Delhi High Court - Orders
Dr Subramanian Swamy vs Union Of India Ministry Of Finance ... on 22 November, 2023
$~55
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3378/2023
DR SUBRAMANIAN SWAMY ..... Petitioner
Through: Mr.Satya Sabharwal, Advocate.
versus
UNION OF INDIA MINISTRY OF FINANCE GOVERNMENT OF
INDIA THROUGH ITS SECRETARY & ORS.
..... Respondents
Through: Mr.Chetan Sharma, ASG with
Mr.Asheesh Jain, CGSC and
Mr.Gaurav Kumar, Advocates for R-
1.
Mr.Ramesh Babu M.R. with
Ms.Nisha Sharma, Ms.Tanya
Choudhary, Ms.Jagriti Bharti and
Mr.Rohan Shrivastava, Advocates for
R-2/RBI.
Mr.Ashish Aggarwal, Advocate for
R-3 (Through VC).
Mr.Sahil Sethi with Ms.Aakanksha
Munjal, Mr.Sammriddh Bindal and
Ms.Rimjhim Tiwari, Advocates for
R-4.
Mr.Aman Raj Gandhi, Advocate for
R-5 (Through VC) with Ms.Saloni
Kumar, Advocate.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MS. JUSTICE MINI PUSHKARNA
ORDER
% 22.11.2023 C.M.No.60359/2023
1. Present application has been filed by the petitioner for withdrawal of the present writ petition.
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 24/11/2023 at 02:03:24
2. In the present application, it has been averred that recently the Reserve Bank of India has rejected the appointment of previous Group President and National Head of Yes Bank's asset reconstruction business, as Chief Executive Officer of JC Flowers Yes Bank ARC. It has also been averred in the application that Reserve Bank of India has recently issued guidelines for licensing and operation of ARCs. According to the petitioner, these guidelines cover the issues such as capital adequacy, governance, risk management and disclosure requirements. It has been further averred that in some cases, partnerships between ARCs and banks may require approval from both RBI and SEBI.
3. Keeping in view the averments in the application, which is duly supported by the affidavit of the petitioner as well as the fact that learned counsel for the respondents have no objection to the withdrawal of the writ petition, the present writ petition is dismissed as withdrawn.
4. The next date of hearing stands cancelled.
THE ACTING CHIEF JUSTICE MINI PUSHKARNA, J NOVEMBER 22, 2023 KA 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 24/11/2023 at 02:03:24