Delhi High Court - Orders
Ernst & Young Llp & Anr vs Union Of India & Ors on 16 January, 2025
Author: Prathiba M. Singh
Bench: Prathiba M. Singh, Dharmesh Sharma
$~31 & 32
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2700/2018
ERNST & YOUNG LLP & ANR. .....Petitioners
Through: Mr. Kamal Sawhney with Mr. Deepak
Thackur, Mr. Rishabh Mishra & Ms.
Aakansha Wadhwani, Advs.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Harpreet Singh, Adv.
32 AND
+ W.P.(C) 2701/2018
INTERTEK INDIA PVT. LTD. .....Petitioner
Through: Mr. Kamal Sawhney with Mr. Deepak
Thackur, Mr. Rishabh Mishra & Ms.
Aakansha Wadhwani, Advs.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Harpreet Singh, Adv.
CORAM:
JUSTICE PRATHIBA M. SINGH
JUSTICE DHARMESH SHARMA
ORDER
% 16.01.2025
1. This hearing has been done through hybrid mode.
2. Mr. Sahni, ld. Counsel for the Petitioners submits that the issues raised in these petitions are covered by the decision of this Court in Designco v. Union of India & Ors., [2024:DHC:9009-DB].
3. The earlier Standing Counsel for the Union of India (UOI)) has been designated as a Senior Advocate.
4. Let this matter be marked to a fresh Standing Counsel. Let the notice of this order be issued to the litigation branch of the UOI.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/02/2025 at 23:20:40
5. List on 28th February, 2025 on top of the board.
PRATHIBA M. SINGH, J.
DHARMESH SHARMA, J.
JANUARY 16, 2025/dk/bh This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 07/02/2025 at 23:20:40