Bhupendra Singh Patel vs Multi Agency Group & Anr
2020 Latest Caselaw 864 Del

$~10
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
                                           Date of Decision: 07.02.2020
+      W.P.(C) 3056/2019
       BHUPENDRA SINGH PATEL                    ..... Petitioner
                    Through: Mr. Atul Guleria, Ms. Kanika Jain &
                    Mr. Pragun Dua, Advs.

                          versus

       MULTI AGENCY GROUP & ANR                 ..... Respondents
                    Through: Mr. Ajit Sharma, Sr. Standing
                    Counsel with Ms. Adeeba Mujahil, Jr. Standing
                    Counsel for R-1
                    Mr. Amit Mahajan, CGSC with Mr. Olson Nair,
                    Adv. for R-2

       CORAM:
       HON'BLE THE CHIEF JUSTICE
       HON'BLE MR. JUSTICE C.HARI SHANKAR

                                   JUDGMENT

D.N. PATEL, CHIEF JUSTICE (ORAL)

1. This Public Interest Litigation has been preferred with the following prayers:

"(a) Issue appropriate direction(s), order(s) or writ in the nature of mandamus thereby directing the Respondent(s) take cognizance and speedily investigate the allegations made in the complaint dated 24.01.2019 filed by the Petitioner and take consequential action in accordance with law;

(b) This Hon'ble Court Monitor the investigation / progress of the case;

(c) Pass any other order / directions deemed fit in the facts and circumstances of the present case."

2. Counsel appearing for the petitioner submitted that suffice it would be for disposal of this writ petition if a suitable direction is given to the concerned respondents to conduct speedy investigation of shell companies at Bahamas as per averments made in the memo of this writ petition. Thus, we hereby direct the respondent No.1 to investigate into the allegations as mentioned in this writ petition for which otherwise also investigation is going on and the same shall be completed as early as possible and practicable in accordance with law.

3. With these observations, this writ petition stands disposed of.

CHIEF JUSTICE

C.HARI SHANKAR, J

FEBRUARY 07, 2020 ns