On Tuesday, the Delhi High Court judge Justice Swarana Kanta Sharma recused herself from hearing a plea of Congress MP Karti Chidambaram seeking to quash a CBI FIR against him for allegedly helping an alcoholic beverage company over the ban on the duty-free sale of its whisky.
Justice Sharma stated that, "List before another bench".
Seeking to quash the case, Karti Chidambaram has alleged in the high court that there was a "gross delay" in registration of the "illegal" FIR on January 1, 2025, which was malafide, borne out of "political vendetta and regime revenge"
The matter would be listed next on July 21.
Source PTI
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