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Delhi High Court - Orders

South Asia Foundation India Through Its ... vs Union Of India Through The Secretary, ... on 5 November, 2024

Author: Sanjeev Narula

Bench: Sanjeev Narula

                                    $~44
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 10475/2024
                                                SOUTH ASIA FOUNDATION INDIA THROUGH ITS
                                                AUTHORISED REPRESENTATIVE MR NIHAR RANJAN DAS
                                                                                             .....Petitioner
                                                             Through: Mr. Rajshekhar Rao, Senior Advocate
                                                                      with Ms. Mansi Sood, Mr. Vinayak
                                                                      Mehrotra, Mr. Areeb Amanullah and
                                                                      Mr. Rohan Tewari, Advocates.

                                                                                      versus

                                                UNION OF INDIA THROUGH THE SECRETARY, FCRA WING,
                                                MINISTRY OF HOME AFFAIRS                   .....Respondent
                                                              Through: Mr. Ravi Prakash, CGSC with Mr.
                                                                       Ali Khan, Mr. Sanad Dobwal,
                                                                       Advocates with Mr. Rishav Kashyap,
                                                                       G.P.

                                                CORAM:
                                                HON'BLE MR. JUSTICE SANJEEV NARULA
                                                                                      ORDER

% 05.11.2024

1. It is 3:20 PM. The undersigned is now scheduled to be part of a Larger Bench, and thus, it would not be possible to hear the matter today.

2. Re-notify on 18th February, 2025.

SANJEEV NARULA, J NOVEMBER 5, 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 29/11/2024 at 21:44:40