Delhi High Court - Orders
Malika Bakshi vs Union Of India & Ors on 12 August, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~89
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14976/2022
MALIKA BAKSHI .....Petitioner
Through: Mr. Giriraj Subramanium, Mr.
Akhilesh Talluri, Ms. Veda Singh and
Mr. Joy Banerjee, Advocates.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Ripu Daman Bhardwaj, Advocate
for UOI
Mr. Indruj Singh Rai, SSC, Mr.
Sanjeev Menon, JSC, Mr. Rahul
Singh, JSC and Mr. Anmol Jagga,
Advocate for Revenue.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 12.08.2024 CM APPL. 46170/2024 (for preponement of the next date of hearing)
1. Mr. Giriraj Subramanium, counsel for Petitioner, states that since no proceedings or notice under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015, has been initiated, there is no reason for the impugned Look Out Circular to sustain. He submits that during the pendency of the present proceedings, the Petitioner has travelled abroad twice and complied with the conditions imposed by the Court. Therefore, the element of flight risk perceived by the Respondents is also absent. Mr. Sanjeev Menon, Jr. Standing Counsel for Revenue, states that he 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 15/08/2024 at 20:52:48 will take instructions.
2. The application is allowed and disposed of. W.P.(C) 14976/2022
3. Renotify on 22nd August, 2024.
4. The date of 21st November, 2024, stands cancelled.
SANJEEV NARULA, J AUGUST 12, 2024/ab 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 15/08/2024 at 20:52:48