Rajasthan High Court - Jaipur
Ravi Subramanian S/O Ramchandrapuran ... vs Union Of India on 31 July, 2020
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 5548/2020
Ravi Subramanian S/o Ramchandrapuran Subramanian, Aged
About 63 Years, Resident Of Flat No 702, 7Th Floor, Aumkar
Ganesh Smruthi, Sandhu Marg, Chembur, Mumbai, Maharashtra-
400071 Having Din-02151804
----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 (Rajasthan)
3. Registrar Of Companies, 100, Everest, Marine Drive,
Mumbai-400002
----Respondents
For Petitioner(s) : Mr. Prateek Kedawat
For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
31/07/2020
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 his Director Identification Number (DIN) and Digital
Signature Certificate for the purpose of filing his 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) dated
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(2 of 2) [CW-5548/2020]
09.07.2019 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 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 return 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.
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 DANISH USMANI/33 (Downloaded on 31/07/2020 at 09:54:33 PM) Powered by TCPDF (www.tcpdf.org)