Rakesh Mittal vs C.B.I. And Others
2026 Latest Caselaw 2808 UK

Uttarakhand High Court

Rakesh Mittal vs C.B.I. And Others on 8 April, 2026

Author: Pankaj Purohit

Bench: Pankaj Purohit

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                                       COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures



                                  CRLR No.211 of 2025
                                  Rakesh Mittal                                               ............Revisionist
                                                                 Vs.
                                  C.B.I. and others                                           ..........Respondents

                                  Hon'ble Pankaj Purohit, J.

Mr. Ambrish Kumar, Mr. Raveendra Singh Bisht and Mr. Rajendra Singh Azad, though video conferencing, learned counsel for the revisionist.

2. Mr. Nikhil Sabri, learned counsel holding brief of Mr. Piyush Garg, learned counsel for respondent no.1.

3. Dr. Aman Rab, learned counsel for respondent no.2, through video conferencing.

4. Mr. P.B. Suresh, learned Senior Advocate, through video conferencing, assisted by Ms. Mamta Bisht, learned counsel for respondent no.3.

5. Mr. B.S. Adhikari, learned counsel for respondent no.4.

6. Arguments Heard.

7. Learned counsel for the revisionist has passed on written submission before this Court and the same are taken on record.

8. Learned counsel for respondent no.3 prays for and is granted ten days' time to file written submission in the matter.

9. Judgment Reserved.

(Pankaj Purohit, J.) 08.04.2026 SK