Rajasthan High Court - Jaipur
Narendra Kumar Jat S/O Laxminarayan vs Union Of India on 9 July, 2019
Bench: Mohammad Rafiq, Narendra Singh Dhaddha
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
D.B. Civil Writ Petition No. 4062/2019
Narendra Kumar Jat S/o Laxminarayan
----Petitioner
Versus
Union Of India
----Respondent
For Petitioner(s) : Mr. Nitesh Shrivastava on behalf of Mr. Gunjan Pathak.
For Respondent(s) : Mr. R.D. Rastogi, Addl. Solicitor General assisted by Mr. Akshay Bhardwaj Mr. Anand Sharma.
HON'BLE MR. JUSTICE MOHAMMAD RAFIQ HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA Order 09/07/2019 Mr. R.D. Rastogi, learned Additional Solicitor General appears on behalf of Respondent No. 1.
Mr. Anand Sharma, learned counsel who appears in cognate matters accepts notice on behalf of Respondent No. 2.
Service of respondents is complete. Learned counsel for the respondents pray for and are granted six weeks time to file reply to writ petition.
In the meanwhile, the respondents are directed to reactivate the Director Identification Number (DIN) of the petitioner and the digital signature certificate to enable the petitioner to act in the capacity of Director and file the necessary annual returns so also to discharge statutory obligations of all other companies, wherein the petitioners are director.
List this matter after six weeks along with D.B. Civil Writ Petition No. 7146/2019.
(NARENDRA SINGH DHADDHA),J (MOHAMMAD RAFIQ),J MANOJ NARWANI /15 (Downloaded on 10/07/2019 at 11:43:38 PM) Powered by TCPDF (www.tcpdf.org)