Delhi High Court - Orders
Commonwealth Human Rights Initiative vs Union Of India on 12 July, 2021
Author: Rekha Palli
Bench: Rekha Palli
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6400/2021 & CM APPL. 20091/2021
COMMONWEALTH HUMAN RIGHTS INITIATIVE..... Petitioner
Through Mr.Arvind P Datar & Mr.Chander
Uday Singh, Sr. Advs. with Mr.Kabir
Dixit & Ms.Ila Sheel, Advs.
versus
UNION OF INDIA ..... Respondent
Through Mr.Anil Soni, CGSC with Mr.Sahaj
Garg, GP & Mr.Devesh Dubey, Adv.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 12.07.2021 CM APPL. 20092/2021 & CM APPL. 20093/2021
1. Exemptions allowed, subject to all just exceptions.
2. The applications stand disposed of. W.P.(C) 6400/2021
3. The present petition seeks to assail the order dated 07.06.2021 passed by the respondent under Section 13 of the Foreign Contribution Regulation Act, 2010 (FCRA Act).
4. Alongwith the petition, the petitioner has also moved an interim application seeking permission to utilise the 25% foreign contribution in its custody, in accordance with Section 13(2) of the FCRA Act, to meet its current operational expenses including payment of staff salaries.
5. Learned senior counsel for the petitioner further submits that Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:13.07.2021 14:58:58 irrespective of the merits of the suspension order, in addition to the reliefs sought in the petition, the respondent ought to permit the petitioner, for the time being, to continue receiving donations from its foreign donors, subject to conditions that may be set down by this Court.
6. Mr.Anil Soni, who appears on advance notice, prays for time to obtain instructions.
7. At request, list on 19.07.2021.
REKHA PALLI, J JULY 12, 2021 kk Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:13.07.2021 14:58:58