DURAIRAJ DHANASEKARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) The writ appeal challenges the order dated 27.01.2020 in W.P.No.17234 of 2019.

(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 appeal is squarely covered by the said judgment.

(3.) Accordingly, the writ appeal, W.A.No.908 of 2021, is allowed in terms of the aforesaid judgment. No costs.