Ved Prakash Pial @ Vedu Pardhan & ... vs Cbi
2013 Latest Caselaw 3003 Del

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* IN THE HIGH COURT OF DELHI AT NEW DELHI
    %           Judgment reserved on: 24th May, 2013
                Judgment delivered on:16th July, 2013

+               CRL.REV.P. 439/2010 & CRL. M.A. 13984/2010

VED PRAKASH PIAL @ VEDU PARDHAN
& ANR.                                     ..... Petitioners
                  Through: Mr.A.K.Sharma, Mr. Apoorv
                  Sharma, Mr. Anuj Sharma,
                  Mr. Vineet Malhotra and Mr. R.M.
                  Tatia, Advocates.
             Versus
CBI                                        ..... Respondent
                  Through: Mr.D.P.Singh, Special PP with
                  Ms. Tarannum Cheema, Advocate.
                  Mr. H.S. Phoolka, Sr. Advocate with
                  Mr. Virender Verma, Mr. Gursimran
                  Singh and Mrs. Kamna Vohra,
                  Advocates for Intervenor.

CORAM:
HON'BLE MR. JUSTICE SURESH KAIT

SURESH KAIT, J.

For detailed orders, see Crl. Rev. P. 438/2010.

SURESH KAIT, J

JULY 16, 2013 RS