Allahabad High Court
Imran Khan vs Union Of India And Another on 18 February, 2020
Bench: Bharati Sapru, Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - C No. - 5826 of 2020 Petitioner :- Imran Khan Respondent :- Union Of India And Another Counsel for Petitioner :- Vipin Kumar Kushwaha Counsel for Respondent :- A.S.G.I. Hon'ble Bharati Sapru,J.
Hon'ble Piyush Agrawal,J.
Heard Sri Vipin Kumar Kushwaha, learned counsel for the petitioner and Sri Purnendu Kumar Singh, learned counsel for respondents - 1 and 2.
By means of the present writ petition, the petitioner has prayed for quashing of the order by which the petitioner has been disqualified to continue as a Director of the Company and also allow him to use his Digital Signature Certificate and Director Identification Number (DIN).
Learned counsel for the petitioner has relied upon two judgments of this Court, one passed in bunch lead by Writ-C No.12498 of 2019 (Jai Shankar Agrahari and others Vs. Union of India) dated 16.01.2020 and other in Misc. Bench No.17069 of 2019 (Ariz Abbas Vs. Union of India & Others) dated 25.09.2019 and prayed that the issue raised in the instant petition is squarely covered and set at rest by the judgments aforesaid.
Learned counsel appearing for the respondents does not dispute the said fact.
The writ petition is accordingly disposed of in the same terms.
Order Date :- 18.2.2020 Rahul Dwivedi/-