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Delhi High Court - Orders

Aslam Sher Khan vs Union Of India & Ors on 31 October, 2022

Author: Satish Chandra Sharma

Bench: Chief Justice, Subramonium Prasad

                             $~2
                             *      IN THE HIGH COURT OF DELHI AT NEW DELHI
                             +      W.P.(C) 5703/2020
                                    ASLAM SHER KHAN                                      ..... Petitioner
                                                        Through:     Mr.    Vanshdeep     Dalmia,             Mr.
                                                                     Sucharkshu Jain, Advocates

                                                        versus

                                    UNION OF INDIA & ORS.                             ..... Respondents
                                                        Through:     Mr. Anil Soni, CGSC for UOI
                                                                     Mr. Rajiv Nayar, Senior Advocate
                                                                     with Mr. Rohan Poddar, Ms. Manjira
                                                                     Dasgupta, Advocates for R-2
                                                                     Ms. Shyel Trehan, Advocate for R-4
                                                                     Mr. Samar Bansal, Mr. Siddharth
                                                                     Nath, Ms. Khushboo Hora, Mr.
                                                                     Vedant Kapur, Advocates for
                                                                     Applicant

                                    CORAM:
                                    HON'BLE THE CHIEF JUSTICE
                                    HON'BLE MR. JUSTICE SUBRAMONIUM PRASAD
                                                        ORDER

% 31.10.2022 CM APPL. 45436/2022

1. This application has been filed by the Committee of Administrators (CoA) with the following prayers:-

"a) Pass an order directing that the final report prepared by Deloitte be submitted in a sealed cover directly in Court or through any person appointed by the Court for the said purpose; and
b) Pass an appropriate order directing the Signature Not Verified Digitally Signed By:HARIOM SINGH KIRMOLIYA W.P.(C) 5703/2020 Page 1 of 2 Signing Date:01.11.2022 11:34:12 relevant individuals in Hockey India to cooperate with Deloitte in providing any information necessary for the forensic audit within a period of 3 days and further not to interfere with the audit process being carried out in any way;
c) Pass any other or further orders that this Hon'ble Court may deem fit and proper in the facts and circumstances of the present matter."

2. The aforesaid prayers have been opposed by the other side. However, this Court is of the opinion that a Report can certainly be furnished to this Court in a sealed cover by Deloitte Touche Tohmatsu India LLP within a period of six weeks.

3. Mr. Rajiv Nayar, learned Senior Counsel appearing on behalf of the Respondent (New Management), very fairly submits that the Order passed by this Court will certainly be communicated to Deloitte Touche Tohmatsu India LLP.

4. List on 11.01.2023.

SATISH CHANDRA SHARMA, CJ SUBRAMONIUM PRASAD, J OCTOBER 31, 2022 hsk Signature Not Verified Digitally Signed By:HARIOM SINGH KIRMOLIYA W.P.(C) 5703/2020 Page 2 of 2 Signing Date:01.11.2022 11:34:12