S. AYYAPPARAJAN Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) Mr. G. Prabhu Rajadurai, learned counsel on record for writ petitioner is before this Court.

(2.) Ms. B. Deepa, learned Central Government Standing Counsel for Mr. P. Pannirselvam, learned Senior Panel Counsel accepts notice on behalf of first respondent.

(3.) To be noted, respondents 2 and 3 are private respondents. In the hearing, learned counsel for writ petitioner restricts his prayer to direction for disposal of representation within a time frame. From the abridged prayer it comes to light that an order, which is not adverse to the rights of respondents 2 and 3 (private respondents) can be passed, after making sufficient and adequate safeguards in this regard which shall be set out infra elsewhere in this order.