JAMESWAR NATH SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) 1. Ms. Shaw, learned advocate appears on behalf of petitioner and submits, service has been effected. She prays for interim order on her client being similarly situate with petitioner in W.P.(C) no.10998 of 2022 (Jugansu Sekhar Panda v. Union of India and another). She submits, impugned communication dtd. 17/4/2022 disqualifies her client under sec. 164(2) of Companies Act, 2013 but omits to say date of commencement of disqualification.

(2.) Impugned communication will remain stayed till disposal of the writ petition. The I.A. is disposed of.

(3.) Mr. Maharana, learned advocate, Central Government Counsel appears on behalf of Union of India. Opposite parties may file counter by 13/7/2022. Petitioner may file rejoinder by 21/7/2022.