GREENPEACE INDIA SOCIETY Vs. UNION OF INDIA

JUDGEMENT

(1.) I have heard the learned counsels for the parties for some time. The counsels for parties have agreed to the following, as a protem measure, pending the adjudication of the writ petition and the interlocutory application:

(2.) APART from the above, it is directed that, since the petitioner has already preferred an application under Rule 14 of the Foreign Contribution (Regulation) Rules, 2011 (2011 Rules), respondent no.1 would process the same and, in that behalf, will be at liberty to obtain necessary information from the petitioner.

(3.) IT is made clear that the moneys received hereon, by the petitioner in the form of domestic contributions, as well as, by way of liquidation of FDRs, will be used in line with the aims and objectives for which it is constituted. Due regard will be had to the extant provisions of law.