Bombay High Court
Om Prakash Gurdayal Berlia Director Of ... vs Union Of India And Anr on 31 July, 2025
Author: M.S. Sonak
Bench: M.S. Sonak
55-WPL-2400-2018.DOCX
2025:BHC-OS:12403-DB
Amol
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION (L) NO. 2400 OF 2018
Om Prakash Gurdayal Berlia
Director of Berlia Marketing Pvt Ltd ...Petitioner
Versus
Union of India & Anr ...Respondents
______________________________________________________
Mr Ashish Mehta, with Ms Kajol Shah, i/b, Mr Ashish Mehta,
for the Respondent-UOI.
______________________________________________________
CORAM M.S. Sonak &
Jitendra Jain, JJ.
DATED: 31 July 2025
PC:-
1. In this matter, the challenge was to the order suspending the DIN. The period of suspension has ended in 2022.
2. Accordingly, the reliefs this Petition have been rendered infructuous.
3. We therefore, dispose of this Petition as infructuous.
4. Still, if any of the Petitioners feel that any issue survives, they are given the liberty to apply for restoration/revival.
Digitally
signed by
AMOL
AMOL PREMNATH
PREMNATH JADHAV
JADHAV Date:
5. The Petition is disposed of with liberty in the above 2025.08.02 10:26:50 +0530 terms. No costs.
6. Interim Application, if any, will not survive and is disposed of.
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