Delhi High Court - Orders
Sunil Bhardwaj vs Union Of India And Ors on 6 October, 2020
Author: Navin Chawla
Bench: Navin Chawla
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 7522/2020
SUNIL BHARDWAJ ..... Petitioner
Through Mr.Lakshyay Sharma, Adv.
versus
UNION OF INDIA AND ORS ..... Respondents
Through Ms.Leena Tuteja, Adv.
CORAM:
HON'BLE MR. JUSTICE NAVIN CHAWLA
ORDER
% 06.10.2020 This hearing has been held by video conferencing. CM No.25038/2020 (Exemption) Allowed, subject to all just exceptions. W.P.(C) 7522/2020 & CM No.25039/2020 (Stay) The learned counsel for the petitioner restricts his prayer to the challenge to deactivation of Digital Signature Certificate (DSC) and Director Identification Number (DIN) of the petitioner and places reliance on the judgment dated 04.11.2019 of this Court passed in W.P.(C) 9088/2018, titled Mukut Pathak & Ors. v. Union of India & Anr.
In view of the limited prayer made, the present petition is disposed of in terms of the abovementioned judgment.
NAVIN CHAWLA, J OCTOBER 6, 2020/Arya Signature Not Verified Digitally Signed By:SHALOO BATRA Signing Date:07.10.2020 13:09