ARTI VERMA Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Issue notice. Mr. Vinod Diwakar, accepts notice on behalf of official respondents no. 1 and 2.

(2.) Respondent no. 3 is deleted from the array of parties and even according to the petitioner, the said company has been struck off from the Register of Companies.

(3.) Since the issue raised in this petition is covered by judgment of this court, counsel for the respondents says that no counter affidavit is necessary.