SUSHMA CHADHA Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) Cm APPL.8045/2018 (exemption)

(2.) It is the case of the petitioner that she was appointed as Director on the Board of the Company by the name GCE Solar (India) Pvt. Ltd. (for short "GCES"). The name of GCES was struck off from the Register of Companies on account of failure to file the requisite financial statements and annual returns.

(3.) Besides this, I am informed that the petitioner is also a Director on the Boards of the following companies, which are active and functional: