Delhi High Court - Orders
India Awake For Transparency vs Union Of India And Ors on 26 April, 2022
Author: Vipin Sanghi
Bench: Navin Chawla, Vipin Sanghi
$~24, 41 & 42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 8923/2021 & CM APPL. 27752/2021 & 30084/2021
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
Through: Mr. R. Subramanian, Adv.
versus
UNION OF INDIA AND ORS ..... Respondents
Through: Mr.Chetan Sharma, ASG &
Mr.Asheesh Jain, CGSC with
Mr.Adarsh Kumar Gupta &
Mr.Keshav Mann, Advs. for R-1 & R-
2.
Mr.Ramesh Babu M.R., Ms.Manisha
Singh & Ms.Nisha Sharma, Advs. for
R-3.
Mr.Karan Luthra, Ms.Aarushi Tiku &
Mr.Shravan Niranjan, Advs. for R-4.
+ W.P.(C) 3133/2021 & CM APPL. 9504/2021, 12420/2021 &
12423/2021
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
Through: Mr. R. Subramanian, Adv.
versus
THE CHAIRMAN CENTRAL BOARD OF DIRECT TAXES and
Ors ..... Respondents
Through: Mr.Anil Soni, CGSC for UOI.
Mr.Karan Luthra, Ms.Aarushi Tiku &
Mr.Shravan Niranjan, Advs. for
intervenor.
+ W.P.(C) 3961/2021 & CM APPL. 11995/2021, 31128-29/2021,
31130/2021, 31132-34/2021
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
Through: Mr. R. Subramanian, Adv.
versus
THE CHAIRMAN CBDT AND ORS. ..... Respondents
Through: Mr.Anil Soni, CGSC for UOI.
Mr.Karan Luthra, Ms.Aarushi Tiku &
Signature Not Verified
Digitally Signed By:SHALOO
BATRA
Signing Date:27.04.2022
18:00:51
Mr.Shravan Niranjan, Advs. for
intervenor.
CORAM:
HON'BLE THE ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 26.04.2022 The learned counsel for the petitioner has drawn our attention 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 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In the light of the aforesaid, the petitions are dismissed as withdrawn.
VIPIN SANGHI, ACJ NAVIN CHAWLA, J APRIL 26, 2022/rv Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:27.04.2022 18:00:51