Delhi High Court - Orders
Satyendar K Jain vs The Union Of India & Ors on 20 September, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~62 to 65 & 2 to 4
* IN THE HIGH COURT OF DELHI AT NEW DELHI
62
+ W.P.(C) 5158/2017 & CM APPLs. 22042/2017, 3165/2018,
30007/2018
SATYENDAR K JAIN ..... Petitioner
Through: Mr. Amit Anand Tiwari and Ms.
Devyani Gupta, Advs.
versus
THE UNION OF INDIA & ORS ..... Respondents
Through: Mr. Zoheb Hossain, Sr. SC with Mr.
Vipul Agarwal and Mr. Parth
Semwal, Jr. SCs for Revenue.
63
+ W.P.(C) 10932/2018, CM APPL. 42587/2018
NILESH KUMAR ..... Petitioner
Through: Mr. Amit Anand Tiwari and Ms.
Devyani Gupta, Advs.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Mr. Anurag Ahluwalia, CGSC for R-
1.
Mr. Zoheb Hossain, Sr. SC with Mr.
Vipul Agarwal and Mr. Parth
Semwal, Jr. SCs for Revenue.
64
+ W.P.(C) 13450/2019 & CM APPL. 54547/2019, 39664/2022
M/S DEBONAIR TIE-UP PVT. LTD. AND ANR. ..... Petitioners
Through: Mr. Abhimanuyu Bhandari, Ms.
Roohe Hina Dua and Ms. Ananya
Sikri, Advs.
Signature Not Verified
Digitally Signed
By:NEHA
Signing Date:20.09.2022
18:53:29
versus
INITIATING OFFICER (NCT OF DELHI) BENAMI
PROHIBITION UNIT-1, NEW DELHI AND ORS. ..... Respondents
Through: Ms. Shiva Lakshmi, CGSC with Mr.
Ritwik Sneha and Ms. Srishti Rawat,
Advs. for R-2 & 4.
Mr. Sandeep Kumar, Adv. for Mr.
Kunal Sharma, Adv. for respondents.
65
+ W.P.(C) 3139/2019 & CM APPL. 14366/2019
RELIANCE COMMODITIES DMCC ..... Petitioner
Through: Mr. Anirudh Bakhru, Mr. Ayush Puri,
Mr. Vasundhara Bakhru, Mr.
Tejaswini Chandrasekhar and Mr.
Prateek Kumar Jha, Advs.
versus
ACIT / INITIATING OFFICER AND ORS. ..... Respondents
Through: Ms. Shiva Lakshmi, CGSC with Mr.
Ritwik Sneha and Ms. Srishti Rawat,
Advs. for R-2 & 4.
2
+ W.P.(C) 6919/2022
M/S PSS AGRO INVESTMENT PRIVATE LIMITED ..... Petitioner
Through: Mr. Ashwini Taneja, Mr. Udit Atul
Kokanthankar, Ms. Shreya Shandilya
and Mr. Prabhat Kumar Rai, Advs.
versus
INITIATING OFFICER BENAMI PROHIBITION UNIT & ORS.
..... Respondents
Through: Mr. Anurag Ahluwalia, CGSC for R-
1 with Mr. Danish Faraz Khan, Advs.
Mr. Zoheb Hossain, Sr. SC with Mr.
Signature Not Verified
Digitally Signed
By:NEHA
Signing Date:20.09.2022
18:53:29
Vipul Agarwal and Mr. Parth
Semwal, Jr. SCs for Revenue.
3
+ W.P.(C) 10619/2022
VIVEK NAGPAL & ORS. ..... Petitioners
Through: Mr. Ashwini Taneja, Mr. Udit Atul
Kokanthankar, Ms. Shreya Shandilya
and Mr. Prabhat Kumar Rai, Advs.
versus
INITIATING OFFICER (NCT OF DELHI) BENAMI
PROHIBITION UNIT -1, NEW DELHI AND ORS. ..... Respondents
Through: Mr. Zoheb Hossain, Sr. SC with Mr.
Vipul Agarwal and Mr. Parth
Semwal, Jr. SCs for Revenue.
4
+ W.P.(C) 10621/2022
KKH INVESTMART PVT LTD ..... Petitioner
Through: Mr. Ashwini Taneja, Mr. Udit Atul
Kokanthankar, Ms. Shreya Shandilya
and Mr. Prabhat Kumar Rai, Advs.
versus
INITIATING OFFICER (NCT OF DELHI) BENAMI
PROHIBITION UNIT-1 , NEW DELHI AND ORS ..... Respondents
Through: Mr. Shoumendu Mukherji, Sr. panel
counsel with Ms. Megha Sharma, Mr.
Rajat Kashyap, Advs. for UOI.
Mr. Zoheb Hossain, Sr. SC with Mr.
Vipul Agarwal and Mr. Parth
Semwal, Jr. SCs for Revenue.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 20.09.2022 Signature Not Verified Digitally Signed By:NEHA Signing Date:20.09.2022 18:53:29 W.P.(C) 5158/2017 & CM APPLs. 22042/2017, 3165/2018, 30007/2018; W.P.(C) 10932/2018, CM APPL. 42587/2018; W.P.(C) 13450/2019 & CM APPLs. 54547/2019, 39664/2022; W.P.(C) 3139/2019 & CM APPL. 14366/2019;
W.P.(C) 6919/2022 & CM APPL. 39549/2022;
W.P.(C) 10619/2022 & CM APPL. 39559/2022; W.P.(C) 10621/2022 & CM APPL. 39560/2022 Mr. Hossain, learned Senior Standing Counsel appearing for respondent, prays for accommodation on account of the learned Solicitor General being on his feet before another Court. He has also prayed for time to go through the individual facts of each writ petition before addressing submissions in light of the judgment rendered by the Supreme Court in Union of India & Anr. vs. M/s Ganpati Dealcom Pvt. Ltd [2022 SCC OnLine SC 1064].
The Court also takes note of the statement made by Mr. Hossain and which stands duly recorded in W.P.(C) 11329/2022. In view of the aforesaid and since an adjournment is being sought on behalf of the respondent, the Court provides that no action, coercive or otherwise, shall be taken against the petitioners here under the Benami Transactions (Prohibition) Amendment Act, 2016.
Interim orders otherwise passed and operating in these petitions shall continue till the next date fixed. Let this batch be called again on 10.10.2022.
The date of 26.09.2022 fixed in W.P.(C) 6919/2022, W.P.(C) 10619/2022 and W.P.(C) 10621/2022 shall stand cancelled.
YASHWANT VARMA, J.
SEPTEMBER 20, 2022/bh Signature Not Verified Digitally Signed By:NEHA Signing Date:20.09.2022 18:53:29