Delhi High Court - Orders
Kalanithi Maran vs Union Of India & Ors on 16 November, 2022
Author: Manmohan
Bench: Manmohan, Manmeet Pritam Singh Arora
$~6
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13416/2019 & CM APPL. 54433/2019 & CM APPL.
4797/2020
KALANITHI MARAN ..... Petitioner
Through: Ms. Sonia Nigam, Ms. Ramya
Khanna & Mr. Yash Dubey,
Advocates.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Ravi Prakash, CGSC with Mr.
Farmaan Ali, Ms. Shruti Shiv Kumar
& Mr. Manas Tripathi, Advocates for
R-1.
Mr. Vipul Agrawal, Advocate for Mr.
Zoheb Hossain, Senior Standing
Counsel for Revenue.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 16.11.2022 CM APPL. 4797/2020 (for amendment of writ petition) The present application has been filed for amendment of the writ petition.
Keeping in view the fact that a subsequent order has been passed rejecting the Petitioner's request for compounding, the present amendment application is allowed without prejudice to the rights and contentions of the Respondents.
Accordingly, the present application is disposed of.
Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:17.11.2022 18:15:00W.P.(C) 13416/2019 & CM APPL. 54433/2019 (for stay) Learned counsel for the Petitioner is directed to file the amended writ petition within a week.
Learned counsel for the Petitioner reiterates that the Petitioner is ready and willing to pay the compounding fees and all incidental charges including on behalf of the other accused namely Spicejet Limited and other directors.
Attention of the learned counsel for the respondents has been drawn to the order dated 14th October, 2022, passed by this Court in W.P.(C) No. 12313/2022.
Learned counsel for the Respondents prays for some time to obtain instructions.
List on 02nd December, 2022.
MANMOHAN, J MANMEET PRITAM SINGH ARORA, J NOVEMBER 16, 2022/msh Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:17.11.2022 18:15:00