Delhi High Court - Orders
Directorate Of Enforcement vs P. Chidambaram & Ors on 25 March, 2022
Author: Yogesh Khanna
Bench: Yogesh Khanna
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.M.C. 1106/2022
DIRECTORATE OF ENFORCEMENT
..... Petitioner
Through : Mr.Amit Mahajan, CGSC, Mr.Arun
Khatri, SPP.
versus
P. CHIDAMBARAM & ORS.
..... Respondents
Through : Mr.N.Hariharan. Sr.Advocate with
Mr.Arshdeep Singh, Ms.Rekha Punia,
Mr.Prateek Bhalla, Mr.Harsh Mittal
and Mr.Harsh Srivastava, Advocates
for R-1.
Mr.Siddharth Luthra, Sr. Advocate
with Mr.Akshat Gupta, Advocate for
R-2.
Mr.Mridul Yadav, Advocate for R-3.
CORAM:
HON'BLE MR. JUSTICE YOGESH KHANNA
ORDER
% 25.03.2022 CRL M.A. No.4795/2022
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. CRL.M.C. 1106/2022 & CRL M.A. No.4794/2022
3. This petition is filed with following prayer:
a. Quash and set aside the impugned order dated order dated 24.01.2022 in Ct Case No. 08/2020 Titled DOE Vs P.Chidambaram & Ors. passed by the Court of Sh. Manoj Kumar Nagpal, Ld. Special Judge, CBI-09, (MPs/MLAs Cases), RADC; New Delhi.
4. Issue notice. Learned senior counsels for the respondents appear and accept notice.
Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:28.03.2022 16:335. Let reply be filed with supporting law before the next date of hearing with an advance copy to learned counsel for the petitioner.
6. List on 20.04.2022.
7. Till the next date of hearing the compliance of order dated 24.01.2022 passed by learned trial court shall not be insisted upon.
8. Learned counsel for the petitioner assures he would take adjournment before the learned trial court till the next date of hearing.
9. Order dasti.
YOGESH KHANNA, J.
MARCH 25, 2022 VLD Signature Not Verified Digitally Signed By:VIJAYA LAKSHMI DOBHAL Signing Date:28.03.2022 16:33