SANDEEP CHHILLAR Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Issue notice. Ms. Shiva Laxmi accepts notice on behalf of the official respondents.

(2.) Counsels are agreed that the issue raised in the present writ petition is covered by the judgement dated 23.2018 passed in various writ petitions including W.P.(C) No.2472/2018, titled: Puja Tandon and Anr. vs. Registrar of Companies and Ors.

(3.) Mr. Mohit Gupta, who appears for the petitioner, says that the petitioner has approached the NCLT for reviving Landmark Sez Cityplanner Private Limited (in short "LSCPL") and wishes to approach the NCLT to revive Landmark Television Network Pvt. Limited (in short "LTNPL"). In sum, the petitioner seeks to revive the subject companies under Section 252 of the Companies Act, 201