Delhi High Court - Orders
Harsh Wardhan Jaju vs Government Of India And Ors on 22 February, 2019
Author: Vibhu Bakhru
Bench: Vibhu Bakhru
$~54
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1057/2019
HARSH WARDHAN JAJU ..... Petitioner
Through: Mr Annirudh Sharma, Advocate.
versus
GOVERNMENT OF INDIA AND ORS. ..... Respondents
Through
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
ORDER
% 22.02.2019 CM No.8637/2019
1. This is an application to withdraw the present petition.
2. The learned counsel appearing for the petitioner seeks to withdraw the above captioned petition, with liberty to challenge the constitutional validity of certain provisions of the Companies Act, 2013.
3. The application is allowed.
W.P.(C) 1057/2019
4. The petition is dismissed as withdrawn with the aforesaid liberty.
5. The hearing scheduled on 07.03.2019 stands cancelled.
VIBHU BAKHRU, J FEBRUARY 22, 2019 MK