Ajai Lamba,C.J, Soumitra Saikia,J. - (1.) This writ appeal has been carried in challenge to decision dated 7th March, 2019 rendered by Writ Petition (C) No.2572 of 2018, titled - Assam Company India Limited and another Vs. Union of India and others.
(2.) By virtue of the decision rendered by the Writ Court, order dated 9th June, 2017 in respect of Assam Company India Limited was quashed.
(3.) By virtue of order dated 9th June, 2017, Ministry of Corporate Affairs, New Delhi, addressed a letter to the Chairman, Securities Exchange Board of India (SEBI) to say that as per communication dated 23rd May, 2017, received from SFIO, New Delhi, listed shell companies be proceeded against under the SEBI Laws and Regulations.;