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Raj Kumar Jain vs Union Of India & Anr on 8 March, 2022

Author: Anu Malhotra

Bench: Anu Malhotra

                      $~60
                      *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                      +    W.P.(CRL) 2982/2017

                            RAJ KUMAR JAIN                                   ..... Petitioner
                                         Through:           Mr. Pavan Narang, Mr. Rishi Jindal &
                                                            Mr. Himanshu Sethi, Advocates

                                                versus

                            UNION OF INDIA & ANR                             ..... Respondents
                                          Through:          Mr. Imon Bhattacharya, Advocate

                            CORAM:
                            HON'BLE MS. JUSTICE ANU MALHOTRA
                                    ORDER

% 08.03.2022 Crl.M.A. 4392/2022 Exemption allowed subject to all just exceptions. The application stands disposed of.

The matter is indicated to be listed for 30.03.2022 and taken up on Crl.M.A. 4391/2022 filed by the applicant seeking directions for extension of the interim order dated 15.01.2021 of this Court whereby it had been directed that the learned Special Judge, CBI, Rouse Avenue, shall not proceed with the trial in the main case 64/2019 on 09.03.2022 till the disposal of the main petition. Inter alia, reliance is sought to be placed on behalf of the petitioner on the proceedings dated 15.01.2021 whereby it was observed vide para 6 to the effect:

Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:14.03.2022 14:35:44 This file is digitally signed by PS to HMJ ANU MALHOTRA.

"Since the matter is put up for final hearing and since copy of the counter affidavit is not with the petitioner and since he intends to file rejoinder, it would be appropriate that the interim order shall continue till the next date, hence be extended till the next date of hearing"

Inasmuch it is submitted on behalf of the petitioner that the matter is fixed for consideration of charge on 09.03.2022 before the learned Trial Court and inasmuch as the pleadings are complete in the matter, the matter is directed to be re-notified for 30.03.2022 till which date the interim order in the matter is extended.

The Registry is directed to ensure that the matter is listed on 30.03.2022 and not renotified en bloc.

The application is disposed of. Copy of the order be sent to the Trial Court.

ANU MALHOTRA, J MARCH 8, 2022 rd Signature Not Verified Digitally Signed By:SUMIT GHAI Signing Date:14.03.2022 14:35:44 This file is digitally signed by PS to HMJ ANU MALHOTRA.