Delhi High Court - Orders
Deloitte Haskins & Sells Llp vs Union Of India & Anr on 21 March, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Dharmesh Sharma
$~5, 1-4, 6-14 (Spl. Bench)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1065/2021 & CM APPL. 9896/2021
DELOITTE HASKINS & SELLS LLP ..... Petitioner
Through: Ms. Rishika Harish, Mr. Rahul
Dwarkadas, Ms. Prachi
Dhanani and Ms. Rohini
Jaiswal, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Vivek Gurnani, Ms.
Abhipriya, Ms. Radhika Puri
and Mr. Vivek Gaurav, Advs.
for NFRA.
Mr. Kirtiman Singh, CGSC
with Mr. Waize Ali Noor, Ms.
Vidhi Jain, Mr. Varun Rajawat,
Ms. Vidhi Jain, Mr. Kartik
Baijal, Mr. Varun P. Singh and
Ms. Shreya V. Mehra Advs for
UOI.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
1
+ W.P.(C) 12096/2019 & CM APPL. 49556/2019 (Stay)
FEDERATION OF CHARTERED ACCOUNTANTS
ASSOCIATION ..... Petitioner
Through: Ms. Manasi Bhushan, Ms.
Sanjana Patel and Ms. Sakshi
Sharma, Advs.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Kirtiman Singh, CGSC with
Mr. Waize Ali Noor, Ms. Vidhi
Jain, Mr. Varun Rajawat, Ms.
Vidhi Jain, Mr. Kartik Baijal,
Mr. Varun P. Singh and Ms.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 28/03/2024 at 20:31:34
Shreya V. Mehra Advs for UOI.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
Mr. Vivek Gurnani, Ms.
Abhipriya, Ms. Radhika Puri
and Mr. Vivek Gaurav, Advs.
for Mr. Zoheb Hossain, Adv. for
NFRA.
Ms. Pooja M. Saigal, Mr.
Nikhil Sabri & Mr. Nipun
Gupta, Advs.
2
+ W.P.(C) 1522/2020 & CM APPL. Nos.17186/2020,
30096/2023
RUKSHAD DARUVALA ..... Petitioner
Through: Ms. Aayushi S. Khazanchi and
Mr. Vinayak Chawla, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Kirtiman Singh, CGSC
with Mr. Waize Ali Noor, Ms.
Vidhi Jain, Mr. Varun Rajawat,
Ms. Vidhi Jain, Mr. Kartik
Baijal, Mr. Varun P. Singh and
Ms. Shreya V. Mehra Advs for
UOI.
Mr. Vivek Gurnani, Ms.
Abhipriya, Ms. Radhika Puri
and Mr. Vivek Gaurav, Advs.
for Mr. Zoheb Hossain, Adv. for
NFRA.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
3
+ W.P.(C) 1524/2020 & CM APPL. Nos. 7533/2020, 10777/2020
17184/2020, 30095/2023
UDAYAN SEN ..... Petitioner
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 28/03/2024 at 20:31:34
Through: Ms. Aayushi S. Khazanchi and
Mr. Vinayak Chawla, Advs.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Mr. Vivek Gurnani, Ms.
Abhipriya, Ms. Radhika Puri
and Mr. Vivek Gaurav, Advs.
for Mr. Zoheb Hossain, Adv. for
NFRA.
Mr. Kirtiman Singh, CGSC with
Mr. Waize Ali Noor, Ms. Vidhi
Jain, Mr. Varun Rajawat, Ms.
Vidhi Jain, Mr. Kartik Baijal,
Mr. Varun P. Singh and Ms.
Shreya V. Mehra Advs for UOI.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
4
+ W.P.(C) 1525/2020 & CM APPL. Nos. 10765/2020,
17182/2020 & 30097/2023
SHRENIK BAID ..... Petitioner
Through: Ms. Misha Rohatgi and Mr.
Amulya Upadhyay, Advs.
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Mr. Vivek Gurnani, Ms.
Abhipriya, Ms. Radhika Puri
and Mr. Vivek Gaurav, Advs.
for Mr. Zoheb Hossain, Adv.
for NFRA.
Mr. Kirtiman Singh, CGSC
with Mr. Waize Ali Noor, Ms.
Vidhi Jain, Mr. Varun Rajawat,
Ms. Vidhi Jain, Mr. Kartik
Baijal, Mr. Varun P. Singh and
Ms. Shreya V. Mehra Advs for
UOI.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 28/03/2024 at 20:31:34
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
6
+ W.P.(C) 11737/2021
S R B C AND CO LLP ..... Petitioner
Through: Mr. Koshy John, and Mr.
Prateek Khanna, Mr. Ravneet
Kaur, Advs.
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Mr. Vivek Gurnani, Ms.
Abhipriya, Ms. Radhika Puri
and Mr. Vivek Gaurav, Advs.
for Mr. Zoheb Hossain, Adv. for
NFRA.
Mr. Kirtiman Singh, CGSC with
Mr. Waize Ali Noor, Ms. Vidhi
Jain, Mr. Varun Rajawat, Ms.
Vidhi Jain, Mr. Kartik Baijal,
Mr. Varun P. Singh and Ms.
