Delhi High Court - Orders
Mukesh Panika vs Registrar Of Companies And Ors on 16 January, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~12
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12913/2018
MUKESH PANIKA ..... Petitioner
Through Mr Aayush Aggarwal, Advocate.
versus
REGISTRAR OF COMPANIES AND ORS...... Respondents
Through Mr Pratyush Miglani, Advocate for
UOI/ROC.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 16.01.2019
1. The learned counsel appearing for the petitioner seeks to withdraw the present petition with liberty to challenge the constitutional validity of Sections 164 and 167 of the Companies Act, 2013.
2. The petition is dismissed as withdrawn with the aforesaid liberty.
VIBHU BAKHRU, J JANUARY 16, 2019 pkv