Delhi High Court - Orders
Ankush Ravindra Karwa vs Union Of India And Ors on 11 January, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 164/2019
ANKUSH RAVINDRA KARWA ..... Petitioner
Through: Ms Sudha, Advocate.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through: Ms Shiva Lakshmi, CGSC with Mr
Siddharth Singh, Advocates.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 11.01.2019
1. The learned counsel appearing for the petitioner seeks to withdraw the present petition with liberty to challenge the constitutional validity of Section 164 of the Companies Act, 2013.
2. The petition is dismissed as withdrawn with the aforesaid liberty.
VIBHU BAKHRU, J JANUARY 11, 2019 MK