CHAUDHARY VENTURES PVT. LTD. Vs. UNION OF INDIA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) Accordingly, the present application stands disposed of.

(3.) Present writ petition has been filed challenging the Order dtd. 6/10/2023 passed by DRT II. Delhi ("impugned order"), whereby the securitization application filed by the petitioners being SA No. 351/2022 was dismissed.