Delhi High Court - Orders
Cbi vs V K Bhutiani & Ors on 13 October, 2022
Author: Talwant Singh
Bench: Talwant Singh
$~21
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 577/2016 & CRL.M.A. 16970/2016
CBI ..... Petitioner
Through: Mr. Prasanta Varma and Mr. A.S.
Khalsa, Advocates.
versus
V K BHUTIANI & ORS ..... Respondents
Through: Mr. S.P. Kaushal and Mr. Rishabh
Jetley, Advocates for R-2 with R-2 in
person.
Ms. Rebecca M. John, Sr. Advocate
with Mr. Bhavook Chauhan, Mr.
Pravir Singh, Ms. Anushka Baruah
and Mr. Rajat Gautam, Advocates for
R-3.
Mr. Tarang Agarwal, Advocate for R-
4.
CORAM:
HON'BLE MR. JUSTICE TALWANT SINGH
ORDER
% 13.10.2022
1. In this case, amended memo of parties is on record which was filed on 20.02.2020. The Registry is directed to amend the cause title accordingly.
2. As per the amended memo of parties, response on behalf of respondent no.3 to the application for condonation of delay is already on record.
CRL.L.P. 577/2016 page 1 of 2 Signature Not Verified Signed By:HARIOM Signing Date:03.11.2022 16:13:56 2.1 Let response be filed by respondent nos.1 and 3 within four weeks
from today to the said application after serving a copy to the learned counsel for CBI.
3. List this matter for hearing on 15.03.2023.
TALWANT SINGH, J OCTOBER 13, 2022 pa Click here to check corrigendum, if any CRL.L.P. 577/2016 page 2 of 2 Signature Not Verified Signed By:HARIOM Signing Date:03.11.2022 16:13:56