Delhi High Court - Orders
Ernst & Young Llp & Anr vs Union Of India & Ors on 21 March, 2018
Author: S. Ravindra Bhat
Bench: S. Ravindra Bhat, A. K. Chawla
$~45 & 46
* IN THE HIGH COURT OF DELHI AT NEW DELHI
45
+ W.P.(C) 2700/2018 & CM APPL. 11007-11008/2018
ERNST & YOUNG LLP & ANR. ..... Petitioners
versus
UNION OF INDIA & ORS. ..... Respondents
46
W.P.(C) 2701/2018 & CM APPL. 11009-11010/2018
INTERTEK INDIA PVT. LTD. ..... Petitioner
versus
UNION OF INDIA & ORS. ..... Respondents
Present: Mr. Tarun Gulati, Advocate with Mr. Shashi Mathews,
Mr. Sparsh Bhargava, Mr. Nikhil Gupta, Mr. Kishore
Kunal, Mr. Vipin Upadhyay, Mr. Vasu Nigam and
Ms. Rachana Yadav, Advocates for petitioners in Item
No.45 & 46.
Mr. Sanjeev Narula, CGSC with Mr. Abhishek, Adv. for
R-1, 2 and 6 to 15 in Item No.45 & 46.
Mr. Asheesh Jain and Mr. Ajit Sharma, Sr. Standing
Counsel with Mr. Adnan Siddiqui and Mr. Mayank
Aggarwal, Advocates for Revenue in Item No. 45 & 46.
CORAM:
HON'BLE MR. JUSTICE S. RAVINDRA BHAT
HON'BLE MR. JUSTICE A. K. CHAWLA
ORDER
% 21.03.2018 CM APPL. 11008/2018 (for exemption) in W.P.(C) 2700/2018 CM APPL. 11010/2018 (for exemption) in W.P.(C) 2701/2018 Allowed subject to just exceptions. W.P.(C) 2700/2018 & CM APPL. 11007/2018 (for stay) W.P.(C) 2701/2018 & CM APPL. 11009/2018 (for stay) Issue notice. Mr. Sanjeev Narula, CGSC and Mr. Asheesh Jain, Sr. Standing Counsel accept notice on behalf of the respondents.
After heaving considered the submissions and the materials on record, the Court is of the opinion that the respondents may proceed further with the show cause notice but are at the same time restrained from making any final order.
List on 9th April, 2018.
S. RAVINDRA BHAT, J A. K. CHAWLA, J MARCH 21, 2018 nn