Delhi High Court - Orders
Jayesh Gandhi vs Union Of India & Anr on 18 August, 2022
Author: Satish Chandra Sharma
Bench: Chief Justice, Subramonium Prasad
$~47
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 11987/2022 & CM APPLs. 35778-79/2022
JAYESH GANDHI ..... Petitioner
Through: Mr. Kapil Sibal, Sr. Advocate with
Mr. Jayant Mehta, Sr. Advocate, Mr.
Koshy John, Mr. Prateek Khanna, Ms.
Ranveet Kaur Malik, Mr. Amrit
Singh, Ms. Rumella, Jain, Advocates
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Vikram Jetly, CGSC with Ms.
Shreya Jetly, Mr. Abhigyan Siddhant,
Advocates
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
ORDER
% 18.08.2022
1. Learned Senior Counsel appearing for the Petitioner has drawn the attention of this Court towards the interim Order dated 16.12.2020, passed by this Court in W.P.(C) 10446/2020 and W.P.(C) 10448/2020 & W.P.(C) 10452/2020. It has also been pointed out that all the identical matters are coming up for hearing on 14.11.2022 and, therefore, the present matter be also listed for 14.11.2022.
2. The interim Order passed by the Division Bench of this Court reveals that the Respondents herein have been permitted to proceed ahead with the show cause notice issued to the Petitioners therein. However, they have been Signature Not Verified Digitally Signed W.P.(C) 11987/2022 Page 1 of 2 By:RAHUL SINGH Signing Date:22.08.2022 17:25:44 restrained to give effect to any final Order passed in the matter.
3. A prayer has been made for grant of same relief in this matter also.
4. Resultantly, Respondents may proceed with the Show Cause Notice issued to the petitioner(s) in W.P.(C) 10446/2020 and W.P.(C) 10448/2020, however, any order passed in such proceedings shall not be given effect to without seeking prior approval of this Court.
5. List on 14.11.2022.
SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J AUGUST 18, 2022 Rahul Signature Not Verified Digitally Signed W.P.(C) 11987/2022 Page 2 of 2 By:RAHUL SINGH Signing Date:22.08.2022 17:25:44