Delhi High Court - Orders
Ankineedu Maganti And Ors vs Union Of India And Anr on 16 January, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~9
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 10320/2018 & CM APPL. 40220/2018
ANKINEEDU MAGANTI AND ORS. ..... Petitioner
Through Mr Ankineedu Maganti, Advocate.
versus
UNION OF INDIA AND ANR. ..... Respondent
Through
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 16.01.2019
1. The learned counsel appearing for the petitioner seeks to withdraw the present petition with liberty to challenge the constitutional validity of Section 164 and 167 of the Companies Act, 2013.
2. The petition is dismissed as withdrawn with the aforesaid liberty.
VIBHU BAKHRU, J JANUARY 16, 2019 pkv