Telangana High Court
Reddy Vijaya Srinivasa Chowdary, vs Union Of India, on 28 December, 2018
THE HONOURABLE SRI JUSTICE A.V.SESHA SAI
WRIT PETITION Nos.3636, 7601, 8477, 9278, 9464, 10705,
11260, 12643, 15079, 15425, 16325, 19469, 20674, 20771,
20782, 20896, 23550, 23561, 23649, 24013, 24639, 25574,
25639, 27169, 29071, 29072, 29074, 29818, 30234, 30534,
34235, 35269, 37917, 38191, 38232, 38233, 38830, 38864,
39679, 39852, 40692, 41544, 41582, 41590, 41660, 41739,
41746, 41752, 42067, 42154, 42218, 42227, 42367, 42373,
42397, 42466, 42540, 42662, 42732, 42838, 42959, 43373,
43421, 43437, 43456, 43483, 43488, 43502, 43531, 43533,
43545, 43583, 43595, 43607, 43612, 43625, 43728, 43954,
44013, 44162, 44881, 44943, 44952, 44968, 45039, 45048,
45074, 45077, 45081, 45088, 45104, 45275, 45316, 45699,
45853, 45978 and 46006 of 2018
COMMON ORDER:
In all these Writ Petitions, interim directions were issued to restore the Director Identification Number of the petitioners, who are Directors in active companies.
2. Learned Asst.Solicitor General of India appearing for the respondent-authorities in the above case submits that pursuant to the interim orders passed by this Court, the DIN of the petitioners is restored and interim orders of this Court are complied with.
3. In approval, learned Counsel appearing for the petitioners submits that inasmuch as the relief sought in these Writ Petitions is achieved by way of interim order, no further orders are necessary and the Writ Petitions be disposed of making the interim order as final order in the Writ Petitions. Both the learned Counsel agreed for disposal of the Writ Petitions in terms of the interim orders and compliance thereof.
4. having regard to the fact that the DIN of the petitioners who are Directors in active companies is restored in pursuance of the 2 interim order passed in the above Writ Petitions, the Writ Petitions are disposed of making the interim orders passed in the Writ Petitions as final order in Writ Petitions. Miscellaneous petitions, if any pending in these matters, shall stand disposed of. There shall be no order as to costs.
_________________________ JUSTICE A.V.SESHA SAI Date:28.12.2018 Smr