SACHIN GARG Vs. UNION OF INDIA AND ORS

JUDGEMENT

(1.) Cm No.16578/2018

(2.) This writ petition has been necessitated inasmuch as the respondent no.1, on the 6th of September, 2017 and 12th September, 2017 notified a list of directors who have been disqualified under Section 164(2)(a) of the Companies Act, 2013 as directors with effect from 1st November, 2016. To the petitioner's shock, he found his name featuring in this list. As a result, the petitioner stands prohibited from being appointed or re-appointed as a director in any other company for a period of five years.

(3.) Issue notice. Mr. Vikas Mahajan, Central Government Standing Counsel accepts notice on behalf of the respondents.