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A single Judge Bench of Justice AK Chawla issued notice to all the respondents in CBI’s early hearing application, and listed it for hearing on July 30.
“What is the extreme urgency?” asked by Justice Chawla
Ripu Daman Bhardwaj Standing Counsel responded that the case is of national importance.
“It has international ramifications”, he added.
The CBI and the Enforcement Directorate had moved the Delhi High Court in March 2018 against the acquittal of all accused persons in the 2G scam in December 2017.
In a bid to impose costs on respondents who were yet to their replies in the appeals, the High Court had even called for a tree plantation drive in Delhi’s South Ridge forest area by the erring parties.As per the CBI’s charges, A Raja, who was Telecom Minister during the UPA regime, caused huge losses to the state exchequer by undercharging telecom firms for frequency licenses. The Comptroller and Auditor General of India had estimated the total loss to be Rs. 1.6 trillion.
In his 1500+ page verdict, CBI judge OP Saini has held that due to lack of evidence mounted he had no choice but to give a clean chit to the accused. In fact, in Para 1811 of the judgment, the judge states that he had been waiting in vain for over six years to receive a shred of credible evidence.
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