Delhi High Court - Orders
Cbi vs Harbir Singh Harnotia & Anr on 15 March, 2023
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~16
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 5543/2017
CBI ..... Petitioner
Through: Mr. Ripudaman Bharadwaj, SPP with
Mr. Abhinav Bharadwaj, Advocate.
versus
HARBIR SINGH HARNOTIA & ANR ..... Respondents
Through: R-1 in-person.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 15.03.2023 Respondent No. 1 is present in-person. Respondent No. 2 is yet to be served.
Upon the petitioner taking requisite steps, let fresh notice be sent to respondent No. 2 by all permissible modes, returnable for the next date.
Let the notice indicate that reply to the petition be filed within 06 weeks of service; rejoinder thereto, if any, be filed within 04 weeks thereafter; with copies to the opposing counsel.
Respondent No. 1 seeks time to engage counsel and to also file a reply. Let reply be filed within 06 weeks; rejoinder thereto, if any, be filed within 04 weeks thereafter.
Re-notify on 27th July 2023.
ANUP JAIRAM BHAMBHANI, J MARCH 15, 2023/ak Signature Not Verified Digitally Signed By:NEERAJ Signing Date:21.03.2023 12:24:27