SUDHIR CHINTAMANI NILKANTH JATAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Rule. Rule is made returnable forthwith and the Petition is taken up for hearing and final disposal.

(2.) The Petition challenges an order dtd. 31/8/2021 of the National Company Law Tribunal ("NCLT") in so far as it pertains to the Petitioner. In the alternative an order is sought that the impugned order be read as not applying or operating as an attachment of the Petitioner's Pension Account No. 04500100019036 held with the Bank of Baroda.

(3.) The factual background runs like this. The Petitioner is an Ex-Armed Services Officer. He served with the Bombay Sappers, Corps of Engineers from 7/6/1954. He was a Commander with the Infantry Brigades in the Kashmir Valley and the Rajasthan Desert from 1977-1981. He served as a Staff Officer to an Expert Committee during 1975-76 for the reorganisation of the Indian Army and for assessing external threats to India in a 25-year period under the stewardship of the former Chief of Army Staff. He commanded an Engineer Regiment in the 1971 war against Pakistan in the Poonch Sector of Jammu and Kashmir. He was later deputed to Nigeria to train officers of that country's Defence Academy. He was then the CMD of Oil India Ltd, and ONGC Videsh Ltd, the Chairman of SCOPE (the apex body of central public sector enterprises), president of Petroleum Sports Promotion Board, etc. He has also been a consultant to Hindustan Petroleum Corporation Ltd, President of RPG Petrochem Ltd and Managing Director of Garware Shipping Ltd. He served on the governing board of the University Senate and the Pune Stock Exchange. He has also done public service work with Non-Governmental Organisations.