VINEETH NANTHAN RAMAJAYAM Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ appeals challenge a common order passed in a batch of writ petitions on January 27, 2020.

(2.) A Division Bench of this Court, in a batch of writ appeals, decided on October 9, 2020, in Meethelaveetil Kaitheri Muralidharan and others v. Union of India and another , 2020 6 CTC 113 : (2020) 7 MLJ 641 : 2020 SCC OnLine Mad 2958, allowed all the writ appeals and held that prior notice is necessary before disqualifying Directors under Section 164(2) of the Companies Act, 2013 and that the Registrar of Companies is not entitled to deactivate the Director Identification Number (DIN) for failure to file financial statements under applicable law and rules framed thereunder. The present writ appeals are squarely covered by the said judgment.

(3.) Accordingly, the writ appeals, W.A.No.476 and 478 of 2021 are allowed in terms of the aforesaid judgment. There will be no order as to costs. Consequently, C.M.P.Nos.1887, 1888, 1892 and 1893 of 2021 are closed.