Delhi High Court - Orders
India Awake For Transparency vs Union Of India And Ors on 4 May, 2022
Author: Manmohan
Bench: Manmohan, Dinesh Kumar Sharma
$~62
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 12590/2019, CM APPL. 51427/2019
INDIA AWAKE FOR TRANSPARENCY ..... Petitioner
Through: None.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Mr. Kirtiman Singh, CGSC with Ms.
Srirupa Nag, Adv. for R-UOI.
CORAM:
HON'BLE MR. JUSTICE MANMOHAN
HON'BLE MR. JUSTICE DINESH KUMAR SHARMA
ORDER
% 04.05.2022 None is present on behalf of the petitioner. Even on the last date of hearing, none was present on behalf of the petitioner.
Learned counsel for the respondent has handed over a photocopy of the order dated 10th March, 2022 passed by the Supreme Court in Criminal Appeals No.1177-1179 of 2021 wherein Registrar of Companies was directed to strike off the petitioner from the Register of Companies.
Keeping in view the order of the Supreme Court, the present writ petition along with pending application stand dismissed.
MANMOHAN, J DINESH KUMAR SHARMA, J MAY 4, 2022/Pallavi Signature Not Verified Digitally Signed By:KRISHNA BHOJ Signing Date:05.05.2022 20:47:40