PRATHIBA M.SINGH, J. - (1.) This hearing has been done by video conferencing. CM APPL. 1524/2021 (for exemption) in W.P.(C) 604/2021
(2.) Allowed, subject to all just exceptions. Application is disposed of. W.P.(C) 604/2021 & CM APPL. 1523/2021 (for stay)
(3.) The Petitioner is a director of four companies, namely, Dayal Beverages Limited, Velocity Projects Private Limited, Maan Infradevelopers Private Limited and Super Buildmart Private Limited. Two companies are registered in Uttar Pradesh and two are registered in Delhi. All four companies are active companies, however, they are non-compliant companies for non-filing of their returns. Due to alleged non-compliance/default in Dayal Beverages Limited under Section 164(2)(a) of the Companies Act, 2013 i.e., non-filing of financial statements or annual returns for any continuous period of three financial years, the said Petitioner was also disqualified as a director from 1st November, 2017 to 31st October, 2022 and his DIN and DSC were de-activated.;