DEEPAK DWIVEDI Vs. UNION OF INDIA AND ANR.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner, who is a director in a company named Shri Balaji Quarries and Minerals Private Limited (hereinafter referred to as "Company"), registered under the provisions of Indian Companies Act, 1956.

(2.) Apart from this company, the petitioner is stated to be directors of other companies as well.

(3.) So far as the affairs of the company are concerned , we are informed that these companies are still active companies.