RAKESH TIWARI Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Cm APPL.8875/2018

(2.) Issue notice. Mr. Rohit Saroj, who appears for respondent No.1 and 2, accepts notice.

(3.) It is the case of the petitioner that he was appointed as Director on the Board of the companies namely: Modern Transit Solutions Private Limited ("MTSPL)", Nimbus Transport Infra Private Limited ("NTIPL") and Avendus Engineering Private Limited ("AEPL"). The names of MTSPL, NTIPL and AEPL were struck off from the Register of Companies on account of failure to file the requisite financial statements and annual returns.