Delhi High Court - Orders
Central Bureau Of Investigation vs Shakuntla Joshi & Ors on 2 November, 2023
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CRL.L.P. 128/2022
CENTRAL BUREAU OF INVESTIGATION ..... Petitioner
Through: Mr. Ripu Daman Bhardwaj, SPP
with Mr. Abhinav Bhardwaj,
Advocate for CBI
Versus
SHAKUNTLA JOSHI & ORS. ..... Respondents
Through: Mr. R. S. Ahuja and Mr. Ikshvaaku
Marwah, Advocates for R-1 & 2
Mr. Amit Khanna, Mr. Pushkar
Katyal, Mr. Sahil Tokas, Ms.
Nandini Hooda, Mr. Mohit Singh
and Mr. Manish Saini, Advocates
for R-3
Ms. Meenakshi Dahiya, APP for the
State Shahid Anwar and Mohd.
Shahzeb Khan, Advocates for R-4
CORAM:
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 02.11.2023
1. On the petitioner taking requisite steps within a period of two weeks, issue fresh notice to all the respondents by all permissible modes, returnable on 16.02.2024.
2. Learned counsel appearing for the respondent no.4 seeks, and is granted, two weeks for filing reply.
CRL.L.P. 128/2022 Page 1 of 2This 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 04/11/2023 at 02:03:00
3. In the opinion of this Court, it would be in the interest of justice, if the parties are called upon to instead file the written synopsis not exceeding three pages giving a chronological list of dates, events and documents, if any, alongwith relevant judgments duly highlighted which they wish to rely upon within a period of four weeks.
4. Accordingly, renotify on 16.02.2024.
SAURABH BANERJEE, J NOVEMBER 2, 2023/akr CRL.L.P. 128/2022 Page 2 of 2 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 04/11/2023 at 02:03:00