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Himachal Pradesh High Court

Anil Sharma vs . Cbi on 24 July, 2023

Author: Sushil Kukreja

Bench: Sushil Kukreja

                       Anil Sharma       vs.      CBI




                                                                         .
                                                      Cr. Revision No.371 of 2023

24.07.2023 Present: Mr. Vijay Kumar Arora, Advocate, for the petitioner.

Mr. A.K. Bansal, Advocate, for the respondent.

Cr. Revision No.371 of 2023 Notice. Mr. A.K. Bansal, learned counsel, appears and waives service of notice on behalf of the respondent.

List on 16.09.2023.

Cr.MP No. 2604 of 2023 Learned counsel for the respondent prays for and is granted four weeks' time to file reply.

In the meantime, further proceedings in Case No. 12- S/7 of 2016, titled as CBI versus Anil Sharma, pending before the learned Additional Sessions Judge, CBI, Court Shimla, H.P., against the present petitioner shall remain stayed, till the next date of hearing.

For the reasons stated in the application, the same is allowed. The applicant/petitioner is exempted from filing the legible copy of challan i.e. Annexure P-1, the same be filed before the next date of hearing.

( Sushil Kukreja ) Judge July 24, 2023 (subhash) ::: Downloaded on - 24/07/2023 20:56:06 :::CIS