Somesh Sharma S/O Shri Late Hazari Lal ... vs State Of Rajasthan (2023:Rj-Jp:40996)
2023 Latest Caselaw 6864 Raj/2

Rajasthan High Court

Somesh Sharma S/O Shri Late Hazari Lal ... vs State Of Rajasthan (2023:Rj-Jp:40996) on 21 December, 2023

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2023:RJ-JP:40996]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Criminal Writ Petition No. 2810/2023

                                    Somesh Sharma S/o Shri Late Hazari Lal Sharma, r/o
                                    Rashtradhoot, Sudharma Chameli Wala Market, M.I. Road,
                                    P.S.Vidhayakpuri, Jaipur- 302001 (Rajasthan).
                                                                                      ----Petitioner/Complainant
                                                                       Versus
                                    1.      State Of Rajasthan, Through Pp
                                    2.      Union Of India, Through Secretary Ministry Of Corporate
                                            Affairs A-Wing Shastri Bhawan Dr. Rajendra Prasad Road,
                                            New Delhi.
                                    3.      Superintendent Of Police, Kotputali, Behror.
                                    4.      S.H.O., Police Station Sarund, District Behror-Kotputali.
                                                                                                    ----Non-Petitioners


                                   For Petitioner(s)         :     Mr. Swadeep Singh Hora assisted by
                                                                   Mr. Naresh Kumar Sejwani
                                   For Respondent(s)         :     Mr. Mangal Singh Saini, P.P.

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

21/12/2023

Learned counsel for the petitioner wants to withdraw this

criminal writ petition as he has instructions to approach the

appropriate authority (Central Government) under Section 212 of

the Companies Act, 2013.

The criminal writ petition is dismissed accordingly.

However, it goes without saying that if any such request is

made to the appropriate authority(Central Government), it is

expected to consider it in accordance with law expeditiously.

(MAHENDAR KUMAR GOYAL),J

Manish/888

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