Sandeep Chhillar vs Union Of India And Ors.
2018 Latest Caselaw 1996 Del

$~159
*     IN THE HIGH COURT OF DELHI AT NEW DELHI

                                            Judgment decided on: 23.03.2018

+      W.P. (C) 3045/2018, CM. APPL. 12124 - 12125

SANDEEP CHHILLAR                                         ..... Petitioners
                           Through:     Mr. Mohit Gupta, Advocate.

                           versus

UNION OF INDIA AND ORS.                                  ..... Respondents
                  Through:              Ms. Maninder Acharya, ASG with
                                        Ms. Shiva Laxmi Advocate.

CORAM:
HON'BLE MR. JUSTICE RAJIV SHAKDHER

RAJIV SHAKDHER, J. (ORAL)

1. Issue notice. Ms. Shiva Laxmi accepts notice on behalf of the official respondents.

2. Counsels are agreed that the issue raised in the present writ petition is covered by the judgement dated 22.3.2018 passed in various writ petitions including W.P.(C) No.2472/2018, titled: Puja Tandon and Anr. vs. Registrar of Companies and Ors.

3. Mr. Mohit Gupta, who appears for the petitioner, says that the petitioner has approached the NCLT for reviving Landmark Sez Cityplanner Private Limited (in short "LSCPL") and wishes to approach the NCLT to revive Landmark Television Network Pvt. Limited (in short "LTNPL"). In sum, the petitioner seeks to revive the subject companies under Section 252 of the Companies Act, 2013.

4. Accordingly, the writ petition is disposed of with the direction to the official respondents to apply the directives contained in order dated 22.03.2018, passed in W.P.(C) No.2472/2018, titled: Puja Tandon and Anr. vs. Registrar of Companies and Ors.

5. It is made clear that the directions contained in aforementioned order will apply mutatis mutandis to the petitioner(s) herein.

6. Dasti under the signatures of Court master.

RAJIV SHAKDHER, J MARCH 23, 2018 /vikas/