SANDEEP SINGH Vs. REGISTRAR OF COMPANIES

JUDGEMENT

(1.) The petitioners have filed the present petition, inter alia, impugning a "lists of disqualified directors" published by respondent nos. 1 and 2 to the extent that it includes the names of the petitioners.

(2.) The petitioners claim that they are the Directors of a private company named Suntech Computers Private Limited (hereafter "the Company"). The learned counsel appearing for the petitioners unequivocally states that the Company has not carried out any business for the past three years and its bank accounts are also not in operation for the past three years. The petitioners also did not file the requisite returns as required under the Companies Act, 2013 (hereafter "the Act"). Consequently, the petitioners have incurred the disqualification under Section 164(2) of the Act.

(3.) The learned counsel appearing for the petitioners makes an unequivocal statement, on instruction of the petitioners, that the petitioners are desirous of availing of the Condonation of Delay Scheme -2018 (hereafter "CODS - 2018"). However, since the Company has been struck off from the Register of Companies, they have been disabled from availing the benefits of CODS - 2018.