Delhi High Court - Orders
Deloitte Haskins & Sells Llp vs Union Of India & Anr on 28 February, 2024
Author: Yashwant Varma
Bench: Yashwant Varma, Dharmesh Sharma
$~9, 5-8, 10-18 (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. Niyati Kohli, Mr. Rahul
Dwarkadas, Mr. Pratham Vir
Agarwal, Ms. Prachi Dhanani
and Ms. Rohini Jaiswal, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Zoheb Hossain, Mr. Vivek
Gurnani, Ms. Abhipriya, Ms.
Radhika Puri, Mr. Vivek
Gaurav and Mr. Sanjeev
Menon, Advs. for NFRA.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
5
+ 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. Zoheb Hossain, 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 Advs for UOI.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
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 29/02/2024 at 22:47:36
Ms. Pooja M. Saigal, Mr. Nipun
Gupta, Mr. Nikhil Sabri and
Mr. Ishank Jha, Advs.
6
+ 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 Advs for UOI.
Mr. Zoheb Hossain, Mr. Vivek
Gurnani, Ms. Abhipriya, Ms.
Radhika Puri, Mr. Vivek
Gaurav, Mr. Sanjeev Menon,
Advs. for NFRA.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
7
+ W.P.(C) 1524/2020 & CM APPL. Nos. 7533/2020, 10777/2020
17184/2020, 30095/2023
UDAYAN SEN ..... Petitioner
Through: Ms. Aayushi S. Khazanchi and
Mr. Vinayak Chawla, Advs.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Mr. Zoheb Hossain, Mr. Vivek
Gurnani, Ms. Abhipriya, Ms.
Radhika Puri, Mr. Vivek
Gaurav, Mr. Sanjeev Menon,
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 29/02/2024 at 22:47:36
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 Advs for UOI.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
8
+ 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. Zoheb Hossain, Mr. Vivek
Gurnani, Ms. Abhipriya, Ms.
Radhika Puri, Mr. Vivek
Gaurav, Mr. Sanjeev Menon,
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 Advs for UOI.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
10
+ W.P.(C) 11737/2021
S R B C AND CO LLP ..... Petitioner
Through: Mr. Koshy John, and Mr.
Prateek Khanna, Advs.
versus
UNION OF INDIA AND ANR ..... Respondents
Through: Mr. Zoheb Hossain, Mr. Vivek
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 29/02/2024 at 22:47:37
Gurnani, Ms. Abhipriya, Ms.
Radhika Puri, Mr. Vivek
Gaurav, Mr. Sanjeev Menon,
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 Advs for UOI.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
11
+ W.P.(C) 11738/2021
VINAYAK PUJARE ..... Petitioner
Through: Mr. Koshy John, and Mr.
Prateek Khanna, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Zoheb Hossain, Mr. Vivek
Gurnani, Ms. Abhipriya, Ms.
Radhika Puri, Mr. Vivek
Gaurav, Mr. Sanjeev Menon,
Advs. for NFRA.
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.
12
+ W.P.(C) 11739/2021
RAVI BANSAL ..... Petitioner
Through: Mr. Koshy John, and Mr.
Prateek Khanna, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Zoheb Hossain, Mr. Vivek
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 29/02/2024 at 22:47:37
Gurnani, Ms. Abhipriya, Ms.
Radhika Puri, Mr. Vivek
Gaurav, Mr. Sanjeev Menon,
Advs. for NFRA.
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.
13
+ W.P.(C) 11987/2022 & CM APPL. 35778/2022
JAYESH GANDHI ..... Petitioner
Through: Mr. Koshy John, and Mr.
Prateek Khanna, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Zoheb Hossain, Mr. Vivek
Gurnani, Ms. Abhipriya, Ms.
Radhika Puri, Mr. Vivek
Gaurav, Mr. Sanjeev Menon,
Advs. for NFRA.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
14
+ W.P.(C) 10303/2023 & CM APPL. 39855/2023
CA VINAY AGGARWAL ..... Petitioner
Through: Mr. Kabir Dixit, Ms. Vasudha
Banka and Mr. Prabhav Garg,
Advs.
versus
UNION OF INDIA THROUGH MINISTRY OF
CORPORATE AFFAIRS A WING & ANR. ..... Respondents
Through: Mr. Zoheb Hossain, Mr. Vivek
Gurnani, Ms. Abhipriya, Ms.
Radhika Puri, Mr. Vivek
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 29/02/2024 at 22:47:37
Gaurav, Mr. Sanjeev Menon,
Advs. for NFRA.
Mr. Ravi Prakash, CGSC, Mr.
Taha Yasin, Ms. Astu
Khandelwal and Mr. Yasharth
Shukla, Advs for NFRA.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
15
+ W.P.(C) 1650/2023 & CM APPL. 6296/2023
NATRAJAN RAMKRISHNA ..... Petitioner
Through: Mr. Koshy John, and Mr.
Prateek Khanna, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr. Zoheb Hossain, Mr. Vivek
Gurnani, Ms. Abhipriya, Ms.
Radhika Puri, Mr. Vivek
Gaurav, Mr. Sanjeev Menon,
Advs. for NFRA.
Mr. Ravi Prakash, CGSC, Mr.
Taha Yasin, Ms. Astu
Khandelwal and Mr. Yasharth
Shukla, Advs for NFRA.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
16
+ W.P.(C) 2194/2023 & CM APPL. 8353/2023, 39638/2023
ADARSH RANKA ..... Petitioner
Through: Mr. Koshy John, and Mr.
Prateek Khanna, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Zoheb Hossain, Mr. Vivek
Gurnani, Ms. Abhipriya, Ms.
Radhika Puri, Mr. Vivek
Gaurav, Mr. Sanjeev Menon,
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 29/02/2024 at 22:47:37
Advs. for NFRA.
Mr. Ravi Prakash, CGSC, Mr.
Taha Yasin, Ms. Astu
Khandelwal and Mr. Yasharth
Shukla, Advs for NFRA.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
17
+ 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: Mr. Shivam Shukla, Ms. Anjali
Upadhyay, Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Ms. Pooja M. Saigal, Mr.
Nikhil Sabri & Mr. Nipun
Gupta, Advs. for R-3.
Mr. Vikram Jetly, CGSC along
with Ms. Shreya Jetly, Adv.
18
+ W.P.(C) 1549/2024 & CM APPL. 6386/2024 (Interim Direction)
PANKAJ KUMAR ..... Petitioner
Through: Mr. Gautam Jain, Mr. Manish
Yadav and Mr. Tushar Sharma,
Advs.
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Appearance not given.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
HON'BLE MR. JUSTICE DHARMESH SHARMA
ORDER
% 28.02.2024 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 29/02/2024 at 22:47:37 Mr. Hossain, learned counsel is continuing with his submissions on behalf of the NFRA.
Consequently, let this batch be called again on 29.02.2024 as part heard.
YASHWANT VARMA, J.
DHARMESH SHARMA, J.
FEBRUARY 28, 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 29/02/2024 at 22:47:37