K V RAJASEKAR Vs. REGIONAL PASSPORT OFFICER

JUDGEMENT

(1.) By consent the writ petition itself is taken up for final disposal.

(2.) The petitioner would submit that he was appointed as Non-Executive Director of the Company, namely M/s.Fidelity Industries Ltd., and he had resigned from the post with effect from 07.06.2000 vide Form No.32 dated 26.06.2000. The said company was ordered to be wound up by this Court in exercise of its jurisdiction under the Companies Act.

(3.) The petitioner would further state that the Standard Chartered Bank has filed O.A.No.2034 of 2001 on the file of the Debts Recovery Tribunal for recovery of the amount, but the petitioner was not arrayed as respondent/defendant in the said Original Application. However it was dismissed as withdrawn on 07.04.2010 by the Debts Recovery Tribunal No.II, Chennai.