Rajasthan High Court - Jaipur
Raj Kumar Sharma S/O Shri Radha Krishan vs Union Of India on 18 November, 2019
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 17549/2019
Raj Kumar Sharma S/o Shri Radha Krishan, Aged About 43
Years, R/o D-18, Sarswati Nagar, Behind N.w.r., Gaitor Mode
Jaipur 302017 (Din- 02035930)
----Petitioner
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 (Raj.)
----Respondents
For Petitioner(s) : Mr. Jeetam Kumar Saini, Adv.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 18/11/2019 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 his Director Identification Number (DIN) and Digital Signature Certificate for the purpose of filing his returns.
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 (Downloaded on 22/11/2019 at 09:00:04 PM) (2 of 2) [CW-17549/2019] 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 petitioner and Digital Signature Certificate to enable the petitioner to file necessary annual returns and also to discharge his 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.
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