Delhi High Court - Orders
Winzo Games Private Limited & Anr vs Union Of India And Ors on 13 November, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~85
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 15781/2024
WINZO GAMES PRIVATE LIMITED & ANR. .....Petitioners
Through: Mr. Abhishek Malhotra, Ms. Nishtha
Chaturvedi, Ms. Srishti Gupta, Ms.
Anukriti Trivedi, Advocates
versus
UNION OF INDIA AND ORS .....Respondents
Through: Mr. Akhil Hasija, Mr. Gurjas Narula,
Ms. Jaya Choudhary, Advocates for
Mr. Apoorv Kurup, CGSC for UOI
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 13.11.2024 CM APPL. 66181/2024 (Exemption)
1. Exemption is granted, subject to all just exceptions.
2. The Applicant shall file legible and clearer copies of exempted documents, compliant with practice rules, before the next date of hearing.
3. Accordingly, the application stands disposed of. CM APPL. 66179/2024 (seeking leave to file documents in pen drive)
4. The Petitioner seeks the leave of the Court to place on record certain video recordings, which form the subject matter of the present suit in a pen drive.
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 23/11/2024 at 00:29:11
5. Registry is directed to receive electronic record on CD-ROM so long as it is encrypted with a hash value or in any other non-editable format. The documents contained in CD-ROM be placed in the electronic record of the present petition in a format which is non-editable, so that the same can be viewed by the Court during hearing.
6. Application is disposed of.
W.P.(C) 15781/2024, CM APPL. 66178/2024 (for interim relief), & CM APPL. 66180/2024 (permission to file additional documents)
7. The Petitioners have filed the present petition, being aggrieved by the proliferation of illegal betting and gambling websites operating 'games of chance' in India, which is in violation of the Public Gambling Act, 1867, Information Technology (Intermediary Guidelines and Digital Media Ethics Code) Rules, 2021 and Integrated Goods and Service Tax Act, 2017, amongst others.
8. Issue notice. Counsel representing Union of India accepts notice. Counter affidavit be filed within a period of four weeks from today. Rejoinder thereto, if any, be filed within a period of four weeks thereafter.
9. Re-notify on 03rd February, 2025.
SANJEEV NARULA, J NOVEMBER 13, 2024/ab 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 23/11/2024 at 00:29:11