Delhi High Court - Orders
South Asia Foundation India Through Its ... vs Union Of India Through The Secretary, ... on 30 July, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~85
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10475/2024, CM APPL. 43081-43082/2024
SOUTH ASIA FOUNDATION INDIA THROUGH ITS
AUTHORISED REPRESENTATIVE MR NIHAR RANJAN DAS
.....Petitioner
Through: Ms. Mansi Sood, Mr. Vinayak
Mehrotra, Advocates
versus
UNION OF INDIA THROUGH THE SECRETARY, FCRA WING,
MINISTRY OF HOME AFFAIRS .....Respondent
Through: Mr. Ravi Prakash, CGSC with Mr.
Rishav Kashyap, (GP) with Mr. Ali
Khan, Mr. Sanad Dobwal, Mr.
Farman Ali, Advocates
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 30.07.2024 CM APPL. 43082/2024 (Exemption)
1. Exemption is granted, subject to all just exceptions.
2. The Applicant shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
3. Accordingly, the application stands disposed of. CM APPL. 43081/2024 (Application on behalf of the Petitioner under Section 151 of the CPC seeking permission to file lengthy synopsis and list of dates exceeding five pages)
4. Exemption allowed, subject to all just exceptions.
5. Disposed of.
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 31/07/2024 at 23:48:04 W.P.(C) 10475/2024
6. Petitioner's limited relief in the present petition is for direction to the Respondent to release the remittances of foreign contribution in Petitioner's designated account under the Foreign Contribution (Regulation) Act, 2010,1 pertaining to the period when Petitioner's FCRA license was subsisting.
7. Issue notice.
8. Mr. Ravi Prakash, CGSC for Respondent accepts notice.
9. Let counter affidavit be filed within a period of four weeks from today. Rejoinder thereto, if any, be filed within a period of four weeks thereafter.
10. Re-notify on 05th November, 2024.
SANJEEV NARULA, J JULY 30, 2024/ab 1 "FCRA"
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 31/07/2024 at 23:48:04