Delhi High Court - Orders
Central Bureau Of Investigation vs Sh. Palaniappan Chidambaram @ P. ... on 22 December, 2023
Author: Swarana Kanta Sharma
Bench: Swarana Kanta Sharma
$~34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 9513/2023
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Through: Mr. Sanjay Jain, Senior Advocate
with Mr. Neeraj Jain, Mr. Rishi Raj
Sharma, Mr. Ripu Daman Bhardwaj
& Mr. Anupam Mishra, Advocates
with Mr. Manoj Kumar (DSPP-CBI).
versus
SH. PALANIAPPAN CHIDAMBARAM @ P. CHIDAMBARAM &
ORS. ..... Respondents
Through: Mr. N. Hariharan, Senior Advocate
with Mr. Arshdeep Singh Khurana,
Mr. Harsh Srivastava, Mr. Sidak
Singh Anand, Mr. Sheezan Rekha,
Mr. Prateek Bhalla & Mr. Mueed
Shah, Advocates for R-1.
Ms. Sanya & Mr. Siddharth,
Advocates for R-2.
Mr. Gautam Khazanchi & Mr.
Subham Jain, Advocates for R-3.
Mr. Siddharth Luthra, Senior
Advocate with Mr. Akshat Gupta,
Ms. Srishti Agarwal & Ms.
Shambhavi Mishra, Advocates for R-
7.
Mr. Aditya Wadhwa & Mr. Kanishka,
Advocates for R-12 & 13.
CORAM:
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 22.12.2023 This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/12/2023 at 01:15:20 CRL.M.A. 35565/2023 (exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CRL.M.C. 9513/2023 & CRL.M.A. 35564/2023
3. The present petition under Section 482 of the Code of Criminal Procedure, 1973 ('Cr.P.C.') has been instituted on behalf of the petitioner, seeking setting aside of order dated 05.03.2022, passed by learned Special Judge (PC Act), CBI-09, (MPs/MLAs Cases), Rouse Avenue District Court, New Delhi, vide which learned Judge was pleased to direct the petitioner- CBI, to supply all un-relied upon documents to the accused persons, irrespective of the fact that whether they were being relied upon by the petitioner or not.
4. Issue notice.
5. Learned counsel appearing on behalf of the respondents accepts notice, and prays for time to file a reply. Let the same be filed within one week from today, after providing advance copy to the other side.
6. List on 11.01.2024.
7. The order be uploaded on the website forthwith.
SWARANA KANTA SHARMA, J DECEMBER 22, 2023/at Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 24/12/2023 at 01:15:20