Delhi High Court - Orders
V K Bhutiani vs Central Bureau Of Investigation on 19 February, 2019
Author: Mukta Gupta
Bench: Mukta Gupta
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.A. 174/2016
V K BHUTIANI ..... Appellant
Represented by: Ms.Shefali Kishor, Advocate
versus
CENTRAL BUREAU OF INVESTIGATION ..... Respondent
Represented by: Mr.Sanjeev Bhandari, SPP for CBI
with Mr.Prateek Kumar, Advocate
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 19.02.2019 Crl.M.A.No.3622/2019 By this application, the appellant seeks exemption from personal appearance before this Court on the next date of hearing which is 11 th March, 2019. According to the appellant he is a patient of tongue cancer and also suffering from paralysis.
Notice.
Learned SPP for CBI accepts notice. Status report be filed verifying the medical condition of the appellant. List on 26th February, 2019.
MUKTA GUPTA, J.
FEBRUARY 19, 2019 mamta