WAJAHAT HUSAIN Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) Affidavit-Of-Service filed by the petitioner be kept on record.

(2.) The present writ petition has been preferred challenging inter alia a list published by the Registrar of the Companies naming the directors of the companies who have attracted disqualification under Sec. 164(2)(a) of the Companies Act, 2013.

(3.) The learned advocate appearing for the petitioner submits that Sec. 164(2) of the said Act of 2013 came into operation with effect from 1st April, 2014 and hence the same cannot be made applicable for any period prior thereto and as such, the direction to disqualify the petitioner with effect from the financial year 2013-14 is not sustainable.