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Gujarat High Court

Dhruvkumar Arvindkumar Vachhani vs Union Of India on 28 February, 2022

Author: Aravind Kumar

Bench: Aravind Kumar

     C/SCA/9343/2019                                ORDER DATED: 28/02/2022




           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 9343 of 2019

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                  DHRUVKUMAR ARVINDKUMAR VACHHANI
                               Versus
                           UNION OF INDIA
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Appearance:
LOVE S MODI(8362) for the Petitioner(s) No. 1
MRUGESH A VYAS(8363) for the Petitioner(s) No. 1
MR DEVANG VYAS(2794) for the Respondent(s) No. 1,2
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 CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
       ARAVIND KUMAR

                             Date : 28/02/2022

                              ORAL ORDER

In this petition, the order of disqualifying the petitioner as Director of the Company in exercise of the powers vested under Section 164(2)(a) of the Companies Act, 2013 published on the website of the Ministry of Corporate Affairs, Registrar of Companies, Ahmedabad is under challenge. The said period of disqualification was for a period of 5 years from the date of order of such disqualification which admittedly has expired after the period of 5 years. Challenging said order, petitioner has approached this Court by the present Special Civil Application and while issuing Notice, Coordinate Bench had taken note of the fact that in Special Civil Application No.17930 of 2018 an interim order had been passed on 28.11.2018 staying such disqualification and by virtue of the same, petitioner herein was extended the benefit of the said interim order Page 1 of 2 Downloaded on : Sun Apr 24 14:49:14 IST 2022 C/SCA/9343/2019 ORDER DATED: 28/02/2022 and the period of disqualification having expired or has got spent itself, nothing further survives for consideration in this petition. Hence, clearly observing that the petitioner had the benefit of execution and implementation of the impugned order during the pendency of the present petition from the date of filing of the petition till date and the period of disqualification fixed under the impugned order having also got spent itself, the petition stands disposed of by quashing the impugned orders. Costs made easy.

(ARAVIND KUMAR,CJ) Bharat Page 2 of 2 Downloaded on : Sun Apr 24 14:49:14 IST 2022