GYANA RANJAN MOHANTY Vs. UNION OF INDIA

JUDGEMENT

(1.) Ms. Shaw, learned advocate, appears on behalf of petitioner and submits, impugned communication disqualifies her client under sec. 164(2) of Companies Act, 2013. This was done without due issuance of show-cause and hearing. She prays for interim order pending her client's grievance being decided.

(2.) Mr. Maharana, learned advocate, Central Government Counsel appears on behalf of Union of India and prays for direction to file counter.

(3.) Counter be filed by 21/9/2022. Petitioner may file rejoinder by 27/9/2022. Impugned communication will remain stayed till disposal of the writ petition.