Delhi High Court - Orders
Henna Alagh vs Union Of India And Anr on 5 June, 2024
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 5874/2024
HENNA ALAGH ..... Petitioner
Through: Ms. Ritika Jhurani and Mr. Dinesh
Sharma, Advs.
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Mr. Ashish Dixit, CGSC with Ms.
Rashi Mangal, GP for UOI/R-1.
Mr. Manish Jain, Spl. Counsel for ED
with Mr. Sougata Ganguly, Mr.
Rukban Tyagi and Ms. Snehal
Sharda, Advs. for R-2/ED.
CORAM:
HON'BLE MR. JUSTICE VIKAS MAHAJAN
ORDER
% 05.06.2024 CM APPL. 35186/2024 (exemption)
1. Allowed, subject to all just exceptions
2. Application stands disposed of.
CM APPL. 35185/2024 (suspension of look out circular)
3. The present application has been filed under Section 151 CPC seeking the following relief:-
(a) Suspend the Look-out circular issued by the Respondents against the Petitioner and permit her to travel to Paris for the period 19th -27th June, 2024.
4. Issue notice. The learned counsel named above accepts notice on behalf of the respective respondents and prays for one week time to file 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 06/06/2024 at 20:54:10 reply to the present application.
5. Let the needful be done before the next date.
6. List on 12.06.2024 before the Vacation Bench.
VIKAS MAHAJAN (VACATION JUDGE) JUNE 5, 2024/dss 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 06/06/2024 at 20:54:10