Delhi High Court - Orders
Central Bureau Of Investigation vs Raman Kumar Verma & Anr on 21 September, 2023
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 127/2022
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Through: Mr. Ripu Daman Bhardwaj, SSP
with Mr. Kushagra Kumar and
Mr. Abhinav Bhardwaj,
Advocates
versus
RAMAN KUMAR VERMA & ANR. ..... Respondents
Through: Mohd. Shahzeb Khan, Advocate
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 21.09.2023
1. Learned counsel appearing for the respondents seeks three weeks to file a reply.
2. In the opinion of this Court, it would be in the interest of justice, if the parties are called upon to file the written synopsis not exceeding three pages giving a chronological list of dates, events and documents, if any, alongwith judgments duly highlighted which they wish to rely upon.
3. Let the needful be done within a period of six weeks.
4. Accordingly, renotify on 08.02.2024.
5. Let the TCR be requisitioned in the electronic form before the next date of hearing.
SAURABH BANERJEE, J SEPTEMBER 21, 2023/akr 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 23/09/2023 at 00:37:48