Delhi High Court - Orders
Sh. Alok Kumar Govil And Anr vs Union Of India And Anr on 28 January, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~36
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 896/2019
SH. ALOK KUMAR GOVIL AND ANR. ..... Petitioners
Through: Mr Anurag Sharma, Advocate.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 28.01.2019 CM No.4067/2019
1. Allowed, subject to all just exceptions. W.P.(C) 896/2019 & CM No.4066/2019
2. The learned counsel appearing for the petitioner seeks to withdraw the present petition, with liberty challenge the constitutional validity of certain provisions of the Companies Act, 2013.
3. The petition is dismissed as withdrawn, with the aforesaid liberty.
VIBHU BAKHRU, J JANUARY 28, 2019 MK