AMIT KATYAL Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) The petitioner in this case is a promoter Director in several companies engaged in the real estate business which forms part of the "Krrish Group". On 24th April, 2010, the petitioner was appointed as a Director of M/s Arnav Buildwell Pvt. Ltd. The writ petition states that the petitioner does not have any shareholding in the company and was appointed in connection with a collaboration agreement in respect of some lands offered by this company for being included in a licensed colony being developed by Brahma City Pvt. Ltd. (earlier known as Krrish Buildtech Pvt. Ltd.).

(2.) The petitioner claims to have tendered his resignation on 20th February, 2015 from the Board of Directors.

(3.) The petitioner came across a newspaper report on 20th September, 2017 wherein a list of Directors who had been disqualified for violation of Section 164(2)(a) of the Companies Act, 2013 was released on the website of the Ministry of Corporate Affairs, Government of India wherein the name of the petitioner appears at Serial no.6154 with respect to M/s Arnav Buildwell Pvt. Ltd.