(1.) RULE, made returnable forthwith. Respondents waive service. By consent of the parties, heard finally.
(2.) This Petition under Article 226 of the Constitution of India, is filed by the Petitioner, praying for a relief against Respondent No.1 - Registrar of Companies, Mumbai, for a direction to remove the name of the Petitioner as a Director of Respondent No.4-company - "Local Search Solution Pvt. Ltd., Mumbai".
(3.) There are two substantive prayers made in the Petition, being prayer clauses (a) and (b) which read thus:-