Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Delhi High Court - Orders

Paypal Payments Private Limited vs Financial Intelligence Unit India & Anr on 9 May, 2022

Author: Yashwant Varma

Bench: Yashwant Varma

                          $~17
                          *    IN THE HIGH COURT OF DELHI AT NEW DELHI
                          +    W.P.(C) 138/2021, CM APPL. 421/2021(Interim Relief), CM APPL.
                               36894/2021(Permission)
                               PAYPAL PAYMENTS PRIVATE LIMITED              ..... Petitioner
                                                Through: Mr. Mukul Rohtagi, Sr. Adv. with
                                                          Mr. Sajan Poovayya, Sr. Adv. with
                                                          Mr. Anuj Benu, Mr. Shiv, Mr.
                                                          Shikhar Mehra and Ms. Raksha
                                                          Aggarwal, Advocates

                                                    versus

                                FINANCIAL INTELLIGENCE UNIT INDIA & ANR.
                                                                            ..... Respondents
                                              Through: Mr.Zoheb Hossain, Mr. Vivek
                                                       Gurnani, Advocates for R-1.
                                                       Mr. Parag Tripathi, Sr. Adv. with Mr.
                                                       Ramesh Babu, Ms. Nisha Sharma,
                                                       Ms. Sanya Panjwani, Ms. Vishaka
                                                       Nagraj, Advs.

                                CORAM:
                                HON'BLE MR. JUSTICE YASHWANT VARMA
                                             ORDER

% 09.05.2022 Learned counsel for the petitioner is permitted to place on the record a brief synopsis of submissions in terms of the earlier order passed.

Mr. Hossain, learned counsel appearing for the first respondent may also do so on or before the next date fixed.

As prayed, list again on 23.05.2022.

YASHWANT VARMA, J.

MAY 9, 2022/neha Signature Not Verified Digitally Signed By:NEHA Signing Date:11.05.2022 12:08:52