Delhi High Court - Orders
Sanchal Foundation vs Union Of India on 15 November, 2022
Author: Chandra Dhari Singh
Bench: Chandra Dhari Singh
$~1
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ RFA 507/2022
SANCHAL FOUNDATION ..... Appellant
Through: Ms. Vrinda Grover, Mr. Soutik
Banerjee, Ms. Mannat Tipnis and Ms.
Devika Tulsiani, Advocates
versus
UNION OF INDIA ..... Respondent
Through: Mr. Ravi Prakash, CGSC with Mr.
Farman Ali, Ms. Shruti Shivkumar
and Mr. Manas Tripathi, Advocates
CORAM:
HON'BLE MR. JUSTICE CHANDRA DHARI SINGH
ORDER
% 15.11.2022 CM APPL. 45262/2022 Exemption allowed subject to just exceptions. The application stands disposed of. RFA 507/2022, CM APPL. 45260/2022 & CM APPL. 45261/2022
1. The instant regular first appeal under Section 96 read with Section 151 of the Code of Civil Procedure, 1908 has been filed on behalf of the appellant seeking the following relief:-
"A. Allow the present appeal and reverse the decision taken in the Impugned Order dt. 30.09.2019 being Order No. II/21022/36(0314)/2016-FCRA-II by the Respondent..."
2. Heard.
Signature Not Verified Digitally Signed By:PRAVEEN KUMAR BABBAR Signing Date:16.11.2022 16:26:103. Ms. Shruti Shivkumar, learned counsel appearing on behalf of respondent/UOI prays for and is granted two weeks' time to file reply/objection to the applications seeking condonation of delay.
4. List on 12th December, 2022.
CHANDRA DHARI SINGH, J NOVEMBER 15, 2022 Dy/ms Signature Not Verified Digitally Signed By:PRAVEEN KUMAR BABBAR Signing Date:16.11.2022 16:26:10