Delhi High Court - Orders
Rukshad Daruvala vs Union Of India & Anr on 24 March, 2021
Author: Jasmeet Singh
Bench: Chief Justice, Jasmeet Singh
$~5 to 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1522/2020, CM APPL. 5336/2020, CM APPL. 10764/2020,
CM APPL. 17186/2020
RUKSHAD DARUVALA ..... Petitioner
Through: Mr. Kapil Sibal, Sr. Adv. and Mr. Arun Kathpalia,
Sr. Adv. with Ms. Aayushi Sharma, Mr. Koshy John, Ms.
Sukanya Joshi and Mr. Kausev Husain, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Chetan Sharma, ASG with Mr. Kirtiman
Singh CGSC, Mr. Amit Gupta, Mr. Vinay Yadav, Mr.Akshay
Gadeock, Mr. Sahaj Garg and Mr. R.Venkat Prabhat, Advs. for
UOI.
Mr. P S Narsimha, Sr. Adv. with Mr. Chetan Sharma, ASG,
Mr. Kirtiman Singh, CGSC, Mr. Rohan Anand, Mr. Rishad A.
Chowdhury, Ms. Madhurika Ray and Ms. Aditi Tripathi, Advs.
for NFRA.
6
+ W.P.(C) 1524/2020, CM APPL. 5343/2020, CM APPL. 7533/2020,
CM APPL. 10777/2020 & CM APPL. 17184/2020
UDAYAN SEN ..... Petitioner
Through: Mr. Kapil Sibal, Sr. Adv. and Mr. Arun Kathpalia,
Sr. Adv. with Ms. Aayushi Sharma, Mr. Koshy John, Ms.
Sukanya Joshi and Mr. Kausev Husain, Advs.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Mr. Chetan Sharma, ASG with Mr. Kirtiman
Singh CGSC, Mr. Amit Gupta, Mr. Vinay Yadav, Mr.Akshay
Gadeock, Mr. Sahaj Garg and Mr. R.Venkat Prabhat, Advs. for
UOI.
Mr. P S Narsimha, Sr. Adv. with Mr. Chetan Sharma, ASG,
Mr. Kirtiman Singh, CGSC, Mr. Rohan Anand, Mr. Rishad A.
Chowdhury, Ms. Madhurika Ray and Ms. Aditi Tripathi, Advs.
for NFRA.
Signature Not Verified
Digitally Signed
By:AMIT ARORA
Signing Date:26.03.2021
12:23:19
7
+ W.P.(C) 1525/2020, CM APPL. 5346/2020, CM APPL. 9616/2020,
CM APPL. 10765/2020 & CM APPL. 17182/2020
SHRENIK BAID ..... Petitioner
Through: Mr. Arun Kathpalia, Sr. Adv. with Ms. Misha
Rohatgi and Mr. Devang Kumar, Advs.
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Mr. Chetan Sharma, ASG with Mr. Kirtiman
Singh CGSC, Mr. Amit Gupta, Mr. Vinay Yadav, Mr.Akshay
Gadeock, Mr. Sahaj Garg and Mr. R.Venkat Prabhat, Advs. for
UOI.
Mr. P S Narsimha, Sr. Adv. with Mr. Chetan Sharma, ASG,
Mr. Kirtiman Singh, CGSC, Mr. Rohan Anand, Mr. Rishad A.
Chowdhury, Ms. Madhurika Ray and Ms. Aditi Tripathi, Advs.
for NFRA.
8
+ W.P.(C) 1065/2021, CM APPL. 2979/2021 & CM APPL.9896/2021
DELOITTE HASKINS & SELLS LLP ..... Petitioner
Through: Mr.Kapil Sibal, Mr.Neeraj Kishan.Kaul and
Mr.Abhinav Vashisht, Sr. Advs. with Mr. Mahesh Agarwal,
Mr. Rishi Agrawala, Mr. Rahul Dwarkadas, Ms. Prachi
Dhanani, Ms. Rishika Harish, Ms. Niyati Kohli, Ms. Rohini
Jaiswal, Ms. Juhi Bahirwani, Mr. Pratham Vir Agarwal and Ms.
Manavi Agarwal, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Chetan Sharma, ASG with Mr. Kirtiman
Singh CGSC, Mr. Amit Gupta, Mr. Vinay Yadav, Mr.Akshay
Gadeock, Mr. Sahaj Garg and Mr. R.Venkat Prabhat, Advs. for
UOI.
Mr. P S Narsimha, Sr. Adv. with Mr. Chetan Sharma, ASG,
Mr. Kirtiman Singh, CGSC, Mr. Rohan Anand, Mr. Rishad A.
Signature Not Verified
Digitally Signed
By:AMIT ARORA
Signing Date:26.03.2021
12:23:19
Chowdhury, Ms. Madhurika Ray and Ms. Aditi Tripathi, Advs.
for NFRA.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE JASMEET SINGH
ORDER
% 24.03.2021 List on 30.04.2021. Interim relief granted earlier shall continue to operate till further orders.
CHIEF JUSTICE JASMEET SINGH, J MARCH 24, 2021 sr Signature Not Verified Digitally Signed By:AMIT ARORA Signing Date:26.03.2021 12:23:19