CHIRAG RAJKUMAR SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned advocates for the parties.

(2.) Prayer in the petition is to issue a writ of mandamus, quashing and setting aside the disqualification of the petitioner under Sec.164(2)(a) of the Companies Act and permit the petitioners to use DIN Nos. 01557880, 01557923 and 01557946 so as to operate the same.

(3.) Learned counsel for the petitioner, would rely on an order of this Court passed in Special Civil Application No. 1739 of 2022, which refers to an order of the co-ordinate Bench in a group of petitions dtd. 28/2/2022. The relevant portions of the order dtd. 28/2/2022 reads as under: