Delhi High Court - Orders
Paypal Payments Private Limited vs Financial Intelligence Unit India & Anr on 11 January, 2022
Author: Rekha Palli
Bench: Rekha Palli
Via video conferencing
$~20
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 138/2021, CM APPL. 421/2021 (interim relief) & CM
APPL. 36894/2021 (directions)
PAYPAL PAYMENTS PRIVATE LIMITED ..... Petitioner
Through Mr.Sajan Poovayya, Sr. Adv.
with Mr.Anuj Berry, Mr.Shiv Johar &
Mr.Shikhar Mehra, Advs.
versus
FINANCIAL INTELLIGENCE UNIT INDIA & ANR.
..... Respondents
Through Mr.Zoheb Hossain & Mr.Vivek
Gurnani, Advs. for R-1.
Mr.Ramesh Babu MR. Ms.Manisha Singh,
Ms.Nisha Sharma & Ms.Vishakha Nagraj, Advs.
for R-2.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 11.01.2022 CM APPL. 1722/2022 (condonation of delay)
1. This is an application filed by the respondent no.1 seeking condonation of 27 days' delay in filing its response to the petitioner's reply dated 24.07.2021.
2. For the reasons stated in the application, the same is allowed and the response filed alongwith the application is taken on record.
Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:12.01.2022 17:00:50W.P.(C) 138/2021
3. On 22.10.2021, this Court had deferred hearing of an application preferred by the respondent seeking permission to place on record certain documents for consideration of this Court in a sealed cover, as it was deemed appropriate to first peruse the said documents.
4. Keeping in view the fact that today hearing is being done through virtual mode, it would not be possible to take up the said application. In these circumstances, hearing is deferred till the matter can be taken up on a physical hearing day.
5. List on 11.04.2022 with the hope that the matter will be taken up through physical hearing on the said date.
6. Interim orders to continue till the next date.
REKHA PALLI, J JANUARY 11, 2022 kk Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:12.01.2022 17:00:50