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Judgment
3 paragraphs · 80 wordsBhaskar Raj Pradhan, J
1.
Counter affidavit has been filed by respondent no.1. The learned Deputy Solicitor General of India submits that the petitioner has not impleaded the Ministry of Corporate Affairs who had issued the notification concerned in this matter as a party. It is submitted that the Ministry of Finance is not a necessary party. The learned Senior Counsel for the petitioner submits that they will take necessary steps within three days. Permitted.
2.
List thereafter, on 19.06.2026.