Delhi High Court - Orders
Mr. Arjun Kohli vs Union Of India on 7 July, 2021
Author: Rekha Palli
Bench: Rekha Palli
$~24
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 6179/2021
MR. ARJUN KOHLI ..... Petitioner
Through Mr.Sudhanshu Batra, Sr.Adv.
&Mr.AnilAiri, Sr.Adv. with Mr.Amit Saxena,
Mr.Ravi Krishan Chandna, Mr.MuditRuhella, Advs.
versus
UNION OF INDIA ..... Respondent
Through Mr.Prakash Kumar, Adv for R-1.
Mr.Arvind Nigam, Sr.Adv with Mr.Sanjeev Mahajan,
Ms.Nandita Rao, Adv for R-3.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 07.07.2021 CM APPL. 19574/2021
1. Exemptions allowed, subject to all just exceptions.
2. The application stands disposed of.
W.P.(C) 6179/2021 &CM APPL. 19573/2021(stay)
3. The present petition assails the same order which is the subject matter of W.P.(C) 6171/2021 titled Mon Mohan Kohli v. Union of India wherein this Court has issued notice and stayed the operation of the impugned order dated 01.07.2021.
4. For parity of reasons, issue notice. Mr.Prakash Kumar, Advocate and Mr.Sanjeev Mahajan, Advocate accept notice for the respondent nos.1 and 3 Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:09.07.2021 13:57:52 respectively.
5. Since the petitioner is one of the Directors of the respondent no.2 company and the respondent no.3 has also become a shareholder in the respondent no.2 pursuant to the demise of Shri. J N Kohli, no notice is required to be issued to the respondent no.2.
6. Counter affidavit and reply to the applications, if any, be filed within six weeks as prayed for. Rejoinder thereto, if any, be filed within four weeks thereafter.
7. As directed in W.P.(C) 6171/2021, the operation of the impugned order will remain stayed till the next date of hearing.
8. List on 10.11.2021 along with W.P.(C) 6171/2021.
REKHA PALLI, J JULY 7, 2021 sr Signature Not Verified Signed By:GARIMA MADAN Location: Signing Date:09.07.2021 13:57:52