MANOJ PANT Vs. UNION OF INDIA

JUDGEMENT

(1.) Affidavit by the petitioner complying with the requirements of the Maintainability of Public Interest Litigation Rules, 2010 dealing with the maintainability and entertainment of the petition has been filed in Court and the same is taken on record.

(2.) The petitioner has approached this Court with the following prayer:-

(3.) The contention of the petitioner is that the Government had resorted to certain measures, instruments and power which have failed to resolve the problem of Non Performing Assets (NPAs) in any substantive manner. In this regard, a reference has been made to Section 237 of the Companies Act, 2013, which reads as under:-