Rajasthan High Court - Jaipur
Aarti Jain Wife Of Shri Pradeep Jain vs Union Of India on 2 March, 2020
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 3576/2020
Aarti Jain Wife Of Shri Pradeep Jain
----Petitioner
Versus
Union Of India and ors
----Respondents
For Petitioner(s) : Mr. Kamlendra Yadav for
Mr. Pawan Kumar Verma
For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
02/03/2020
Learned counsel for the petitioner submitted that the
controversy involved in the present writ petition is about treating
the petitioner as Disqualified Directors under Section 164(2)(a) of
the Companies Act, 2013. The petitioner has also sought direction
to use her Director Identification Number (DIN) and Digital
Signature Certificate for the purpose of filing her return.
Learned counsel for the petitioner 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 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
petitioners are Director.
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(2 of 2) [CW-3576/2020]
This Court, as an interim measure, directs the respondents
to reactivate the Director Identification Number (DIN) of the
petitioner and Digital Signature Certificate to enable the petitioner
to file necessary annual return and also to discharge her statutory
obligations.
The interim order, passed by this Court, will remain subject
to final outcome of the present writ petition.
Let this case be listed before the Division Bench.
Learned counsel for the petitioner is directed to file additional
copy of the writ petition enabling Registry to list the matter before
the Division Bench.
Learned counsel for the petitioner is also directed to supply
two copies of the memo of the writ petition in the office of Mr. R.D.
Rastogi, learned Additional Solicitor General during the course of
the day and name of Mr. Chandra Shekhar Sinha be shown in the
cause list as counsel for the respondents.
(MAHENDAR KUMAR GOYAL),J Sudha/123 (Downloaded on 07/03/2020 at 09:04:27 PM) Powered by TCPDF (www.tcpdf.org)