Delhi High Court - Orders
Anirudh Singh Chauhan & Anr vs Union Of India & Anr on 21 March, 2018
Author: Rajiv Shakdher
Bench: Rajiv Shakdher
$~69
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P. (C) 2759/2018, CM APPL. 11208-11209/2018
ANIRUDH SINGH CHAUHAN & ANR ..... Petitioners
Through: Ms. Arunima Dwivedi with Mr.
Rajrishi Sharma, Advocates.
versus
UNION OF INDIA & ANR ..... Respondents
Through: Mr. Akshay Makhija, CGSC with Ms.
Seerat Deep Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER
ORDER
% 21.03.2018
1. It is contended by Makhija that there are matters pending before the Division Bench which raise identical issues. Having regard to the fact that in a similar matter another Single Judge of this Court has rendered final judgments which, I am told, have not been stayed, I am inclined to stay the operation of the list of disqualified Directors insofar as the petitioners are concerned. Furthermore, the respondents will also activate the DIN and DSC of the petitioners.
2. List the matter on 22.3.2018.
3. Dasti under the signature of Court Master.
RAJIV SHAKDHER, J MARCH 21, 2018 /vikas/