Delhi High Court - Orders
Manish Kumar Aggarwal vs Union Of India & Ors on 14 September, 2021
Author: Rekha Palli
Bench: Rekha Palli
$~42
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10183/2021
MANISH KUMAR AGGARWAL ..... Petitioner
Through Mr.Ravi Dutt Sharma, Mr.Rajat
Sharma, Mr.Chetan Sharma & Ms.Ruchika
Sharma, Advs.
versus
UNION OF INDIA & ORS. ..... Respondents
Through Mr.Ajay Digpaul, CGSC with
Mr.Kamal R Digpaul, Adv. for UOI.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 14.09.2021 CM APPL. 31416/2021
1. Exemption allowed, subject to all just exceptions.
2. The application is disposed of.
W.P.(C) 10183/2021
3. The present writ petition has been preferred seeking a direction to respondent no.2 to grant 'No Objection Certificate (NOC)' to the petitioner to enable him to submit an application to respondent no.3 in pursuance to the advertisement issued by it on 17.08.2021.
4. After some arguments, learned counsel for the petitioner, on instructions, submits that the petitioner instead of pursuing the present petition proposes to first resign from the partnership firm namely M/s Reliable Industries and thereafter move an appropriate application Signature Not Verified DigitallySigned By:GARIMA MADAN Signing Date:15.09.2021 16:21:10 before respondent no.2. He, therefore, does not press the present petition but prays that respondent no.2 be directed to consider his application expeditiously.
5. The writ petition is, therefore, dismissed as not pressed.
6. It is however directed that in case the petitioner moves an application seeking 'NOC' after resigning from the aforesaid partnership, the respondent no.2 will consider the same on its own merits in an expeditious manner.
REKHA PALLI, J SEPTEMBER 14, 2021 kk Signature Not Verified DigitallySigned By:GARIMA MADAN Signing Date:15.09.2021 16:21:10