Allahabad High Court
Rajeev Sharma And Another vs Union Of India And Another on 1 October, 2020
Bench: Abhinava Upadhya, Prakash Padia
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 40 Case :- WRIT - C No. - 15202 of 2020 Petitioner :- Rajeev Sharma And Another Respondent :- Union Of India And Another Counsel for Petitioner :- Udai Chandani Counsel for Respondent :- A.S.G.I. Hon'ble Abhinava Upadhya,J.
Hon'ble Prakash Padia,J.
Heard Sri Udai Chandani, learned counsel for the petitioners and Sri Deepak Singh, learned counsel for Assistant Solicitor General of India.
By means of the present writ petition, the petitioners have prayed for quashing of the order by which the petitioner has been disqualified to continue as Director of the Company and also allow him to use their Digital Signature Certificate and Director Identification Number (DIN).
Learned counsel for the petitioners 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 :- 1.10.2020
Swati
(Prakash Padia J.) (Abhinava Upadhya J.)