Delhi High Court - Orders
Razorpay Software Private Limited vs Deputy Director ,Directorate Of ... on 2 December, 2021
Author: Rekha Palli
Bench: Rekha Palli
$~43
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13615/2021
RAZORPAY SOFTWARE PRIVATE LIMITED
..... Petitioner
Through: Mr. Raj shekhar Rao Sr. Advocate
with Mr. Ankuar Garg & Ms. Skashi
Dube, Advocates.
versus
DEPUTY DIRECTOR ,DIRECTORATE OF ENFORCEMENT
AND ANR. ..... Respondents
Through: Mr. Amit Mahajan CGSC.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 02.12.2021 CM APPL. 43019/2021 (Exemption)
1. Exemption allowed, subject to all just exceptions.
2. The application stands disposed of. W.P.(C) 13615/2021& CM APPL. 43018/2021(Stay).
3. Issue notice. Mr.Amit Mahajan, CGSC accepts notice on behalf of respondents.
4. He prays for, and is granted, three weeks‟ time to file counter affidavit. Rejoinder thereto, if any, be filed within two weeks thereafter.
5. Since final arguments before the Adjudicating Authority are stated to be complete, it is further directed, in case before the next date, any final order is passed, the same would not be implemented without the leave of this Court.
6. List on 31.01.2022.
REKHA PALLI, J DECEMBER 2, 2021/hk Signature Not Verified DigitallySigned By:GARIMA MADAN Signing Date:03.12.2021 16:14:35