Delhi High Court - Orders
Bijendra Kumar Sinha B K Sinha vs M/S Broadcasting Engineering ... on 14 May, 2025
Author: Sachin Datta
Bench: Sachin Datta
$~120
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6367/2025
BIJENDRA KUMAR SINHA B K SINHA .....Petitioner
Through: Mr. Ashok K. Singh, Ms. Aanchal
Bindal, Ms. Samridhi Singh and Mr.
Deepak Kumar, Advs.
versus
M/S BROADCASTING ENGINEERING CONSULTANTS INDIA
LTD (BECIL) & ANR. .....Respondents
Through: Mr. Anupam S. Sharma, SPP, CBI.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 14.05.2025 CM APPL.28998/2025 (Exemption)
1. Allowed, subject to all just exceptions.
2. Application stands disposed of.
CM APPL.28999/2025 (for directions)
3. Issue notice.
4. Learned counsel, as aforesaid, accepts notice on behalf of CBI/respondent no.2.
5. Issue notice to the respondent no.1, on necessary steps being taken by the petitioners, through all permissible modes, including electronically.
6. Let reply be filed within a period of four weeks. Rejoinder thereto, if any, be filed within two weeks thereafter.
7. List on 07.07.2025.
SACHIN DATTA, J MAY 14, 2025/cl 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 30/06/2025 at 02:43:08