Delhi High Court - Orders
Central Bureau Of Investigation vs Ashish Mishra & Ors on 23 January, 2019
Author: A.K. Pathak
Bench: A.K. Pathak
$~30
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 1014/2018
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Through: Ms. Rajdipa Behura, SPP with Mr.
Philomon Kani, Ms. Kriti Handa, Ms.
Hansika Sahu, Ms. Damini K.,
Advocates
versus
ASHISH MISHRA & ORS ..... Respondents
Through: Mr. Mrityunjay Kumar Singh and Mr.
Abhimanyu Singh, Advocates for
Respondent nos. 1 and 2
None for respondent nos. 3 to 5
CORAM:
HON'BLE MR. JUSTICE A.K. PATHAK
ORDER
% 23.01.2019 CRL.M.A. 47769/2018 (exemption) Allowed, subject to all just exceptions. Application is disposed of. CRL.REV.P. 1014/2018 and CRL.M.A. 47768/2018 (delay) Petition has been received by transfer. Learned counsel for respondent nos. 1 and 2 seeks time to file reply. Let reply be filed within four weeks. Rejoinder, if any, be filed within four weeks thereafter.
As per the service report, respondent no.3 is unserved with the report that respondent no.3 not available at the addresses given in the petition. On petitioner taking steps including filing of fresh, correct and complete address of respondent nos. 3 to 5, notice be issued to them, returnable for 30th May, 2019.
Dasti.
A.K. PATHAK, J JANUARY 23, 2019 savita