Delhi High Court - Orders
Amrish Aggarwal And Ors vs Union Of India And Anr on 30 January, 2019
Author: V. Kameswar Rao
Bench: Chief Justice, V. Kameswar Rao
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* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 13525/2018 & CM APPLs. 52722/2018 & 3420/2019
AMRISH AGGARWAL AND ORS. ..... Petitioners
Through: Mr. Manmohan Shringirishi, Adv.
versus
UNION OF INDIA AND ANR. ..... Respondents
Through: Mr. Anil Dabas, Adv. for R-1 & 2.
CORAM:
HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 30.01.2019 CM APPL. 3420/2019 Petitioners are directed to file the complete order dated 07.12.2018 wherein petitioners were declared disqualified as directors. Petitioners are granted time to file the documents on record before the next date of hearing.
List the application on 04.02.2019, the date already fixed.
CHIEF JUSTICE V. KAMESWAR RAO, J JANUARY 30, 2019 kks