Rajasthan High Court - Jaipur
Rajendra Pal Singh Shekhawat S/O Guman ... vs Union Of India on 26 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. 9275/2020
1. Rajendra Pal Singh Shekhawat S/o Guman Singh
Shekhawat, Aged About 60 Years, Resident Of, B-69,
Agarsen Nagar, Kalwar Road Jhotwara Jaipur Rajasthan
India 302012, Having DIN- 06625288
2. Pushpa Rani Jodha D/o Kishan Singh Jodha, Aged About
64 Years, Resident Of B-69,agarsen Nagar, Kalwar Road,
Jhotwara, Jaipur, Rajasthan India 302012, Having DIN-
6625277
3. Priyadarshani Shekhawat D/o Rajendra Pal Singh
Shekhawat, Aged About 32 Years, Resident Of B-69,
Agarsen Nagar, Kalwar Road Jhotwara Jaipur Rajasthan
India 302012, Having DIN- 06625279
----Petitioners
Versus
1. Union Of India, Through The Secretary, Ministry Of
Corporate Affairs, 'A' Wing, Shastri Bhawan, Rajendra
Prasad Road, New Delhi, Delhi 110001
2. Registrar Of Companies, G/ 6-7, Second Floor, Residency
Area, Civil Lines, Jaipur (Rajasthan).
----Respondents
For Petitioner(s) : Mr. Prateek Kedawat For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order 26/08/2020 Learned counsel for the petitioners submitted that the controversy involved in the present writ petition is about treating the petitioners as Disqualified Directors under Section 164(2)(a) of the Companies Act, 2013. The petitioners have also sought (Downloaded on 26/08/2020 at 09:18:31 PM) (2 of 2) [CW-9275/2020] 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) has already passed interim order 09.07.2019 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.
Learned counsel for the petitioners is directed to supply two sets of writ petition in the office of Mr. R.D. Rastogi, learned Additional Solicitor General during course of the day.
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.
(MAHENDAR KUMAR GOYAL),J DANISH USMANI /19 (Downloaded on 26/08/2020 at 09:18:31 PM) Powered by TCPDF (www.tcpdf.org)