Delhi High Court - Orders
Karti P. Chidambaram vs Directorate Of Enforcement on 11 June, 2022
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ BAIL APPLN. 1806/2022, CRL.M.(BAIL) 738/2022
KARTI P. CHIDAMBARAM ..... Petitioner
Through: Mr. Arshdeep Singh, Mr. Prateek
Chadha, Mr. Akshat Gupta, Mr.
Abhik Chimni, Mr. Harsh Srivastava
and Mr. Harsh Mittal, Advs.
versus
DIRECTORATE OF ENFORCEMENT ..... Respondent
Through: Mr. Zoheb Hossain, Sr Standing
counsel with Mr. Vivek Gurnani, Mr.
Anshuman Singh, Mr. Harsh Paul
Singh, Advs.
CORAM:
HON'BLE MS. JUSTICE POONAM A. BAMBA
ORDER
% 11.06.2022
1.0 The matter has been taken up through video conferencing.
2.0 Arguments were heard on 08.06.2022 and the matter was reserved for
order.
3.0 On 10.06.2022, the matter was mentioned in the Court by learned
counsel for the petitioner stating that there is a material development and he wishes to file additional documents. He has now handed over a copy of the judgment of Special Judge, CBI-09 in Bail Application No. 127/2022 titled as "S. Bhaskararaman vs. Central Bureau of Investigation (CBI)". 3.1 In view of which, Mr Zoheb Hossain, Sr. Standing Counsel for respondent/ED, who was present in Court, opposed the request made by BAIL APPLN. 1806/2022 page 1 of 2 Signature Not Verified Digitally Signed By:GEETA JOSHI Signing Date:11.06.2022 20:48:48 learned counsel for the petitioner. He further submitted that in case additional document/above order is being taken on record, he would like to make further arguments/file reply.
4.0 As the matter could not be taken up at 7:30 pm, it is listed today for directions.
5.0 In view of the submissions made by both the parties, the matter requires further hearing.
6.0 Accordingly, the matter is released.
7.0 List the matter before Vacation Bench on 15.06.2022, the date jointly requested by counsel for the parties.
POONAM A. BAMBA
(VACATION JUDGE)
JUNE 11, 2022/g.joshi
BAIL APPLN. 1806/2022 page 2 of 2
Signature Not Verified
Digitally Signed
By:GEETA JOSHI
Signing Date:11.06.2022
20:48:48