Delhi High Court - Orders
Vinit Kumar & Anr vs Union Of India & Anr on 16 January, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~114
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13296/2018 & CM No.51679/2018
VINIT KUMAR & ANR ..... Petitioners
Through: Ms Shasha Jain, Advocate.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Mr Mahender Kumar Bhardwaj with
Ms Vinita Kumari Ashutosh,
Advocates for R-1 and R-2.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 16.01.2019
1. The learned counsel appearing for the petitioners seeks to withdraw the present petition with liberty to file afresh challenging the constitutional validity of certain provisions of the Companies Act, 2013.
2. The petition is dismissed as withdrawn with the aforesaid liberty. The pending application is disposed of.
VIBHU BAKHRU, J JANUARY 16, 2019 MK