OPERATION MOBILIZATION INDIA Vs. STATE OF TELANGANA

JUDGEMENT

(1.) This Court, on 7/4/2021 passed the following order:

(2.) Mr. Shyam Divan, learned Senior Counsel appearing for the petitioners submitted that the petitioners would be content and satisfied if the liberty granted by the aforesaid order to the petitioners to continue utilising their accounts for payment of salary and institutional expenses and would continue to maintain proper and complete statement of accounts for the same are continued, the petitioners would contest the pending proceedings before the High Courts and other Courts on their own merits and would avail such remedies as may be available under law with regard to the proceedings initiated against them. He thus submitted that the petition could be disposed of by making the order dtd. 7/4/2021 absolute.

(3.) On the other hand, learned counsel for the complainant as also the State of Telangana admitted the fact that the petitioner-organisation was actually running 103 institutions all over the country in 18 States and also more than a dozenprimary health centres for which they would require funds and that they were not interested in any way in shutting down the said institutions, both educational and health centres, but would insist that the statement of accounts must be properly maintained duly audited by chartered accountants and the same should be made available to the investigating agency as and when required on a regular periodical basis as may be directed by this Court.