PUNEET KUMAR Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Notice in this writ petition was issued on 13.2.2018 when Ms. Shiva Lakshmi, CGSC had entered appearance on behalf of the respondent no.1 & 2. Ms. Shiva Lakshmi was permitted on that date to file a counter affidavit. Despite the opportunity, no counter affidavit has been filed on behalf of respondent no.1 & 2. Learned counsel for the petitioner says that the issue which arises for consideration in the present case is similar to the issue which arose for consideration in W.P.(C)No.11275/2017, titled: Harpreet Singh Batra & Anr. v. Union of India & Ors.

(2.) A copy of the said order has been furnished in court today.

(3.) Broadly, the case of the petitioner is that he was appointed as a Director on nine companies, the details of which are given in Annexure-P2, appended to the instant petition. Learned counsel for the petitioner submits that out of the nine companies referred to, the names of the following two companies have been struck-off from the Register of Companies :