Birender Singh Yadav vs Cbi
2017 Latest Caselaw 6016 Del

$~68-71
*     IN THE HIGH COURT OF DELHI AT NEW DELHI
+     CRL.M.C. 849/2017
      BIRENDER SINGH YADAV                                  .....Petitioner
                         versus
      CBI                                                  ....Respondent
+     CRL.M.C. 930/2017
      RAVINDER SINGH                                         ....Petitioner
                         versus
      CENTRAL BUREAU OF INVESTIGATION                    ..... Respondent
+     CRL.M.C. 934/2017
      SUSHIL KUMAR JAIN                                     .....Petitioner
                         versus
      CENTRAL BUREAU OF INVESTIGATION                    ..... Respondent
+     CRL.M.C. 935/2017
      MUKESH KUMAR                                         ....Petitioner
                         versus
      CENTRAL BUREAU OF INVESTIGATION                    ....Respondent


      Present: Mr. Sanjeev Bhandari, Advocate for CBI.
      CORAM:
      HON'BLE MS. JUSTICE SANGITA DHINGRA SEHGAL
                                    ORDER

30.10.2017 Mr. Sanjeev Bhandari, Counsel for the CBI has mentioned the matter on the ground that in the order dated 30.10.2017, at various places it is mentioned that he represents the CBI, however inadvertently in the appearance column his name has not been mentioned. Heard

Appearance of order dated 30.10.2017 be read as under :-

"Present: Mr. Sudhir Nandrajog, Senior Advocate with Mr. Manish Tiwari, Mr.Anil Kumar, Mr. Alok Sharma, Advocates for the petitioner with petitioner in person in Crl.M.C. No.849/2017.

Mr. N. Hariharan, Senior Advocate with Mr. A.K. Mittal & Ms. Rachna Maheshwari, Advocates for the petitioner in Crl.M.C. Nos.930/2017, 934/2017 & 935/2017.

Mr. Sanjeev Bhandari, Advocate for the CBI."

SANGITA DHINGRA SEHGAL, J

OCTOBER 30, 2017