STATE NCT OF DELHI Vs. SUNIL KUMAR

JUDGEMENT

(1.) Ms. Nandita Rao, learned ASC submits that pursuant to the order of this Court dtd. 4/1/2023, learned CMM (Central) has conducted the TIP. Learned ASC for the State submits that the majority of the articles have duly been identified by the respective owners. However, some of the articles have remained unidentified.

(2.) This Court has also received the reports from Sh. Gaurav Sharma, learned MM-05, Central and Sh. Apoorv Gupta, learned MM-02. Let the report be taken on record.

(3.) Learned ASC submits that order dtd. 13/9/2022 for releasing the articles on superdari is required to be modified in view of the fact that certain articles are left unidentified.