GANAPATHY SHANKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. B. Ramanakumar, Learned Counsel appearing for the Petitioner and Mr. G. Prasad, Learned Additional Central Government Standing Counsel appearing on behalf of the Respondents and perused the materials placed on record, apart from the pleadings of the parties.

(2.) In this Writ Petition, the list dtd. 1/11/2017 published by the Registrar of Companies, Tamil Nadu, Chennai uploaded in the website of the Ministry of Corporate Affairs, New Delhi disqualifying the Petitioner to hold the Office of the Directorship of a Company under Sec. 164 (2) (a) of the Companies Act 2013, which came into effect from 1/4/2014, is challenged with the consequential direction to the Respondents to permit the Petitioner to get re-appointed or appointed as Directors in any other Company without any hindrance.

(3.) The lists dtd. 8/9/2017 and 1/11/2017 published by the Registrar of Companies, Tamil Nadu, Chennai were the subject matter of challenge before this Court in a batch of cases in W.P. No. 25455 of 2017 etc. batch [(2018) 6 MLJ 704] and came to be disposed by this Court by order dtd. 3/8/2018, the operative portion of which is extracted below:-