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[Cites 2, Cited by 24]

Madras High Court

Durairaj Dhanasekaran vs Union Of India on 26 March, 2021

Author: Senthilkumar Ramamoorthy

Bench: Sanjib Banerjee, Senthilkumar Ramamoorthy

                                                                              W.A.No.908 of 2021



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                    DATED:    26.03.2021

                                                         CORAM :

                                THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
                                                             AND
                            THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY


                                                    W.A.No.908 of 2021


                      Durairaj Dhanasekaran                                   .. Appellant

                                                             Vs

                      1. Union of India
                         rep. by its Secretary
                         Ministry of Corporate Affairs
                         Shastri Bhawan, Dr.Rajendra Prasad Road
                         New Delhi – 110 001.

                      2. The Registrar of Companies
                         Tamilnadu, Chennai
                         Block No.6, B Wing 2nd Floor
                         Shastri Bhawan 26,
                         Haddows Road
                         Chennai – 600 006.                                         ..
                      Respondents


                      Prayer: Appeal under Clause 15 of the Letters Patent against the
                      order made in W.P.No.17234 of 2019 on 27.1.2020.


                                    For Appellant             : Mr.S.Satish

                      __________
                      Page 1 of 4


http://www.judis.nic.in
                                                                                    W.A.No.908 of 2021




                                    For Respondents            : Mr.C.Kulanthaivel
                                                                 Standing Counsel
                                                                 for 1st respondent

                                                        JUDGMENT

(Delivered by Senthilkumar Ramamoorthy, J.) The writ appeal challenges the order dated 27.01.2020 in W.P.No.17234 of 2019.

2. A Division Bench of this Court, in a batch of writ appeals, decided on October 9, 2020, in Meethelaveetil Kaitheri Muralidharan and others v. Union of India and another, reported in (2020) 6 CTC 113 : (2020) 7 MLJ 641 : 2020 SCC OnLine Mad 2958, allowed all the writ appeals and held that prior notice is necessary before disqualifying Directors under Section 164(2) of the Companies Act, 2013 and that the Registrar of Companies is not entitled to deactivate the Director Identification Number (DIN) for failure to file financial statements under applicable law and rules framed thereunder. The present writ appeal is squarely covered by the said judgment.

__________ Page 2 of 4 http://www.judis.nic.in W.A.No.908 of 2021

3. Accordingly, the writ appeal, W.A.No.908 of 2021, is allowed in terms of the aforesaid judgment. No costs.

                                                              (S.B., CJ.)       (S.K.R., J.)
                                                                         26.03.2021
                      Index : No
                      sasi

                      To:

                      1. The Secretary
                         Union of India

Ministry of Corporate Affairs Shastri Bhawan, Dr.Rajendra Prasad Road New Delhi – 110 001.

2. The Registrar of Companies Tamilnadu, Chennai Block No.6, B Wing 2nd Floor Shastri Bhawan 26, Haddows Road Chennai – 600 006.

__________ Page 3 of 4 http://www.judis.nic.in W.A.No.908 of 2021 THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.

(sasi) W.A.No.908 of 2021 26.03.2021 __________ Page 4 of 4 http://www.judis.nic.in