MANJU GUPTA 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 as even according to the petitioner, the said company has been struck of from the Register Of Companies.

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