Sunilkumar Jagdishchandra Shah vs Union Of India on 9 May, 2019

[Cites 0, Cited by 0]

Gujarat High Court

Sunilkumar Jagdishchandra Shah vs Union Of India on 9 May, 2019

Bench: A.Y. Kogje

         C/SCA/9203/2019                                     ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CIVIL APPLICATION NO. 9203 of 2019

================================================================
                 SUNILKUMAR JAGDISHCHANDRA SHAH
                              Versus
                          UNION OF INDIA
================================================================
Appearance:
MR ROHIT SEN for MS NATASHA SUTARIA(7907) for the Petitioner(s) No. 1
for the Respondent(s) No. 1,2
================================================================

 CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE

                           Date : 09/05/2019

                            ORAL ORDER

1. Learned Advocate for the petitioner submitted that Director Identification Number of the petitioner, i.e. DIN 03449238 is suspended by the respondent. It is submitted that the petitioner continues to be the Director in other on-going companies which is not delisted by the ROC. However, on account of delisting of one of the companies, where the petitioner is the Director, the petitioner is unable to perform his statutory duty as Director of other companies.

2. It is submitted that the issue involved in the present petition is squarely covered by the order dated 18.12.2018 passed by this Court in Special Civil Application No.22435 of 2017 and allied matters.

Page 1 of 2 Downloaded on : Mon Jul 01 01:42:06 IST 2019 C/SCA/9203/2019 ORDER

3. In view of the aforesaid submissions, NOTICE returnable on 17th JUNE, 2019.

4. Learned Advocate for the petitioner states that upon the DIN being reactivated, the petitioner undertakes not to utilize the same in any manner with regard to the Company, which is struck off from the ROC.

5. Pending the petition, the respondents are directed to reactivate and de-freeze the DIN of the petitioner, subject to final outcome of the petition.

6. Direct Service is permitted for the respondent No.2. Over and above the normal mode of service, the respondent No.1 is permitted to be served by Speed Post, at the cost of the petitioner.

Sd/-

(A.Y. KOGJE, J) CAROLINE Page 2 of 2 Downloaded on : Mon Jul 01 01:42:06 IST 2019

Unlock Advanced Research with PRISMAI

Gujarat High Court