AKSHAT MOHITBHAI SHAH Vs. UNION OF INDIA

JUDGEMENT

(1.) In this petition, the petitioner has prayed for direction to quash and set aside the action of the respondents of Disqualifying the petitioner to be Director and deactivating DIN No.00168090 of the petitioner.

(2.) In an order passed in an identical situation namely; in Special Civil Application No.1797 of 2020 and allied matters dtd. 28/2/2022, the Division Bench of this Court held as under:

(3.) In light of this, the impugned decision of the respondents deactivating the DIN No.00168090 of the petitioner is hereby quashed and set aside in terms of the order dtd. 28/2/2022 passed by this Court in Special Civil Application No.1797 of 2020 and allied matters.