Delhi High Court - Orders
Rahul Singh Gulia vs Union Of India & Anr on 22 February, 2021
Author: Prathiba M. Singh
Bench: Prathiba M. Singh
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:23.02.2021
15:50:20
$~35
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2355/2021 & CM APPLs.6890-91/2021
RAHUL SINGH GULIA ..... Petitioner
Through: Mr. Lakshay Sharma, Advocate.
(M:8750046162)
versus
UNION OF INDIA & ANR. ..... Respondents
Through: Ms. Anju Gupta, Advocate for R-1 &
2.
CORAM:
JUSTICE PRATHIBA M. SINGH
ORDER
% 22.02.2021
1. This hearing has been done through video conferencing.
2. The Petitioner - Mr. Rahul Singh Gulia is a director in M/s SS Apex Auto Private Limited as also M/s Sheeraj Projects Private Limited. He has been disqualified under Section 164(2) of the Companies Act, 2013 from the list of directors, due to non-compliance in the company M/s SS Apex Auto Private Limited. The list of disqualified directors was published in December, 2018 for the period from 1st November, 2017 to 31st October, 2022. Both companies are active and have not been struck off.
3. Ld. counsel for the Petitioner submits that the Petitioner wishes to undertake all compliances to continue business of the companies.
4. Accordingly, following the judgments of this Court in Mukut Pathak & Ors. v. Union of India & Ors., 265 (2019) DLT 506 and Anjali Bhargava & Anr. v. UOI & Anr. [W.P.(C) 11264/2020, decided on 6th January, 2021], the DIN/DSC of the Petitioner is directed to be reactivated within one week.
Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:23.02.2021 14:30 Signature Not Verified Digitally Signed By:DINESH SINGH NAYAL Signing Date:23.02.2021 15:50:205. The petition, along with all pending applications, is disposed of in the above terms.
PRATHIBA M. SINGH, J.
FEBRUARY 22, 2021/dk/Radha/T Signature Not Verified Digitally Signed By:PRATHIBA M SINGH Signing Date:23.02.2021 14:30