Bombay High Court
Aditya Pradip Kadam vs Union Of India And 7 Ors on 29 November, 2021
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
8-PILL.24850.2021
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
PUBLIC INTEREST LITIGATION (L) NO. 24850 OF 2021
WITH
INTERIM APPLICATION (L) NO. 25255 OF 2021
Aditya Pradip Kadam } Petitioner
versus
Union of India and Ors. } Respondents
Mr. Aditya P. Kadam, petitioner in-person.
Mr. D. P. Singh with Mr. Aditya Thakkar for
respondent nos. 1 to 6.
Mr. Chirag Shah, Mr. Akash Jain, Mr. Rishabh
Jain and Ms. Daksha Kasekar i/b. Mansukhlal
Hiralal and Co. for respondent no. 8 (SEBI).
CORAM :- DIPANKAR DATTA, CJ &
M. S. KARNIK, J.
DATE :- NOVEMBER 29, 2021 PC :-
1. This PIL petition is at the instance of an advocate, who seeks direction to the respondents to frame appropriate regulations in respect of the alleged growing menace of cryptocurrency and corrupt malpractices due to lack of appropriate legislation and statutory authority to monitor this platform of transactions.
2. Mr. Singh, learned advocate representing the respondents, at the very outset, submits that the PIL petition has been rendered infructuous because the Cryptocurrency Page 1 of 2 J.V.Salunke,PS 8-PILL.24850.2021 and Regulation of Official Digital Currency Bill, 2021 has been listed for deliberations in the winter session of the Parliament to be held between 29th November 2021 and 23rd December 2021. A document to support such contention has been placed before us, which is taken on record and marked 'X' for identification.
3. With the introduction of the Bill, it seems to be clear that the allegation of the petitioner that no action has been taken by the respondents to enact a law to deal with cryptocurrency may not be correct. Since the Bill has been listed for deliberations before the ensuing session of the Parliament, we pass no order on this PIL petition today. However, to enable Mr. Singh apprise us as to whether the Bill has been deliberated upon and what further action has been taken in the matter, we adjourn hearing of this PIL petition. List the same once again on 17th January 2022.
(M. S. KARNIK, J.) (CHIEF JUSTICE) Digitally signed by PRAVIN PRAVIN DASHARATH DASHARATH PANDIT PANDIT Date:
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