SUNNY GUPTA Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) These writ petitions have been filed by petitioners, who are directors in various company registered under the provisions of Indian Companies Act.

(2.) Apart from these Companies, the petitioners are stated to be Directors of other companies as well.

(3.) The writ petition has been instituted in view of the notice dated 6th September, 2017 and 12th September, 2017 issued under Section 164(2)(a) of the Companies Act, 2013 by the respondents disqualifying the petitioners as Directors in the company for the reason that there was default in submitting returns with regard to the affairs of the said Company which were statutorily required to be filed with the Registrar of Companies for a continuous period of three financial years.