- (1.) Delay condoned. Leave granted.
(2.) The challenge herein is against the order dated 11th January, 2013 passed by the High Court of Delhi in a writ proceeding registered as W.P. (C) No. 578 of 2010 by which the Order dated 21st October, 2009 granting sanction for prosecution of the Respondent No. 1 - Ashok Kumar Aswal has been interfered with by the High Court. Aggrieved, the Central Bureau of Investigation (hereinafter referred to as "the CBI") and Union of India have filed the present appeal.
(3.) We have heard the learned Counsels for the parties.;