Delhi High Court - Orders
Anuradha Bakshi vs Union Of India And Ors on 12 August, 2024
Author: Sanjeev Narula
Bench: Sanjeev Narula
$~70
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 14771/2022
ANURADHA BAKSHI .....Petitioner
Through: Mr. Giriraj Subramanium, Mr.
Akhilesh Talluri, Ms. Veda Singh and
Mr. Joy Banerjee, Advocates.
versus
UNION OF INDIA AND ORS .....Respondents
Through: Ms. Sakshi Shairwal, Jr. Standing
Counsel for Revenue.
Ms. Nidhi Raman, CGSC with Mr.
Zubin Singh, Advocate for R-1, 3 &
4.
CORAM:
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 12.08.2024 CM APPL. 46152/2024 (for preponement of the next date of hearing)
1. Counsel for Petitioner states that since no proceedings or notice under the Black Money (Undisclosed Foreign Income and Assets) and Imposition of Tax Act, 2015, has been initiated, there is no reason for the impugned Look Out Circular to sustain. He submits that the Petitioner has already travelled twice and come back and therefore, the element of flight risk perceived by the Respondents is also absent. Ms. Sakshi Shairwal, Jr. Standing Counsel for Revenue, states that she will take instructions.
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 14/08/2024 at 04:13:13
2. The application is allowed and disposed of. W.P.(C) 14771/2022
3. Renotify on 22nd August, 2024.
4. The date of 21st November, 2024, stands cancelled.
SANJEEV NARULA, J AUGUST 12, 2024 as 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 14/08/2024 at 04:13:13