VINAY VIJAYWARGIYA Vs. UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) Heard.

(2.) The case of the petitioner is that he was one of the Director of M/s. Tubular Sourcing Private Limited whose name has been struck off from the record of the Registrar of the Company on account of non-submitting of return for three previous years.

(3.) Learned counsel appearing for the petitioner submits that since the company was not operational; therefore, the returns were not submitted. He further submits that now the petitioner wants to close down the company under section 248 (2) of the Companies Act, 2013.It is also submitted that the petitioner is the Director in as many as four companies the names of which are reflected in Annexure P-7, but since the DIN of the petitioner has been cancelled; therefore, he is not able to perform his work as Director in other companies.The company has two directors and another director namely Vivek Vijaywargiya has filed W.P.No.9280/2018 which has been allowed by the Coordinate Bench and that the case of the present petitioner is fully covered by the order dated 28.3.2018 passed in W.P.No.7229/2018 and the scheme for delay in CODS scheme has been extended upto 30.4.2018.