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Karnataka High Court

Official Liquidator Of vs Unique Indentification Authority Of ... on 30 November, 2022

Author: S.R.Krishna Kumar

Bench: S.R.Krishna Kumar

                                1



 IN THE HIGH COURT OF KARNATAKA AT BENGALURU

       DATED THIS THE 30TH DAY OF NOVEMBER, 2022

                            BEFORE

     THE HON'BLE MR. JUSTICE S.R.KRISHNA KUMAR

           COMPANY APPLICATION No.412/2022
                                IN
               COMPANY PETITION No.09/2010
BETWEEN
OFFICIAL LIQUIDATOR OF
M/S SHAKAMBARI FASHIONS
PRIVATE LIMITED
ATTACHED TO THE HON'BLE
HIGH COURT OF KARNATAKA
CORPORATE BHAVAN,12TH FLOOR
RAHEJA TOWERS, M.G. ROAD,
BANGALORE -560 001
                                             ...APPLICANT
(BY SMT.REVATHI ADINATH NARADE, ADVOCATE)
AND:

1.   UNIQUE INDENTIFICATION AUTHORITY
     OF INDIA (UIDAI)
     3RD FLOOR, SOUTH WING
     KHANIJA BHAVAN, NO.49,
     RACE COURSE ROAD,
     BENGALURU -560 001

2.   SRI. RAJENDER GOENKA
     BRIGADIER GATEWAY
     HOUSE NO. 12101
     BLOCK 'F', MALLESWARAM
     BANGALORE -560 003

3.   SRI. BIMAL AGARWAL
     C/O SADASHIV,
     NO. 1062, 5TH 'A' MAIN ROAD,
                                   2



    3RD BLCOK, 3RD STAGE
    SANEGORAVANAHALLI,
    BASAVESHWARA NAGAR
    BANGALORE -560 079
                                                      ...RESPONDENTS
(BY SRI.MADANAN PILLAI, CGC FOR R1
    SRI.R.SRINIVAS, ADVOCATE FOR R2 & R3)

     THIS COMPANY APPLICATION IS FILED UNDER RULES 6
AND 9 OF THE COMPANIES (COURT) RULES, 1959, PRAYING TO
DIRECT UIDAI TO DISCLOSE THE ADDRESS DETAILS OF THE EX-
DIRECTORS OF THE COMPANY IN LIQUIDATION AS AVAILABLE IN
THE AADHAR DATABASE, AND ETC.

      THIS COMPANY APPLICATION COMING ON FOR ORDERS,
THIS DAY, THE COURT MADE THE FOLLOWING:


                               ORDER

1. In Company Application No.412 of 2022, the applicant has sought for the following relief :

"(a) To direct UIDAI to disclose the address details of the ex-directors of the company in liquidation as available in the Aadhar Database;

(b) to direct UIDAI to furnish address details of the official Liquidator in the present and future winding up proceedings where the ex-directors are offenders under Section 454 of the Companies Act, 1956 and cannot be traced despite all the reasonable steps taken by the Official Liquidator;

and

(c) pass such other order or orders, as this Hon'ble Court may deem fit and proper in the circumstances of the case."

2. Accepting the reasons stated in the application, Company Application No.412 of 2022 is allowed and necessary directions are issued to the Unique Identification Authority of India (UIDAI) as sought for in the application.

SD/-

JUDGE RK CT:AN