Rajasthan High Court - Jaipur
Hrithik Bansal Son Of Shri Sanjay ... vs Union Of India on 7 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. 8353/2020
1. Hrithik Bansal Son Of Shri Sanjay Prakash Bansal, Aged
About 37 Years, (Din - 06565372)
2. Sanjay Prakash Bansal Son Of Shri Shanti Prakash
Bansal, Aged About 59 Years, (Din - 00785671) Both Are
Resident Of 22/1 F-102 Alipore Road, Kolkata
3. Bharat Khemka Son Of Shri Sharad Kumar Khemka, Aged
About 35 Years, Resident Of Preet Kunj, Da-39, Salt Lake
City, Bidhhanagar, Cc Block, North 24, Parganas (Din -
06486259)
4. Shakti Singh Son Of Shri Khazan Singh, Aged About 35
Years, Resident Of 1031, Sector-A Vasant Kunj New Delhi
(Din - 00958247) All Are At Present Residing At Flat No.
1/689, Malviya Nagar, Jaipur (Raj.)
----Petitioners
Versus
1. Union Of India, Through Secretary, Ministry Of Corporate
Affairs, A Wing, Shashtri Bhawan, Rajendra Prasad Road,
New Delhi
2. Registrar Of Companies, Nizam Palace, 2Nd Mso Building,
2Nd Floor, 234/4, A.J.C.B. Road, Kolkata
3. Registrar Of Companies, Corporate Bhawan, G-6-7,
Second Floor, Residency Area, Civil Lines, Jaipur
(Rajasthan)
----Respondents
For Petitioner(s) : Mr. Pawan Kumar Verma For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 07/08/2020 Learned counsel for the petitioners submitted that the controversy involved in the present writ petition is about treating (Downloaded on 07/08/2020 at 09:42:59 PM) (2 of 2) [CW-8353/2020] the petitioners as Disqualified Directors under Section 164(2)(a) of the Companies Act, 2013. The petitioners have also sought direction to use their Director Identification Number (DIN) and Digital Signature Certificate for the purpose of filing their return.
Learned counsel for the petitioners 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 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 petitioners and Digital Signature Certificate to enable the petitioners to file necessary annual return and also to discharge their statutory obligations.
The interim order, passed by this Court, will remain subject to final outcome of the present writ petition.
Let this case be listed before the Division Bench. Learned counsel for the petitioners is directed to file additional copy of the writ petition enabling Registry to list the matter before the Division Bench.
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