VIVEK KHANNA Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) The petitioner was the Director of Crystal Academy Private Limited. The Director of the company had submitted his resignation to the Board of Directors on 27th March, 2009. However, the Board of Directors failed to file Form 32 with the Registrar of Companies.

(2.) The writ petitioner inter alia seeks quashing of the notices dated 6th September, 2017 and 12th September, 2017 issued by the Ministry of Corporate Affairs at New Delhi.

(3.) At the time of issuance of notices in this writ petition, we had granted interim stay of the impugned notices. As a result the DIN number of the petitioner was restored.