POONAM JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) In this Writ Petition under Article 226 of the Constitution of India, the Petitioners say that the essential prayer is for a direction to the 2nd Respondent Registrar of Companies, Mumbai not to act upon the extract, a copy of which is Exhibit "A" to the Petition. That is an extract report of a list of disqualified directors (struck of companies) under Section 164(2)(a) of the Companies Act 2013.

(2.) This is an extract circulated by the 2nd Respondent on 7th September 2017.

(3.) The Petitioner was a director in a company known as T.P. Ship Recycling Private Limited. The Petitioner says that she was a Director with efect from 28th March 2011 in the company and the status of this company is "struck of".