Allahabad High Court
Rajeev Kumar Verma vs Union Of India And Another on 4 February, 2020
Bench: Bharati Sapru, Piyush Agrawal
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - C No. - 3773 of 2020 Petitioner :- Rajeev Kumar Verma Respondent :- Union Of India And Another Counsel for Petitioner :- Amit Verma Counsel for Respondent :- A.S.G.I. Hon'ble Bharati Sapru,J.
Hon'ble Piyush Agrawal,J.
Heard Sri Amit Verma, learned Counsel for the petitioner and Sri R.K. Mishra, learned Counsel for the respondents.
By means of the present writ petition, the petitioners have prayed for quashing of the order by which the petitioners have been disqualified to continue as a Directors of the Company and also allow them 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 :- 4.2.2020 S.P.