Delhi High Court - Orders
Respondent To Not Allow Section 16 R/W ... vs Union Of India on 18 February, 2025
Author: Rekha Palli
Bench: Rekha Palli
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10199/2016, CM APPL. 37992/2021-Issue direction to
respondent to not allow Section 16 r/w Section 12(4)(e) of the FCRA
Act, 2010.
INDIAN SOCIAL ACTION FORUM .....Petitioner
Through: Mr. Kabir Dixit, Mr. Prasanna S &
Mr. Kushagara Kaul, Advocates.
versus
UNION OF INDIA .....Respondent
Through: Mr. Vikrant N. Goyal, Ms. Shivani
Yadav, Mr. Nitin and Mr. Nishu,
Advocates.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 18.02.2025
1. Learned counsel for the petitioner submits that he does not wish to file any updated written submissions and will rely on the written submissions already filed in the year 2022.
2. Learned counsel for the respondent, however, prays for and is granted six weeks' time to file updated written submissions.
3. List on 23.07.2025.
REKHA PALLI, J SAURABH BANERJEE, J FEBRUARY 18, 2025/So 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 24/02/2025 at 21:31:28