Delhi High Court - Orders
India Awake For Transparency vs National Financial Reporting ... on 29 April, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~9 & 10
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4017/2020, CM APPL. 14409/2020(Injunction), CM APPL.
16080/2020 (Impleadment), CM APPL. 16086/2020 Dismissal
Petition), CM APPL. 19294/2020(Permission), CM APPL.
19295/2020 (Ex.), CM APPL. 19335/2020 (Permit Synopsis), CM
APPL. 19336/2020 (Ex.), CM APPL. 19359/2020 (Impleadment),
CM APPL. 19360/2020 (Ex.), CM APPL. 19361/2020(Ex.), CM
APPL. 19365/2020 (Impleadment), CM APPL. 19366/2020(Ex.),
CM APPL. 19367/2020(Ex.), CM APPL. 19393/2020(Production
Document), CM APPL. 19394/2020(Ex.), CM APPL. 19395/2020
(Ex.), CM APPL. 19396/2020(Direction), CM APPL. 19397/2020
(Ex.), CM APPL. 19398/2020(Ex.), CM APPL. 19399/2020
(Dismissal CM), CM APPL. 19400/2020 (Ex.), CM APPL.
19401/2020 (Ex.)
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
Through: Mr.R.Subramanian, Advocate.
versus
NATIONAL FINANCIAL REPORTING AUTHORITY
..... Respondent
Through: Mr.Chetan Sharma, ASG with
Mr.Ajay Digpaul, CGSC with
Mr.Amit Gupta and Mr.Ramal
Digpaul, Advocates for UOI.
Mr.Kirtiman Singh, CGSC with
Ms.Srirupa Nag, Advocate for UOI.
Mr.Mahesh Agarwal, Mr. Karan
Luthra, Ms.Aarushi Tiku and
Mr.Shravan Niranjan, Advocates for
Intervenor.
+ W.P.(C) 4032/2020, CM APPL. 14456/2020(Injunction), CM APPL.
16084/2020(Impleadment), CM APPL. 16090/2020(Add. Document),
CM APPL. 16092/2020(Impleadment), CM APPL. 16146/2020(Add.
Signature Not Verified
Digitally Signed
By:NEHA
Signing Date:30.04.2022
15:55:52
Document), CM APPL. 19229/2020(Direction), CM APPL.
19230/2020(Ex.), CM APPL. 19231/2020(Ex.), CM APPL.
19232/2020(Direction), CM APPL. 19233/2020(Ex.), CM APPL.
19234/2020(Ex.), CM APPL. 19235/2020(Dismissal CM), CM
APPL. 19236/2020(Ex.), CM APPL. 19237/2020(Ex.), CM APPL.
19238/2020(Permission), CM APPL. 19239/2020(Ex.), CM APPL.
19240/2020(Dismissal CM), CM APPL. 19241/2020(Ex.), CM
APPL. 19242/2020(Ex.), CM APPL. 28921/2020(Stay)
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
Through: Mr.R.Subramanian, Advocate.
versus
UNION OF INDIA REPRESENTED THROUGH THE
SECRETARY MINISTRY OF CORPORATE AFFAIRS & ORS.
..... Respondents
Through: Mr.Kirtiman Singh, CGSC with
Ms.Srirupa Nag, Advocate for UOI.
Mr.Mahesh Agarwal, Mr. Karan
Luthra, Ms.Aarushi Tiku and
Mr.Shravan Niranjan, Advocates for
Intervenor.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 29.04.2022 The learned counsel for the petitioner has drawn the attention of the Court to the orders passed by the Supreme Court on 10.03.2022 in Criminal Appeal Nos. 1177-1179/2021 titled Azim Hasham Premji & Anr. v. India Awake For Transparency & Ors. and on 18.04.2022 in Special Leave Petition (C) Diary No(s). 25427/2020 titled India Awake for Transparency v. M/s Hasham Investment and Trading Company Pvt Ltd & Anr. The learned counsel for the petitioner states that the petitioner seeks leave to withdraw the writ petitions in terms of the said orders passed Signature Not Verified Digitally Signed By:NEHA Signing Date:30.04.2022 15:55:52 by the Supreme Court. He states that the petitioner instituted the present petitions on an incorrect understanding of facts and legal provisions and consequently, seeks leave to withdraw the present petitions.
The aforesaid statement of the petitioner made through its counsel, is taken on record and they would remain bound by the same.
In light of the aforesaid, the petitions are dismissed as withdrawn.
YASHWANT VARMA, J.
APRIL 29, 2022 rb Signature Not Verified Digitally Signed By:NEHA Signing Date:30.04.2022 15:55:52