KRISHNA KUMAR RUNGTA Vs. UNION OF INDIA

JUDGEMENT

(1.) The present application has been filed for recall of an Order dated March 8, 2021 passed by this court in WPA No. 4347 of 2020.

(2.) Learned counsel appearing for the applicant submits that the applicant was not impleaded as a party to the writ petition, for which the points raised in the recall application could not be properly represented before the court when the order under recall was passed. Learned senior counsel for the applicant contends that the limited scope of the writ petition itself, bearing WPA No. 4347 of 2020, was reactivation of the Directors Identification Number (DIN) of the writ petitioner. The premise of such contention was centered around the deactivation of the writ petitioner 's DIN and the reliefs sought in the writ petition pertained to the same. It is further contended that, in terms of the Master Circular dated February 10, 2012 (Annexure-G at page 55 of the Recall Application), if there is a management dispute in respect of a company, till such dispute is settled, the documents filed by the company and the contesting group of directors will not be approved/registered/recorded and will thus not be available in the registry for public viewing.

(3.) Hence, it is contended that although the applicant is not aggrieved with the portion of the order under recall whereby the DIN of the writ petitioner was re-activated, the other part of the said order, whereby the operation of the order dated June 24, 2016 passed by the Registrar of Companies holding that till the management dispute was settled, the documents filed by the company and by its contesting groups of directors would not be approved/registered/recorded and not be available in the registry for public viewing was also set aside, ought to be recalled.