Delhi High Court - Orders
Kalyanpur Radhakrishna Baliga vs Investor Education And Protection Fund ... on 10 November, 2025
Author: Sachin Datta
Bench: Sachin Datta
$~102
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 16947/2025
KALYANPUR RADHAKRISHNA BALIGA .....Petitioner
Through: Mr. Prakhar Bhatnagar, Mr. Arkam
Pasha and Mr. Sahitya Sharma,
Advocates.
versus
INVESTOR EDUCATION AND PROTECTION FUND AUTHORITY
AND ANR .....Respondents
Through: Ms. Shiva Lakshmi, Mr. Madhav Bajaj
and Mr. Dhruv Sharma, Advocates for
R-1 and R-2.
CORAM:
HON'BLE MR. JUSTICE SACHIN DATTA
ORDER
% 10.11.2025 CM APPL. 69650/2025 (Exemption)
1. Allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 16947/2025
3. Issue notice.
4. Learned counsel, as aforesaid, accepts notice on behalf of the respondents.
5. Let reply be filed by the respondents before the next date of hearing.
6. The respondents shall also intimate the petitioner as to the status/outcome of the consideration of the concerned Forms IEPF-5, as referred to in the present petition. Let the same be done before the next date of hearing.
7. List on 24.11.2025, when connected matters are also stated to be listed.
SACHIN DATTA, J NOVEMBER 10, 2025/r 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 11/11/2025 at 21:38:46