Delhi High Court - Orders
(Exemption) R.K. Chandolia vs Union Of India & Anr on 17 February, 2022
$~14 & 15
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 13/2022 & CM APPLs. 1054/2022 (stay) & 1055/2022
(exemption)
R.K. CHANDOLIA ..... Appellant
Through: Mr. Parth Parashar, Advocate
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Tushar Mehta, Solicitor General
with Mr. Sanjay Jain, Additional Solicitor General,
Mr. Ripudaman Bhardwaj, Special Public
Prosecutor, Mr. Rajat Naiyar and Mr. Rishi Raj
Sharma, Advocates along with DSP CB Ojha for
Central Bureau of Investigation.
Ms. Sonia Mathur, Senior Advocate with
Ms. Noor Rampal, Advocates for Respondent
No.2.
+ LPA 14/2022 & CM APPLs. 1056/2022 (stay) & 1057/2022
(exemption)
RAJIV AGARWAL ..... Appellant
Through: Mr. Hardik Sharma, Advocate
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Tushar Mehta, Solicitor General
with Mr. Sanjay Jain, Additional Solicitor General,
Mr. Ripudaman Bhardwaj, Special Public
Prosecutor, Mr. Rajat Naiyar and Mr. Rishi Raj
Sharma, Advocates along with DSP CB Ojha for
Central Bureau of Investigation.
LPA 13/2022 & LPA 14/2022 Page 1 of 2
Signature Not Verified
Digitally Signed By:AMIT
NARAYAN BHARTHUAR
Signing Date:18.02.2022
17:45:53
Ms. Sonia Mathur, Senior Advocate with
Ms. Noor Rampal, Advocates for Respondent
No.2.
ORDER
% 17.02.2022 Proceedings have been conducted through video conferencing. The Hon'ble Division Bench (Comprising Hon'ble the Chief Justice and Hon'ble Ms. Justice Jyoti Singh) could not assemble today.
List on 05.04.2022.
BY ORDER COURT MASTER FEBRUARY 17, 2022 kks LPA 13/2022 & LPA 14/2022 Page 2 of 2 Signature Not Verified Digitally Signed By:AMIT NARAYAN BHARTHUAR Signing Date:18.02.2022 17:45:53