SURERSH KUMAR JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. S. Sancheti, learned counsel for the petitioner. Also heard Mr. S.C. Keyal, learned ASGI for the respondent.

(2.) The petitioner is the Director of the respondent No.3 company namely Bikund Infra Private Limited having its registered office at Leiren Mansion, Opposite Lamphel Super Market, Imphal, Manipur.

(3.) Being one of the directors of the respondent No.3 company, the Directors Identification Number (DIN) was issued in favour of the petitioner by the respondent Nos. 1 and 2 and the number allotted was 00462768. Under Section 164(2)(a) of the Companies Act, 2013 no person who is or has been a director of a company which has not filed its financial statements or annual reports for any continuous period of three financial years be eligible to be reappointed as a director of that company or appointed in other company for a period of five years from the date on which the said company fails to do so.