Delhi High Court - Orders
India Awake For Transparency vs Union Of India Represented Bysecretary ... on 6 December, 2022
Author: Manmohan
Bench: Manmohan
$~R-6 to 8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4545/2017 & C.M.No.19818/2017
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
Through: None
versus
UNION OF INDIA REPRESENTED BYSECRETARY
DEPARTMENT OF FINANCIAL SERVICES, MINISTRY OF
FINANCE AFFAIR ..... Respondent
Through: Mr.Ramesh Babu M.R. with
Ms.Manisha Singh and Ms.Nisha
Sharma, Advocates for RBI.
+ W.P.(C) 4553/2017 & C.M.No.19867/2017
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
Through: None
versus
UNION OF INDIA ..... Respondent
Through: Mr.Ramesh Babu M.R. with
Ms.Manisha Singh and Ms.Nisha
Sharma, Advocates for RBI.
Mr.Anil Soni, CGSC for UOI.
+ W.P.(C) 4554/2017 & C.M.No.19869/2017
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
Through: None
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Mr.Ramesh Babu M.R. with
Ms.Manisha Singh and Ms.Nisha
Sharma, Advocates for RBI.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SAURABH BANERJEE
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:07.12.2022
18:17:25
ORDER
% 06.12.2022 Today learned counsel for the Reserve Bank of India contends that the petitioner has been struck off from the Register of the Companies by the Registrar of Companies, Chennai in pursuance to the order dated 10th March, 2022 passed by the Supreme Court in the case of Azim Hasham Premji & Anr. vs. India Awake For Transparency & Ors., Criminal Appeal Nos.1177- 1179/2021. The relevant portion of the said judgment/order dated 10th March, 2022 is reproduced hereinbelow:-
"......Mr.Subramanian also requests that in view of the assurances he has given to the Court today, he desires that India Awake Transparency Pvt. Ltd. and the Wholesale Trading Services Pvt. Ltd. should be struck off from the Register of the Companies by the Registrar of Companies, Chennai from the list of companies registered there. We think this is a fair suggestion and agreed to by learned senior counsel for the appellants. Thus, the Registrar of Companies, Chennai is to take necessary action forthwith in accordance with law to strike off those companies from the array of registered companies. However, in case there are any pending investigations qua them, they will not be impeded by the order we have passed...."
In view of the aforesaid judgment as well as the fact that none has appeared for the petitioner yesterday and even today, present writ petitions along with pending applications are dismissed as not maintainable.
MANMOHAN, J SAURABH BANERJEE, J DECEMBER 6, 2022/KA Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:07.12.2022 18:17:25