Delhi High Court - Orders
Dr. Subramanian Swamy vs Union Of India & Ors on 3 April, 2024
Author: Manmeet Pritam Singh Arora
Bench: Manmeet Pritam Singh Arora
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2223/2024 & CM APPL. 9228/2024
DR. SUBRAMANIAN SWAMY ..... Petitioner
Through: Mr. Rajshekhar Rao, Senior
Advocate, Mrs. Aakanksha Kaul,
Mrs. Meherunnisa Anand Jaitley, Mr.
Areeb Amanullah, Mr. Satya
Sabharwal, Mr. Aman Sahani, Mr.
Ajay Sabharwal, Ms. Tanya Arora
and Mr. Akash Saxena, Advocates
with Petitioner in person
versus
UNION OF INDIA & ORS. ..... Respondent
Through: Mr. Kirtiman Singh, CGSC with Mr.
Varun Pratap Singh, Mr. Waize Ali
Noor, Mr. Kartik, Advocates for R-1
Mr. Ramesh Babu, Ms. Manisha
Singh, Ms. Nisha Sharma, Ms. Jagriti
Bharti, Ms. Tanya Chowdhary and
Mr. Rohan Srivastava, Advocates for
R-2/RBI
Mr. Nishchay Kapoor, Advocate for
R-3/SEBI
Mr. Mayank Sapra, Ms. Lalima Das,
Advocate for R-4
Mr. Mukul Rohatgi with Mr. Rajiv
Nayar, Senior Advocates with Mr.
Raunak Dhillon, Ms. Madhavi
Khanna and Ms. Niharika Shukla,
Advocates for R-5
Mr. Nikhil Rohatgi and Mr. Shashank
Khurana Advocates for R-6
Mr. Rahul Kumar and Ms. Alisha
Roy, Advocates for R-7
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 04/04/2024 at 23:13:37
Mr. Sajan Poovayya, Senior Advocate
with Mr. Saurabh Batra and Mr.
Abhishek Kakker, Advocates for R-8
Ms. Anindita R. Chowdhury and Ms.
Vatsala Rai, Advocates for R-9
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MS. JUSTICE MANMEET PRITAM SINGH ARORA
ORDER
% 03.04.2024 CM APPL. 9228/2024 (for exemption) Allowed, subject to all just exceptions. Accordingly, the present application stands disposed of. W.P.(C) 2223/2024
1. Mr. Rao prays, learned senior counsel for the Petitioner prays for and is permitted to place on record an additional affidavit within two days.
2. Mr. Rohatgi, learned senior counsel for Respondent No.5 has handed over a compilation of judgments. The same is taken on record.
3. Learned counsel for the contesting parties are directed to file their short written submissions not exceeding three pages each with the Court Masters.
4. List on 24th April, 2024.
ACTING CHIEF JUSTICE MANMEET PRITAM SINGH ARORA, J APRIL 3, 2024/msh 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 04/04/2024 at 23:13:37