ABBAS MARU Vs. UNION OF INDIA

JUDGEMENT

(1.) Regard being had to the similitude of controversy, all the writ petitions referred above were heard analogously and decided by this common order. For convenience's sake, facts of writ petition No.15683/2020 are taken into consideration.

(2.) The instant petition (W.P.No.15683/2020) under Article 226 of Constitution of India is preferred preferred by the petitioners seeking following reliefs:

(3.) Grievances as echoed in the writ petition along with other similar writ petitions are that they are aggrieved by the action taken by the Registrar of Companies (ROC), Madhya Pradesh, Gwalior (respondent No.2 herein) under Sec. 164(2) of the Companies Act, 2013 (hereinafter referred to as "the Act of 2013") of deactivation of Director's Identification Number (DIN) of petitioners, thus, disqualifying them under Sec. 164(2) of the Act of 2013 for a period of 5 years from 1/11/2018 to 30/10/2023 from acting as directors of the companies. Dispute originates on account of the fact that one of the companies in which petitioners were directors namely Kanchan Creation Ltd. had its name struck off from the Register of Companies by ROC -Gwalior.