Calcutta High Court (Appellete Side)
Ritman Infra Limited And Another vs Union Of India And Others on 11 November, 2022
Author: Moushumi Bhattacharya
Bench: Moushumi Bhattacharya
11th November, 2022
(D/L No.13)
(SKB)
W.P.A. 6947 of 2022
Ritman Infra Limited and another
Versus
Union of India and others
Mr. Melandu Bhattacharyya,
Mr. Kuldip Mallick,
Mr. Arun Kumar Upadhyay
... for the petitioners.
Mr. Billwadal Bhattcharyya, Dy. S.G.I.,
Mr. S. K. Tewari
... for the U.O.I.
Mr. Pradip Paul,
Mr. Gourab Ghosal
... for respondent no.7.
The affidavit of service is taken on record. The petitioners have challenged Rule 41 of the Companies (Incorporation) Rules, 2014 as ultra vires the provision of Section 14 of the Companies Act, 2013.
Let a notice of the writ petition be served on the learned Additional Solicitor General of this Court.
List this matter after a fortnight.
The petitioners are given liberty to file a supplementary affidavit, as prayed for. The petitioners are also directed to comply with the relevant Appellate Side Rules, if not already done.
(Moushumi Bhattacharya, J.)