Delhi High Court - Orders
Central Bureau Of Investigation vs Ram Swaroop Chandel & Ors on 19 August, 2020
Author: Suresh Kumar Kait
Bench: Suresh Kumar Kait
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.REV.P. 1100/2019
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Through Mr. Anil Grover, SPP with Mr.
Shivace P Singh and Mr. Vishal Vij,
SPP
versus
RAM SWAROOP CHANDEL & ORS. ..... Respondents
Through Respondent no.1 in person
CORAM:
HON'BLE MR. JUSTICE SURESH KUMAR KAIT
ORDER
% 19.08.2020 The hearing has been conducted through video conferencing. Crl. M.A. 11148/2020
1. In view of the reasons stated in the present application, the application is allowed.
2. It is informed that early hearing application i.e. Crl. M.A. 3832/2020 is pending and now listed on 12.10.2020. Though the said application is not listed today, however, in the interest of justice and with the consent of counsel for the parties, I hereby allow the said application.
3. Accordingly, Crl. M.A. 3832/2020 is allowed and disposed of.
4. Consequently, Registry is directed to list the CRL.REV.P. 1100/2019 on 10.09.2020 for final hearing.
5. The date already fixed i.e. 12.10.2020 stands cancelled.
CRL.REV.P. 1100/2019 Page 1 of 26. The order be uploaded on the website forthwith. Copy of the order be also forwarded to the learned counsel through email.
SURESH KUMAR KAIT, J AUGUST 19, 2020/ms CRL.REV.P. 1100/2019 Page 2 of 2