On Wednesday, the High Court of Delhi granted more time to the ED and the CBI to file their replies to former deputy chief minister Manish Sisodia's pleas seeking bail in the corruption and money-laundering cases lodged by the agencies in relation to the alleged excise policy scam.
Justice Swarana Kanta Sharma, who had on May 3 issued notices to the two agencies asking them to file their replies to the pleas and listed the matter for hearing on Wednesday, was informed by the counsel for the Enforcement Directorate (ED) and the Central Bureau of Investigation (CBI) that they need some more time to respond.
The request made by the agencies’ lawyers was opposed by Sisodia’s counsel who said he has been incarcerated and the ED and the CBI had assured the Supreme Court that the trial will be completed in six months.
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