Bombay High Court
Indranil Mukherjee vs Union Of India And Anr. on 15 September, 2025
2025:BHC-OS:15207-DB 27-WP-108-2021.DOC
Rekha Patil
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 108 OF 2021
Indranil Mukherjee ...Petitioner
Versus
Union of India and Anr. ...Respondents
None for the Petitioners.
None for the Respondents.
CORAM: SUMAN SHYAM &
MANJUSHA DESHPANDE, JJ.
DATED: 15th SEPTEMBER 2025. PC:-
1. None present for the parties.
2. In this Writ Petition the disqualification of the petitioner's DIN for the period from 1 st November, 2018 to 31st October, 2023 has been put under challenge.
3. After going through the statements made in the Writ Petition, we are of the view that the petitioner has already suffered the period of disqualification and, therefore, no live issue survives in this Writ Petition.
4. Writ Petition is accordingly closed as infructuous.
(MANJUSHA DESHPANDE, J.) (SUMAN SHYAM, J.) { Digitally signed by REKHA REKHA PRAKASH Page 1 of 1 PRAKASH PATIL PATIL Date: th 2025.09.16 15 September 2025 10:51:00 +0530 ::: Uploaded on - 16/09/2025 ::: Downloaded on - 16/09/2025 21:27:24 :::