SAHIL RAJNIKANT PATEL Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. Pranav S. Trivedi, learned advocate for the petitioner and Mr. Kshitij M. Amin, learned advocate for the respondent-Union of India.

(2.) Mr. Pranav Trivedi, learned advocate for the petitioner submitted that the interim relief against the action of the respondent for disqualifying him as Director under Section 164(2) of the Companies Act, 2013, and his Director Identification Number ( "DIN ") 01059017 is deactivated by applying provisions of law retrospectively. Mr. Pranav Trivedi, learned advocate for the petitioner submitted that such an action without granting any opportunity of hearing, being an act which is completely non-est and contrary to the provisions of law.

(3.) Mr. Pranav Trivedi, learned advocate for the petitioner submits that the petitioner was appointed as a Director in two companies; one of them are Pollux Softech Pvt. Ltd., and other was Bascom Bridge Education Pvt. Ltd., and since both the companies were inactive and were not carrying on any business since last two years the Company did not get anticipated project or opportunities to provide software development, the activities could not commence its business operations, and therefore, both the companies were struck off by Registrar of Companies, however, without any notice, the DIN was inactive.