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Delhi High Court - Orders

Central Bureau Of Investigation vs Ravi Kant Ruia & Ors on 21 September, 2020

                     $~3
                     *     IN THE HIGH COURT OF DELHI AT NEW DELHI

                     +     CRL.L.P. 257/2018

                           CENTRAL BUREAU OF INVESTIGATION          .... Petitioner
                                       Through: Mr.Sanjay Jain ASG with Ms.
                                                 Sonia Mathur, Senior Advocate
                                                 with Mr. Ripu Daman Bhardwaj,
                                                 Special Public Prosecutor with Mr.
                                                 Rishi Raj Sharma, Mr. Arkaj
                                                 Kumar, Mr. Padmesh Mishra &Ms.
                                                 Noor Rampal, Advocates &
                                                 Inspector Manoj, IO
                                       Versus

                           RAVI KANT RUIA & ORS.                            .... Respondents
                                        Through:         Ms. Neha Nagpal & Mr.
                                                         Vishvendra Tomar, Advocates for
                                                         respondents No. 1, 2 &8.
                                                         Mr. Dayan Krishnan, Senior
                                                         Advocate with Mr. Arshdeep Singh
                                                         & Mr. Hitesh Rai, Advocates for
                                                         respondents No. 3, 4 and 6.
                                                         Mr. Sanjay Abot, Advocate for
                                                         respondent No.5.

                           CORAM:
                           HON'BLE MR. JUSTICE BRIJESH SETHI

                                       ORDER

% 21.09.2020

1. The hearing has been conducted through video conference. Crl.M.A. 11890/2020 (early hearing) & Crl.M.A. 11891/2020 (exemption) Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:24.09.2020 19:25:56

2. Vide Crl.M.A. 11890/2020, the petitioner is seeking early hearing of the petition.

3. Reply on behalf of respondents No.6 & 8 has been filed. Other respondents have chosen not to file the reply.

4. Learned ASG submits that reply has been filed by respondents No. 6 & 8 and he will make his submission in rebuttal after completion of arguments by learned counsel for the respondents.

5. Mr. Dayan Krishnan, learned Senior Counsel, submits that vide order of 15th January, 2020 this Court has already clarified that arguments in this petition has not commenced and arguments have been heard in Crl.L.P.185/2018. He submits that arguments in this petition shall commence only after arguments in Crl.L.P. 185/2018 stand concluded, which is a part-heard matter.

6. Learned ASG has affirmed the aforesaid submission made by learned senior counsel.

7. Arguments heard.

8. List tomorrow i.e. on 22nd September, 2020 at 02:30 P.M. along with Crl.L.P.185/2018.

9. The order be uploaded on the website of this Court forthwith.

BRIJESH SETHI, J SEPTEMBER 21, 2020 r Signature Not Verified Digitally Signed By:PRADEEP SHARMA Signing Date:24.09.2020 19:25:56