RAHMAN RAFEEQ AHAMED Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenge is laid to the order of the second respondent dated 08.09.2017, insofar as the petitioner is concerned, and consequential direction is sought for to direct the respondents to permit the petitioner to get reappointed as Director of any Company or appointed as Director in any company without any hindrance.

(2.) Heard the learned counsel on either side and perused the materials placed before this Court.

(3.) The issue involved in this writ petition is no more a res integra. It is to be stated that the Registrar of Companies (RoC) has been disqualifying the Directors under Section 164(2)(a) of the Companies Act, 2013 by order dated 08.09.2017. Another list was published in the website of the first respondent on 01.11.2017 disqualifying the Directors. Yet another list of Directors were disqualified on 17.12.2018 by the RoC.