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Delhi High Court - Orders

Paypal Payments Private Limited vs Financial Intelligence Unit India. ... on 18 October, 2023

Author: Satish Chandra Sharma

Bench: Chief Justice, Sanjeev Narula

                                    $~11.
                                    *     IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +     LPA 594/2023 and CM APPL. 42770/2023, CM APPL. 42771/2023
                                          CM APPL. 42772/2023, CM APPL. 42773/2023, CM APPL.
                                          54383/2023
                                          PAYPAL PAYMENTS PRIVATE LIMITED                  ..... Appellant
                                                             Through: Ms. Shally Bhasin, Mr. Prateek
                                                                        Gupta, Mr. Prateek Yadav and Ms.
                                                                        Jyotsna Punshi, Advocates.
                                                      versus
                                          FINANCIAL INTELLIGENCE UNIT INDIA. THROUGH
                                          ADDITIONAL DIRECTOR & ANR.                       ..... Respondent
                                                             Through: Mr. Zoheb Hossain, Mr. Vivek
                                                                        Gurnani and Mr. Subham Rathore,
                                                                        Advocates for R-1.
                                                                        Mr. Kirtiman Singh, CGSC with Mr.
                                                                        Waize Ali Noor, Ms. Shreya V.
                                                                        Mehra and Mr. Varun Rajawat,
                                                                        Advocates for UOI.
                                          CORAM:
                                          HON'BLE THE CHIEF JUSTICE
                                          HON'BLE MR. JUSTICE SANJEEV NARULA
                                                             ORDER

% 18.10.2023 There is an adjournment application in the matter on behalf of the Respondent No. 1. There is no objection from the other side. The aforesaid adjournment application is allowed.

Accordingly, the case is adjourned to 15.12.2023.

SATISH CHANDRA SHARMA, CJ SANJEEV NARULA, J OCTOBER 18, 2023/aks 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 20/10/2023 at 22:38:47