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Delhi High Court - Orders

Dr. Rajesh Kumar Yaduvanshi vs Serious Fraud Investigation Office ... on 18 August, 2020

Author: Vibhu Bakhru

Bench: Vibhu Bakhru

                          $~12
                          *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +      CRL.REV.P. 1308/2019 & CRL. M.A. 43209/2019,
                                 CRL.M.A. 3644/2020, CRL. M.A. 7626/2020,
                                 CRL.M.A. 7627/2020, CRL. M.A. 10501/2020,
                                 CRL. M.A. 10502/2020

                                 DR. RAJESH KUMAR YADUVANSHI                     ..... Petitioner
                                                   Through Mr Pinaki Misra, Senior Advocate with
                                                   Mr Sachin Datta, Senior Advocate with Ms Prity
                                                   Sharma, Advocate.

                                                   versus

                                 SERIOUS FRAUD INVESTIGATION
                                 OFFICE (SFIO) & ANR.                         ..... Respondents
                                                 Through Mr Chetan Sharma, ASG with
                                                 Mr Anurag Ahluwalia, CGSC with Mr Abhigyan
                                                 Siddhant and Mr Amit Gupta, Advocates for
                                                 SFIO.
                                                 Mr Rajesh Gautam, Advocate for PNB.

                                 CORAM:
                                 HON'BLE MR. JUSTICE VIBHU BAKHRU
                                              ORDER

% 18.08.2020 [Hearing held through videoconferencing] CRL. M.A. 10501/2020,

1. The application is allowed and the memorandum dated 16.07.2020 is placed on record.

CRL.REV.P. 1308/2019

2. Mr Sharma, learned ASG states that efforts were made to resolve the Signature Not Verified Signed By:DUSHYANT RAWAL Location: Signing Date:18.08.2020 22:23:20 differences between the Ministry of Finance and Ministry of Corporate Affairs and he has instructions to pray that the present petition be dismissed.

3. Arguments were heard and the orders are reserved.

VIBHU BAKHRU, J AUGUST 18, 2020 pkv Signature Not Verified Signed By:DUSHYANT RAWAL Location: Signing Date:18.08.2020 22:23:20