SANJIV NANDA Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) Cm. APPL. 9001/2018

(2.) Issue notice. Mr. George, who appears for respondents, accepts notice.

(3.) It is the case of the petitioner that he was appointed as Director on the Board of the Company by the name Vista Kraft Paper Private Limited (VKPPL). The name of VKPPL was struck off from the Register of Companies on account of failure to file the requisite financial statements and annual returns.