PIYANANDA SINGH WAHENGBAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner in the above writ petition has sought to declare that Section 164(2)(a) of the Companies Act, 2013 and the press release dated 06.09.2017 vide Annexure-D is unconstitutional and is in violation of the fundamental rights of the petitioner as guaranteed under the provisions of Part III of the Constitution of India and to direct the respondents to remove the name of the petitioner from the list of disqualified directors in Sl.No.9874 at page No.369 of Annexure-E and also direct to activate the DIN 05287151 of the petitioner, forthwith.

(2.) Learned counsel for the respondents submits that the issue involved in the present writ petition has already been considered and disposed off by this Court by the Order dated 12.06.2019 made in W.P.No.52911/ 2017 and connected matters.

(3.) The said submission is placed on record.