Delhi High Court - Orders
N Sampath Ganesh vs National Financial Reporting ... on 18 March, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:22.03.2021 12:44:36
$~17 to 19
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10446/2020
N SAMPATH GANESH ..... Petitioner
Through: Mr. Mukul Rohatgi, Sr. Adv. with
Mr. V.P. Singh, Mr. Aditya Jalan, Mr.
Priyank Ladoia, Mr. Raghav Seth,Mr.
Aman Sharma, Ms. Vanya Chhabra,
Mr. Rajkanwar Singh Kumar, and
Ms. Devanshi Singh, Advocates.
(M:8527434134)
versus
NATIONAL FINANCIAL REPORTING
AUTHORITY ..... Respondent
Through: Mr. Chetan Sharma, ASG with Mr.
Akshay Gadeock and Mr. Amit
Gupta, Advocates.
Mr. Kirtiman Singh, CGSC, Mr.
Rishad Chowdhury, Ms. Madhurika
Ray, Mr. Rohan Anand and Mr.
Waize Ali Noor, Advocates.
18 With
+ W.P.(C) 10448/2020
AKEEL MASTER ..... Petitioner
Through: Mr. Sandeep Sethi, Sr. Adv. with Mr.
V.P Singh, Mr. Aditya Jalan, Mr.
Priyank Ladoia, Mr. Raghav Seth,
Mr. Aman Sharma, Ms. Vanya
Chhabra and Mr. Rajkanwar Singh
Kumar, Advocates. (M: 8527434134)
versus
NATIONAL FINANCIAL REPORTING
AUTHORITY ..... Respondent
Through: Mr. Chetan Sharma, ASG with Mr.
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:22.03.2021 12:44:36
Akshay Gadeock and Mr. Amit
Gupta, Advocates.
Mr. Kirtiman Singh, CGSC, Mr.
Rishad Chowdhury, Ms. Madhurika
Ray, Mr. Rohan Anand and Mr.
Waize Ali Noor, Advocates.
19 With
+ W.P.(C) 10452/2020
B S R AND ASSOCIATES LLP & ANR. ..... Petitioners
Through: Mr. Darius Khambata, Sr. Adv. with
Mr. V.P Singh, Mr. Aditya Jalan, Mr.
Priyank Ladoia, Mr. Raghav Seth,
Mr. Aman Sharma, Ms. Vanya
Chhabra and Mr. Rajkanwar Singh
Kumar, Advocates. (M:8527434134)
versus
NATIONAL FINANCIAL REPORTING AUTHORITY
GOVERNMENT OF INDIA ..... Respondent
Through:
Mr. Chetan Sharma, ASG with Mr.
Akshay Gadeock and Mr. Amit
Gupta, Advocates.
Mr. Kirtiman Singh, CGSC, Mr.
Rishad Chowdhury, Ms. Madhurika
Ray, Mr. Rohan Anand and Mr.
Waize Ali Noor, Advocates.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 18.03.2021 CM APPL. 33053/2020 & 10836/2021 (for interim relief) in W.P.(C) 10446/2020 CM APPL. 33063/2020 & 10834/2021 (for interim relief) in W.P.(C) 10448/2020 CM APPLs. 33070/2020 & 3480/2021 (for interim relief) in W.P.(C) 10452/2020 Digitally Signed By:DINESH SINGH NAYAL Signing Date:22.03.2021 12:44:36
1. These applications have been moved seeking to restrain the Respondent from passing any order pursuant to the notices issued by the Respondent.
2. Ld. Sr. counsels appearing for the Petitioners submit that legal representation has not been permitted by the National Financial Reporting Authority (hereinafter, 'NFRA') and the proceedings have been closed.
3. The issue is whether legal representation ought to be permitted in proceedings before the NFRA.
4. Mr. Chetan Sharma, ld. ASG submits that he would seek instructions in the matter.
5. Attention of the Court is also drawn to Sections 132(4)(b) and 132(4)(c) of the Companies Act, 2013, whereby the NFRA is vested with the powers of a Civil Court and has the power to impose penalties. While giving instructions, the authorities shall bear in mind the said two provisions.
6. List for consideration of the interim applications on 16th April, 2021. CM APPL. 3441/2021 (u/O 6 Rule XVII CPC) in W.P.(C) 10452/2020
7. CM APPL. 3441/2021, which is an application on behalf of the Petitioners under Order 6 Rule XVII CPC, is allowed, leaving open all objections of the respondent in respect of the amended writ petition. The amended writ petition is taken on record.
8. Let the counter affidavit to the amended writ petition be filed within four weeks. Rejoinder, thereto, if any, be filed within four weeks thereafter.
9. Application is disposed of.
W.P.(C) 10452/2020 W.P.(C) 10446/2020 Digitally Signed By:DINESH SINGH NAYAL Signing Date:22.03.2021 12:44:36 W.P.(C) 10448/2020
10. List for hearing on 28th July, 2021.
PRATHIBA M. SINGH, J.
MARCH 18, 2021 dj/T