NIKHIL BANSAL Vs. UNION OF INDIA & ANR

JUDGEMENT

(1.) Cm No.9422/2018

(2.) This is a peculiar case where notice dated 21.03.2017 was served upon a company by the name: Benson Mining & Minerals Private Limited ( in short "company").

(3.) The ROC, it appears, instead of giving the company an opportunity of voluntarily striking off its name from the Register of Companies, passed an order to that effect and as a necessary consequence had the petitioner's name included in the "list of disqualified Directors" for financial years 2014-2016.