Delhi High Court - Orders
Paypal Payments Private Limited vs Financial Intelligence Unit India ... on 5 September, 2023
Author: Satish Chandra Sharma
Bench: Chief Justice, Sanjeev Narula
$~7.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ LPA 594/2023 and CM APPL. 42770-42773/2023
PAYPAL PAYMENTS PRIVATE LIMITED ..... Appellant
Through: Mr. Sandeep Sethi, Sr. Advocate with
Ms. Shally Bhasin, Mr. Prateek
Gupta, Ms. Jyotsna Punshi and
Mr.Vikram Singh Dalal, Advocates.
versus
FINANCIAL INTELLIGENCE UNIT INDIA
THROUGH ADDITIONAL DIRECTOR & ANR. ..... Respondents
Through: Mr. S.V. Raju, ASG with Mr. Zoheb
Hossain, Mr. Vivek Gurnani and
Mr.Shubham Rathore Advocates for
respondent/FIU.
Mr. Kirtiman Singh, CGSC with
Mr.Waize Ali Noor and Ms. Shreya
V. Mehra, Advocates for respondent/
UOI.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE SANJEEV NARULA
ORDER
% 05.09.2023 Considering the issue involved, we direct the appellant to implead Union of India through Ministry of Finance as a respondent in the present LPA. Mr. Sandeep Sethi, Sr. Advocate has no objection. The Appellant is directed to file an amended memo of parties.
Issue notice to the Union of India. Mr. Kirtiman Singh accepts notice 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 16/09/2023 at 15:20:54 on behalf of Union of India.
Let detailed and exhaustive counter-affidavit be filed by all the respondents within four weeks.
List on 18.10.2023.
SATISH CHANDRA SHARMA, CJ SANJEEV NARULA, J SEPTEMBER 5, 2023 V. Rawat 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 16/09/2023 at 15:20:54