Delhi High Court - Orders
Deepak Gupta vs Union Of India on 8 February, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:09.02.2021
21:25:39
$~31
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 1650/2021 & CM APPL.No.4716/2021
DEEPAK GUPTA ..... Petitioner
Through: Mr. Binay Kumar Mishra, Advocate.
(M: 9868113796)
versus
UNION OF INDIA ..... Respondent
Through: None.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 08.02.2021
1. The Petitioner was a director in two companies, Taste and Flavours (India) Private Limited and ADC Consulting Private Limited. He has been disqualified as a director on 12th September, 2017, with effect from 1st December, 2018 to 30th November, 2023, due to non-filing of documents in Taste and Flavours Private Limited for three consecutive years i.e., 2015- 2016, 2016-2017 and 2017-2018. The DIN/DSC of the Petitioner has also been deactivated. The company is, however, active.
2. Ld. counsel for the Petitioner seeks reactivation of his DIN/DSC to enable him to undertake compliance. In view of the judgment of a ld. Single Judge of this Court in Mukut Pathak & Ors. v. Union of India & Ors., 265 (2019) DLT 506, the DIN/DSC of the Petitioner is directed to be reactivated within one week.
3. The petition is disposed of in the above terms. All pending applications are also disposed of.
PRATHIBA M. SINGH, J.
FEBRUARY 8, 2021/mw/T Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:09.02.2021 20:55