Delhi High Court - Orders
Deloitte Haskins & Sells Llp vs Union Of India & Anr on 12 March, 2021
Author: Rajiv Sahai Endlaw
Bench: Rajiv Sahai Endlaw, Amit Bansal
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1065/2021 & CM No.2979/2021
DELOITTE HASKINS & SELLS LLP ..... Petitioner
Through: Mr. Kapil Sibal, Mr. Neeraj K. Kaul
and Mr. Abhinav Vashisht, Senior
Advocates with Mr. Mahesh Agarwal,
Mr. Rishi Agarwal, Mr. Dwarkadas,
Ms. Prachi Dhanani, Ms. Rishika
Harish, Ms. Niyati Kohli and Mr.
Pratham Bir Agarwal, Advocates.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Kirtiman Singh, Advocate for
UOI.
CORAM:
HON'BLE MR. JUSTICE RAJIV SAHAI ENDLAW
HON'BLE MR. JUSTICE AMIT BANSAL
ORDER
% 12.03.2021
[VIA VIDEO CONFERENCING]
CM APPL. 9896/2021 (of petitioner for directions)
1. This matter has been listed on urgent mentioning and the file has been received by us post Court commencement hours.
2. We have heard the senior counsels for the petitioner/applicant and the counsel for the respondents.
Signature Not Verified Signed By:MAMTA W.P.(C) 1065/2021 Page 1 of 3 ARYA Signing Date:17.03.2021 12:04:543. While the senior counsels for the petitioner applicant seeks a direction to the respondent no. 2/ National Financial Reporting Authority (NFRA) to not act in furtherance of the impugned notice dated 6th January, 2021 and the e-mails dated 5th March, 2021 and 9th March, 2021 (received after filing of this application) till such time as this Court finally hears and decides the petition, the counsel for the respondents draws attention to the earlier orders passed in this petition on the application for interim relief, to the effect that the steps taken by the respondents shall be subject to the final outcome of the petition.
4. Having considered the application and finding that the petition is listed for final hearing on 24th March, 2021 and considering the professional reputation of the petitioner/applicant is at stake and irreparable injury which the petitioner/applicant is likely to suffer in the event of any action taken and/or being publicised, we are of the view that the respondents should restrain themselves from precipitating the matter till 24 th March, 2021. We order accordingly.
5. The counsel for the respondents, without prejudice to his right and conditions, contends that though the petitioners has been given sufficient time to file its reply to the impugned notice but at best are entitled to further reasonable time and not to stay of any further proceedings, since the said relief has already been declined.
6. We are today concerned only with this application and deem it appropriate that the matter otherwise, whether to grant time or not and/or what orders are to be finally passed on this application, be left to the Bench before which the matter comes up on 24th March, 2021.
7. Thus, directing as aforesaid, list on 24th March, 2021, as already Signature Not Verified Signed By:MAMTA W.P.(C) 1065/2021 Page 2 of 3 ARYA Signing Date:17.03.2021 12:04:54 scheduled.
RAJIV SAHAI ENDLAW, J AMIT BANSAL, J MARCH 12, 2021 sr Signature Not Verified Signed By:MAMTA W.P.(C) 1065/2021 Page 3 of 3 ARYA Signing Date:17.03.2021 12:04:54