ANANT NARAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The Petitioners were directors in M/s Innowin Info Solutions Private Limited, which company was struck off due to non-filing of the company's financial statements or annual returns for a continuous period of three financial years. The Petitioners were disqualified and their Director Identification Number (hereinafter, "DIN") and Digital Signature Certificate (hereinafter, "DSC") were also deactivated. The Petitioners now wish to start a new business and accordingly, pray for reactivation of their DIN/DSC.

(3.) The legal aspects arising out of disqualification of directors under Section 164 and 167 of the Companies Act, 2013 and the deactivation of their DIN and DSC numbers have been dealt with in the following judgements: