Rajasthan High Court - Jaipur
Shashi Pal Agarwal S/O Kishorilal ... vs Union Of India on 11 August, 2020
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 8520/2020
Shashi Pal Agarwal S/o Kishorilal Agrawal, Aged About 69 Years,
Resident Of Kasturi Building 3rd Floor Flat No. 12 J Tata Road
Charchgate Marine Line Mumbai 400020 And Presently Want To
Start Business In Rajasthan (Din- 00053536)
----Petitioner
Versus
1. Union Of India, Through The Secretary, Ministry Of
Corporate Affairs, 'A' Wing, Shastri Bhawan, Rajendra
Prasad Road, New Delhi, Delhi 110001
2. Registrar Of Companies, 37/17, Westcottt Building, The
Mall, Kanpur-208001
3. Registrar Of Companies, G/ 6-7, Second Floor, Residency
Area, Civil Lines, Jaipur (Rajasthan).
----Respondents
For Petitioner(s) : Mr. Jeetam Kumar Saini For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 11/08/2020 Learned counsel for the petitioner submitted that the controversy involved in the present writ petition is about treating the petitioner as Disqualified Directors under Section 164(2)(a) of the Companies Act, 2013. The petitioner has also sought direction to use his Director Identification Number (DIN) and Digital Signature Certificate for the purpose of filing his return.
Learned counsel for the petitioner submitted that the Division Bench of this Court in DB Civil Writ Petition No.4062/2019 (Narendra Kumar Jat Vs. Union of India) dated 09.07.2019 has already (Downloaded on 11/08/2020 at 10:02:21 PM) (2 of 2) [CW-8520/2020] passed interim order and directions have been given to reactivate the Director Identification Number (DIN) and further Digital Signature Certificate is required to be issued in the capacity of the Director to file necessary annual returns to discharge statutory obligations of all the other companies wherein the petitioner is Director.
This Court, as an interim measure, directs the respondents to reactivate the Director Identification Number (DIN) of the petitioner and Digital Signature Certificate to enable the petitioner to file necessary annual return and also to discharge his statutory obligations.
The interim order, passed by this Court, will remain subject to final outcome of the present writ petition.
Learned counsel for the petitioner is directed to supply two sets of writ petition in the office of Mr. R.D. Rastogi, learned Additional Solicitor General during course of the day.
Learned counsel for the petitioner is directed to file additional copy of the writ petition enabling Registry to list the matter before the Division Bench.
(MAHENDAR KUMAR GOYAL),J DANISH USMANI /28 (Downloaded on 11/08/2020 at 10:02:21 PM) Powered by TCPDF (www.tcpdf.org)