ROSHAN KURUVILLA THOMAS Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition has been filed challenging the disqualification of the petitioners as Directors under Section 164(2)(a) of the Companies Act, 2013 on the ground that he has not submitted financial statements for three consecutive financial years. The petitioner has challenged the impugned order dated 17.12.2018 passed by the second respondent on the ground that without affording opportunity to the petitioner, the said order has been passed.

(2.) Ms.Anuradha, learned ACGSC accepts notice for the respondents. By consent of both the parties, this writ petition is taken up for final disposal at the time of admission itself.

(3.) Heard Ms.G.Savitha, learned counsel for the petitioner and Ms.Anuradha, learned ACGSC for the respondents.