Shreya V. Mehra Advs for UOI.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
7
+ W.P.(C) 11738/2021
VINAYAK PUJARE ..... Petitioner
Through: Mr. Koshy John, and Mr.
Prateek Khanna, Mr. Ravneet
Kaur, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Vivek Gurnani, Ms.
Abhipriya, Ms. Radhika Puri
and Mr. Vivek Gaurav, Advs.
for Mr. Zoheb Hossain, Adv. for
NFRA.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 28/03/2024 at 20:31:34
Mr. Kirtiman Singh, CGSC with
Mr. Waize Ali Noor, Ms. Vidhi
Jain, Mr. Varun Rajawat, Ms.
Vidhi Jain, Mr. Kartik, Ms.
Shreya Advs for UOI.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
8
+ W.P.(C) 11739/2021
RAVI BANSAL ..... Petitioner
Through: Mr. Koshy John, and Mr.
Prateek Khanna, Mr. Ravneet
Kaur, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Kirtiman Singh, CGSC with
Mr. Waize Ali Noor, Ms. Vidhi
Jain, Mr. Varun Rajawat, Ms.
Vidhi Jain, Mr. Kartik, Ms.
Shreya Advs for UOI.
Mr. Vivek Gurnani, Ms.
Abhipriya, Ms. Radhika Puri
and Mr. Vivek Gaurav, Advs.
for Mr. Zoheb Hossain, Adv. for
NFRA.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
9
+ W.P.(C) 11987/2022 & CM APPL. 35778/2022
JAYESH GANDHI ..... Petitioner
Through: Mr. Koshy John, and Mr.
Prateek Khanna, Mr. Ravneet
Kaur, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Vivek Gurnani, Ms.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 28/03/2024 at 20:31:34
Abhipriya, Ms. Radhika Puri
and Mr. Vivek Gaurav, Advs.
for Mr. Zoheb Hossain, Adv.
for NFRA.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
10
+ W.P.(C) 10303/2023 & CM APPL. 39855/2023
CA VINAY AGGARWAL ..... Petitioner
Through: Mr. Kabir Dixit, Ms. Vasudha
Banka, Ms. Jyotika Aggarwal
and Mr. Prabhav Garg, Advs.
versus
UNION OF INDIA THROUGH MINISTRY OF
CORPORATE AFFAIRS A WING & ANR. ..... Respondents
Through: Mr. Ravi Prakash, CGSC for
UOI.
Mr. Vivek Gurnani, Ms.
Abhipriya, Ms. Radhika Puri
and Mr. Vivek Gaurav, Advs.
for Mr. Zoheb Hossain, Adv. for
NFRA.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
11
+ W.P.(C) 1650/2023 & CM APPL. 6296/2023
NATRAJAN RAMKRISHNA ..... Petitioner
Through: Mr. Koshy John, and Mr.
Prateek Khanna, Mr. Ravneet
Kaur, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Ravi Prakash, CGSC for
UOI.
Mr. Vivek Gurnani, Ms.
Abhipriya, Ms. Radhika Puri
and Mr. Vivek Gaurav, Advs.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 28/03/2024 at 20:31:34
for Mr. Zoheb Hossain, Adv. for
NFRA.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
12
+ W.P.(C) 2194/2023 & CM APPL. 8353/2023, 39638/2023
ADARSH RANKA ..... Petitioner
Through: Mr. Koshy John, and Mr.
Prateek Khanna, Mr. Ravneet
Kaur, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Ravi Prakash, CGSC for
UOI.
Mr. Vivek Gurnani, Ms.
Abhipriya, Ms. Radhika Puri
and Mr. Vivek Gaurav, Advs.
for NFRA.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
13
+ W.P.(C) 5842/2023 & CM APPL. 22884/2023 (Stay),
40762/2023 (30 Days Delay in C.A.), CM No.63005/2023
SNEHAL N MUZOOMDAR ..... Petitioner
Through: Appearance not given
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Vivek Gurnani, Ms.
Abhipriya, Ms. Radhika Puri
and Mr. Vivek Gaurav, Advs.
for Mr. Zoheb Hossain, Adv. for
NFRA.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
Ms. Pooja M. Saigal, Mr.
This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above.
The Order is downloaded from the DHC Server on 28/03/2024 at 20:31:34
Nikhil Sabri & Mr. Nipun
Gupta, Advs. for R-3.
14
+ W.P.(C) 1549/2024 & CM APPL. 6386/2024 (Interim Direction)
PANKAJ KUMAR ..... Petitioner
Through: Mr. Gautam Jain and Mr.
Manish Yadav Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Ms. Shiva Laxmi, CGSC with
Mr. Amit Acharya, G.P.
Mr. Vivek Gurnani, Ms.
Abhipriya, Ms. Radhika Puri
and Mr. Vivek Gaurav, Advs.
for Mr. Zoheb Hossain, Adv. for
NFRA.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 21.03.2024 A request for accommodation is made on behalf of Mr. Hossain, learned counsel representing the NFRA since he is stated to be on his feet before another Court.
Consequently, let this batch be called again on 02.04.2024 as part heard.
YASHWANT VARMA, J.
DHARMESH SHARMA, J.
MARCH 21, 2024/RW This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 28/03/2024 at 20:31:35