SOURAV DASPATNAIK Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed the present writ application praying for a direction upon the respondent nos. 2 and 3 i.e. The Registrar of Companies, Kolkata and the Regional Director, Eastern Region to consider the representations made by the petitioner from time to time.

(2.) Mr. Billawadal Bhattacharyya, Learned Senior Advocate submits that Swach Environment Private Limited are the necessary parties in the present case for proper adjudication of the present writ application but the petitioner has not made them as party respondent and he prays to implead them as party to the instant writ application.

(3.) This Court finds that no purpose would be served by keeping the writ petition pending, thus this Court allowed Mr. Bhattacharyya to make submissions on behalf of Swach Environment Private Limited.