RAJEEV MUKHIJA AND ORS Vs. UNION OF INDIA

JUDGEMENT

(1.) Cm APPL. 8464/2018

(2.) Issue notice. Mr. Bhagvan Swarup Shukla, CGSC who appears for the respondent, accepts notice.

(3.) It is the case of the petitioners that they were appointed as Directors on the Board of the Company by the name: Future Outsourcing Management Services Private Limited (for short "FOMS"). The name of FOMS was struck off from the Register of Companies on account of failure to file the requisite financial statements and annual returns.