Payal Kumar And Others vs Union Of India And Others

Vijay Bishnoi, J

Learned counsel for the parties are in agreement that this writ petition can be disposed of by granting liberty to the petitioners to move a representation before the Liquidator with a direction to the Liquidator to decide the representation of the petitioners expeditiously within a fixed period.

In view of the above, this writ petition is disposed of with the liberty to the petitioners to move a representation before the Liquidator concerned within a period of four weeks from today.

However, if any such representation is filed on behalf of the petitioners before the Liquidator, then the Liquidator shall take decision on the same expeditiously preferably within a period of 90 days from the date of receipt of the representation of the petitioners strictly in accordance with the Rules and Guidelines governing the field.

Stay petition also stands disposed of.