ARUL KUMAR MANICKAM Vs. UNION OF INDIA

JUDGEMENT

(1.) These writ petitions have been filed challenging the disqualification of the petitioners as Directors under Section 164(2)(a) of the Companies Act, 2013 on the ground that they have not submitted their financial statements or annual returns for three financial years consecutively. The petitioners have challenged the common impugned order dated 01.11.2017 passed by the second respondent on the ground that without affording opportunity to the petitioners, the said order has been passed.

(2.) Mr.Madanagopal Rao, learned Central Government Standing Counsel accepts notice on behalf of the respondents. By consent of both parties, these Writ Petitions are taken up for final disposal at the admission stage itself.

(3.) Heard Mr.M.Kalyanaraman, learned counsel for the petitioners and Mr.Madanagopal Rao, learned Central Government Standing Counsel for the respondents.