Delhi High Court - Orders
C.B.I vs Sh. Ravinder Singh & Ors on 5 July, 2021
Author: Mukta Gupta
Bench: Mukta Gupta
$~11
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 63/2021
CRL.M.A. 9754/2021
CRL.M.A. 9755/2021
C.B.I. ..... Petitioner
Represented by: Mr.Mridul Jain, Special P.P.
Versus
SH. RAVINDER SINGH & ORS. .... Respondent
Represented by: None.
CORAM:
HON'BLE MS. JUSTICE MUKTA GUPTA
ORDER
% 05.07.2021 The hearing has been conducted through video conferencing.
CRL.M.A. 9754/20211. Exemption allowed subject to just exceptions.
2. Application is disposed of.
CRL.L.P. 63/2021CRL.M.A. 9755/2021 (for condonation of delay of 168 days in filing leave to appeal petition)
1. Learned counsel for the CBI states that the soft copy of the Trial Court record be called for so that the arguments can be addressed for issuance of notice in the leave to appeal petition and application.
2. Registry will ensure that the soft copy of the Trial Court record is Signature Not Verified CRL.L.P. 63/2021 Page 1 ofSigned Digitally 2 By:JUSTICE MUKTA GUPTA Signing Date:05.07.2021 19:52:37 received in this Court well in advance before the next date of hearing.
3. List the petition and application on 24th September, 2021.
4. Order be uploaded on the website of this Court.
MUKTA GUPTA, J.
JULY 05, 2021/akb Signature Not Verified CRL.L.P. 63/2021 Page 2 ofSigned Digitally 2 By:JUSTICE MUKTA GUPTA Signing Date:05.07.2021 19:52:37