Delhi High Court - Orders
Central Bureau Of Investigation vs Vini Iron & Steel Udyog Ltd. & Ors on 11 April, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 515/2018&CRL.M.A. 29487/2018
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Through: Mr. R.S. Cheema, Sr. Advocate with
Mr. Tarannum Cheema and Mr. Akash
Singh, Advocates.
versus
VINI IRON & STEEL UDYOG LTD. & ORS ..... Respondents
Through: Mr. Lakshya Parashar, Advocate for
R-1.
Mr. Shadaab Anwar and Ms. Varnika
Gupta, Advocates for R-2 and 3.
Mr. Sushil Kumar Dubey, Advocate
for R-5.
Mr. Akhand Pratap Singh, Advocate
for R-6.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 11.04.2022
1. The present appeal has been filed against acquittal of some respondents from all the charges and few respondents in respect of some of the charges.
2. Four replies are already on record. Remaining respondents may file the replies within 8 weeks from today.
3. The appeal will be heard in due course along with CRL.A. 66/2018, CRL.A. 141/2018&CRL.A. 811/2018.
TALWANT SINGH, J APRIL 11, 2022/pa Click here to check corrigendum, if any Signature Not Verified Signed By:HARIOM Signing Date:18.04.2022 13:44:32