Delhi High Court - Orders
India Awake For Transparency vs Union Of India Represented By Secretary ... on 5 December, 2022
Author: Manmohan
Bench: Manmohan
$~R-6 to R-8
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 4545/2017 & CM APPL.19818/2017
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
Through: None.
versus
UNION OF INDIA REPRESENTED BY SECRETARY
DEPARTMENT OF FINANCIAL SERVICES,
MINISTRY OF FINANCE AFFAIR ..... Respondent
Through: Mr. Ramesh Babu M.R., Advocate with
Ms. Nisha Sharma, Advocate for
respondent No.2-RBI.
+ W.P.(C) 4553/2017 & CM APPL.19867/2017
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
Through: None.
versus
UNION OF INDIA ..... Respondent
Through: Mr. Ramesh Babu M.R., Advocate with
Ms. Nisha Sharma, Advocate for
respondent No.2-RBI.
+ W.P.(C) 4554/2017 & CM APPL.19869/2017
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
Through: None.
versus
UNION OF INDIA REPRESENTED BY SECRETARY
DEPARTMENT OF FINANCIAL SERVICES,
MINISTRY OF FINANCE AFFAIR ..... Respondent
Through: Mr. Ramesh Babu M.R., Advocate with
Ms. Nisha Sharma, Advocate for
respondent No.2-RBI.
Signature Not Verified
Digitally Signed By:JASWANT
SINGH RAWAT
Signing Date:06.12.2022
19:26:19
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE SAURABH BANERJEE
ORDER
% 05.12.2022 None is present for the petitioner. With the assistance of learned counsel for respondent No.2-RBI, we have perused the paper book.
In the interest of justice, re-notify on 06th December, 2022 in the Regular List.
MANMOHAN, J SAURABH BANERJEE, J DECEMBER 5, 2022 js Signature Not Verified Digitally Signed By:JASWANT SINGH RAWAT Signing Date:06.12.2022 19:26:19