VENKATASAMI ARUN Vs. UNION OF INDIA

JUDGEMENT

(1.) Challenge is laid to the orders of the second respondent dated 01.11.2017, insofar as the petitioners are concerned, and consequential direction is sought for to direct the respondents to permit the petitioners to get re-appointed as Directors of any Company or appointed in any other 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 these writ petitions 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.