Delhi High Court - Orders
Price Waterhouse Chartered ... vs National Financial Reporting ... on 20 September, 2022
Author: Yashwant Varma
Bench: Yashwant Varma
$~25
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6605/2021 & CM APPL. 20735/2021
PRICE WATERHOUSE CHARTERED ACCOUNTANTS LLP
& ANR. ..... Petitioners
Through: Mr. Neeraj Kishan Kaul, Sr. Adv.
with Mr. V.P.Singh, Mr. Kamal
Shankar, Mr. Abhimanyu Chopra,
Mr. Priyank Ladoia, Mr. Raghav Seth
and Mr. Kshtij Rao, Ms. Ira Mahajan,
Mr. Toshiv Goyal and Ms. Arzoo
Taneja, Advs.
versus
NATIONAL FINANCIAL REPORTING AUTHORITY
..... Respondent
Through: Mr. Kirtiman Singh, CGSC with Ms.
Kunjala Bhardwaj and Ms. Vidhi
Jain, Advs.
CORAM:
HON'BLE MR. JUSTICE YASHWANT VARMA
ORDER
% 20.09.2022 Since the very jurisdiction of the National Financial Reporting Authority ["NFRA"] to draw proceedings is questioned, the ends of justice would warrant the respondent being called upon to file a reply on the writ petition itself before the matter is taken up further.
Notice. Let the sole respondent file a counter affidavit within a period of four weeks from today.
Let the petition be called again on 07.12.2022.
Signature Not Verified Digitally Signed By:NEHA Signing Date:26.09.2022 14:02:28The statement as made on behalf of the respondent and recorded in the earlier order shall continue till the next date of listing.
YASHWANT VARMA, J.
SEPTEMBER 20, 2022 SU Signature Not Verified Digitally Signed By:NEHA Signing Date:26.09.2022 14:02:28