BHARAT GLASS TUBES LTD Vs. RAVIKIRAN SINGH

JUDGEMENT

(1.) By this petition under Article 226 of the Constitution of India, the petitioners have assailed the impugned orders dtd. 6/1/2018 and 10/10/2018, passed by Respondent Nos.2 and 3 respectively.

(2.) Heard, learned Advocate, Mr. Dhotre, appearing for the Gupta Law Associates for the petitioners, learned Advocate, Mr. Mankad, for Respondent No.1 and learned AGP, Mr. Mehta, for Respondent Nos. 2 and 3.

(3.) Learned Advocate, Mr. Dhotre, appearing for the petitioners submitted that Petitioner No.1 is a company, duly registered under the provisions of the Companies Act , 1956, and is engaged in the manufacturing of figure glass and plain sheet glass.