Supreme Court - Daily Orders
Utkal Jyoti Educational Society vs Joint Director (Fcra) on 11 May, 2026
Author: J.K. Maheshwari
Bench: J.K. Maheshwari
1
ITEM NO.20 COURT NO.3 SECTION XI-A
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 11528/2026
[Arising out of impugned final judgment and order dated 08-12-2025
in WP(C) No. 34294/2025 passed by the High Court of Orissa at
Cuttack]
UTKAL JYOTI EDUCATIONAL SOCIETY Petitioner(s)
VERSUS
JOINT DIRECTOR (FCRA) Respondent(s)
(FOR ADMISSION and I.R. IA No. 134085/2026 - CONDONATION OF DELAY
IN REFILING / CURING THE DEFECTS)
Date : 11-05-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE J.K. MAHESHWARI
HON'BLE MR. JUSTICE ATUL S. CHANDURKAR
For Petitioner(s) :Mr. Siddharth Ray, Sr. Adv.
Mr. Shibashish Misra, AOR
Mr. Manav Sabharwal, Adv.
Ms. Shivangi Gupta, Adv.
For Respondent(s) :
UPON hearing the counsel the Court made the following
O R D E R
1. Delay condoned.
2. Learned counsel for the petitioner placed reliance on Section 12(4)(f) Foreign Contribution (Regulation) Act, 2010 to contend that in the facts there is no corporate interest against or affecting any harmony between religious, racial, social, linguistic, regional groups castes or communities. Signature Not Verified
In the order Digitally signed by Gulshan Kumar Arora Date: 2026.05.13 17:34:01 IST Reason: 2 passed by the High court. No incriminating material has been produced and the High Court has not assigned any reason and merely referring to the enquiry report dismissed the petition.
3. Considering the argument as advanced, we issue notice returnable in four weeks.
(GULSHAN KUMAR ARORA) (NAND KISHOR) DEPUTY REGISTRAR ASSISTANT REGISTRAR