SASHI KUMAR BATTINA Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed under Article 226 of the Constitution of India seeking to issue a writ of Mandamus declaring the action of the respondents in deactivating the 1st and 2nd petitioners DIN Nos.06381104 and 063795942 and restricting the petitioners from filing statutory returns, i.e., the annual returns and financial statements of the Companies in which they are Directors, as illegal and arbitrary.

(2.) Learned counsel for the petitioners submits that in similar facts and circumstances, this Court by order dtd. 28/5/2020 passed in Writ Petition No.8230 of 2020, restored the DIN of the petitioner-Director therein.

(3.) Hence, in terms of the said order, the Writ Petition is disposed of, directing the respondents herein to restore the 1st and 2nd petitioners DIN Nos.06381104 and 063795942. This order shall be applicable only in case of active companies. There shall be no order as to costs.