Punjab-Haryana High Court
Samarjit Singh Brar And Ors vs Union Of India And Ors on 21 March, 2023
Neutral Citation No:=2023:PHHC:055033
2023:PHHC:055033
IN THE PUNJAB AND HARYANA HIGH COURT AT
CHANDIGARH
212/9
CWP-19710-2020 (O&M).
Date of Decision: 21.03.2023.
SAMARJIT SINGH BRAR AND ORS
.. Petitioner(s)
Versus
UNION OF INDIA AND ORS.
.. Respondents
CORAM: HON'BLE MR. JUSTICE VINOD S. BHARDWAJ.
Present: Mr. Vishav Bharti Gupta, Advocate,
for the petitioner.
Mr. Satya Pal Jain, Additional Solicitor General of India with
Mr. Arun Gosain, Sr. Panel Counsel, for the respondents/UOI.
VINOD S. BHARDWAJ, J. (ORAL)
The instant petition raises a challenge to the communication/order whereby the petitioner(s) has/have been disqualified from working as a Director and his/their DIN (Director Identification Number) has been ordered to be suspended/deactivated.
Learned counsel appearing on behalf of the petitioner(s) contends that he has instructions to withdraw the present writ petition.
Learned counsel appearing on behalf of the respondents has no objection to the same.
The present petition is accordingly dismissed as withdrawn.
March 21, 2023 (VINOD S. BHARDWAJ)
raj arora JUDGE
Whether speaking/reasoned : Yes/No
Whether reportable : Yes/No
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