Through: Shri Jayant Rastogi, Adv.
Versus
UNION OF INDIA & Ors. ..... Respondents
Through: Shri Rajesh Kumar with Ms Mishika
Pandita, Advs. for R-1
Shri Imon Bhattacharya for Shri Rajat
Nair, Special Counsel for ED for R-
2&3
CORAM:
HON'BLE MR. JUSTICE PURUSHAINDRA KUMAR
KAURAV
ORDER
% 20.07.2022
1. Learned counsel for the appellant submits that the main counsel is in personal difficulty, therefore, a short adjournment may be granted to enable him to appear on the next date of hearing.
2. Shri Imon Bhattacharya, who is appearing on behalf of Shri Rajat Nair, Special Counsel for Enforcement Directorate (in short "ED"), states that his senior is on his legs before the Hon'ble Supreme Court.
3. Since the learned counsel appearing on behalf of the appellant has requested for a short accommodation, therefore, the matter be listed on 23.08.2022 to enable him to argue.
PURUSHAINDRA KUMAR KAURAV, J JULY 20, 2022/p Click here to check corrigendum, if any Signature Not Verified Digitally Signed By:PRIYA Signing Date:21.07.2022 18:16:15