Delhi High Court - Orders
Forech India Pvt Ltd vs Shri Inder Pal Singh Bindra Secretary ... on 9 May, 2025
Author: Tushar Rao Gedela
Bench: Tushar Rao Gedela
$~30 to 34
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 28/2025 & CM APPL. 1867/2025
FORECH INDIA PVT LTD .....Appellant
Through: Mr. Krishan Venugopal, Sr. Advocate
with Ms. Anu Monga, Mr. Rahul Goel,
Mr. Shobhit Sharma, Mr. Yash
Agarwal and Mr. Mayank Singh,
Advocates.
versus
SHRI INDER PAL SINGH BINDRA SECRETARY COMPETITION
COMMISSION OF INDIA & ANR. .....Respondents
Through: Mr. Akhil Mittal, Ms. Navita Gupta
and Mr. Mukul Malik, Advocates for
CCI.
(31)
+ W.P.(C) 13557/2019, CM APPL. 54874/2019, CM APPL. 14800/2021
& CM APPL. 14801/2021
TRANTER INDIA PVT. LTD. AND ORS. .....Petitioner
Through: Mr. Krishan Venugopal, Sr. Advocate
with Ms. Anu Monga, Mr. Rahul Goel,
Mr. Shobhit Sharma, Mr. Yash
Agarwal and Mr. Mayank Singh,
Advocates.
versus
COMPETITION COMMISSION OF INDIA AND ORS.
.....Respondents
Through: Mr. Samar Bansal, Mr. Vedant Kapur
and Mr. Kaustubh Chaturvedi,
Advocates for CCI.
Mr. Amit Tiwari, CGSC with Mr.
Himanshu Bidhuri, Ms. Ayushi
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 29/06/2025 at 23:15:02
Srivastava and Mr. Ayush Tanwar,
Advocates for UOI.
(32)
+ W.P.(C) 760/2025, CM APPL. 3772/2025 & CM APPL. 3774/2025
PARAMJEET SINGH GAHLAUT & ANR. .....Petitioners
Through: Mr. Krishan Venugopal, Sr. Advocate
with Ms. Anu Monga, Mr. Rahul Goel,
Mr. Shobhit Sharma, Mr. Yash
Agarwal and Mr. Mayank Singh,
Advocates.
versus
UNION OF INDIA THROUGH MINISTRY OF CORPORATE
AFFAIRS & ORS. .....Respondents
Through: Mr. Shashank Bajpai, CGSC with Ms.
Stuti Karwal, Advocate for UOI.
Mr. Akhil Mittal, Ms. Navita Gupta
and Mr. Mukul Malik, Advocates for
R-2 & 3.
Mr. T. Singhdev, Mr. Tanishq
Srivastava, Mr. Abhijit Chakravarty,
Ms. Anum Hussain, Ms. Yamini
Singh, Mr. Bhanu Gulati and Mr.
Sourabh Kumar, Advocates for
R-5/BCD.
Mr. Preet Pal Singh, Ms. Janupreet
Kaur, Ms. Unnati Sinha and Ms.
Medha Navami, Advocates for BCI.
(33)
+ W.P.(C) 1149/2020
ADARSH TRIPATHI .....Petitioner
Through: Mr. Anish Gupta, Mr. Vritant Garg and
Ms. Deeksha Jha, Advocates.
versus
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 29/06/2025 at 23:15:02
UNION OF INDIA AND ORS. .....Respondents
Through: Mr. Samar Bansal, Mr. Vedant Kapur
and Mr. Kaustubh Chaturvedi,
Advocates for CCI.
Mr. Preet Pal Singh, Ms. Janupreet
Kaur, Ms. Unnati Sinha and Ms.
Medha Navami, Advocates for BCI.
Mr. Krishan Venugopal, Sr. Advocate
with Ms. Anu Monga, Mr. Rahul Goel,
Mr. Shobhit Sharma, Mr. Yash
Agarwal and Mr. Mayank Singh,
Advocates for R-8.
(34)
+ W.P.(C) 8805/2022, CM APPL. 26517/2022 & CM APPL.
52297/2024
M/S INTERNATIONAL COMPUTER RESOURCES & ANR.
.....Petitioners
Through: Mr. Gautam Narayan, Sr. Advocate
with Ms. Asmita, Mr. Vidur Mohan,
Mr. Kaushal Kumar Singh and Ms.
Prachi Batra, Advocates.
versus
UNION OF INDIA & ORS. .....Respondents
Through: Mr. Samar Bansal, Mr. Vedant Kapur
and Mr. Kaustubh Chaturvedi,
Advocates for CCI.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE TUSHAR RAO GEDELA
ORDER
% 09.05.2025
1. Mr. Samar Bansal, learned counsel representing the Competition 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 29/06/2025 at 23:15:02 Commission of India (hereinafter referred to as "CCI") has stated that on promulgation of CCI (General Regulations), 2024, the concern raised in these matters that CCI in contravention of the provisions of Section 37 of the Advocates Act, 1961 has taken upon itself to even regulate the conduct of advocates, stands redressed.
2. Our attention has been drawn to Regulation 46(3) and 46(4) of the said Regulations, 2024 where, in respect of an authorized representative appearing for and on behalf of any party, a provision has been made empowering the Commission to pass necessary orders debarring the authorised representative, if he is found guilty of misconduct, for reasons to be recorded in writing. The submission on behalf of the CCI is that sub section 3 of Section 46 is applicable to authorised representatives alone and it will not cover "counsel" which occurs in sub section 4 of Section 46 and will include the professionals such as Advocates, Chartered Accountants and Company Secretaries etc.
3. Let an affidavit be filed on behalf of the CCI clarifying the said position within ten days after serving a copy thereof upon the learned counsel representing the petitioner/appellant.
4. List on 25.07.2025 at 2: 30 p.m.
5. In the meantime, the parties may exchange the compilation of documents/judgments etc. DEVENDRA KUMAR UPADHYAYA, CJ TUSHAR RAO GEDELA, J MAY 9, 2025 kct 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 29/06/2025 at 23:15:02