Indian Kanoon - Search engine for Indian Law

Bombay High Court

Play Games 24X7 Private Limited vs Rerserve Bank Of India Through Chief ... on 16 December, 2021

Author: Madhav J. Jamdar

Bench: G.S. Patel, Madhav J. Jamdar

                                                                     906-OSWPL-11234-21.DOC




                      Priya



                           IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                               ORDINARY ORIGINAL CIVIL JURISDICTION
         Digitally                 WRIT PETITION (L) NO.11234 OF 2021
         signed by
         PRIYA
PRIYA    RAJESH
RAJESH   SOPARKAR
SOPARKAR Date:
         2021.12.17
         10:17:07
                      Play Games 24x7 Private Limited                         ...Petitioner
         +0530
                            Versus
                      Reserve Bank of India
                      Through Chief General Manager                         ...Respondent


                      Mr Darius Khambata, Senior Advocate, with Mr Zal
                           Andhyarujina, Senior Advocate, Mr Hursh Meghani, Mr
                           Abhishek Nikharge, Mr Vaibhav Kakar, i/b Mehul Shah, for the
                           Petitioner.
                      Mr Venkatesh Dhond, Senior Advocate, with Mr Prasad Shenoy,
                           Ms Aditi Phatak, Ms Kirti Ojha i/b M/s Udwadia & Co, for the
                           Respondent.


                                            CORAM       G.S. Patel &
                                                        Madhav J. Jamdar, JJ.

                                            DATED:      16th December 2021
                      PC:-

1. Having briefly heard Mr Khambata for the Petitioner and Mr Dhond for the Reserve Bank of India ("RBI"), we believe it would be appropriate for the Petitioner to join the Department for Promotion of Industry and Internal Trade ("DPIIT"), Ministry of Commerce and Industry, Government of India as Respondent No 2 to this Petition.

16th December 2021 906-OSWPL-11234-21.DOC

2. We direct the Petitioner to carry out the necessary amendment. We dispense with the need of reverification in view of this order. That amendment is to be carried out by 31st December 2021. A copy of the Petition and all Affidavits are to be served on the newly added 2nd Respondent. We would require a response by the DPIIT, particularly in view of the limited Affidavit filed on behalf of the RBI, by 17th January 2022. At this stage, we do not think a rejoinder is necessary.

3. List the matter on 18th January 2022, high on board.

4. All concerned will act on production of a digitally signed copy of this order.

(Madhav J. Jamdar, J)                                 (G. S. Patel, J)




                               Page 2 of 2
                           16th December 2021