AXIS ISPAT PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done through hybrid mode (physical and virtual hearing).

(2.) Allowed, subject to all just exceptions. Application is disposed of.

(3.) The Petitioner, Axis Ispat Private Limited, has filed the present petition seeking quashing of the 37 show cause notices, dated 28th January, 2021, issued against the Petitioner, by the Ministry of Corporate Affairs, Union of India, under various sections of the Companies Act, 2013. A further prayer of the Petitioner is for the quashing of the letter dated 18th March, 2019, vide which, inspection of the books of accounts and other statutory records of the Petitioner company under section 206(5) of the Companies Act, 2013 was sought for by the Ministry of Corporate Affairs.