SANJAY SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner is before this Court calling in question the action of the respondents in disqualifying the petitioner from being a director of any company for the year 2016- 2021. The period for which the petitioner is disqualified is now over and the orders have spent itself.

(2.) Heard Sri S. Simhadutta, learned counsel appearing for the petitioner and Sri Timmanna Bhat, learned Central Government Counsel appearing for the respondents.

(3.) Learned Central Government Counsel appearing for the respondents would place reliance upon the order rendered by the co-ordinate Bench of this Court, in W.P.No.56393/2017 AND CONNECTED MATTERS disposed on 12/6/2016, which considered an identical issue of disqualification of the director and the impugned order therein, is passed by the very same authority, to contend that the matter is still pending consideration before the Division Bench of this Court in W.A.No.2688/2019.