ARUN KUMAR JAGATRAMKA Vs. UNION OF INDIA

JUDGEMENT

(1.) At the outset, learned Additional Solicitor General Mr.Devang Vyas appearing for the respondent-Union of India has submitted that the present petition is required to be rejected in view of the conduct of the petitioner in avoiding the proceedings despite assurance given to this Court and the order passed by this Court.

(2.) The present writ petition has been filed by the petitioner seeking directions on the respondents to quash and set aside the investigation initiated against him.

(3.) The petitioner was issued summons on 20/11/2019 under sec. 217 of the Companies Act for appear at Serious Fraud Investigating Office, 2nd floor, Pt.Deendayal Antyoday Bhavan, CGO Complex, New Delhi on 26/11/2019 at 10:00 A.M.