RAJAN GOEL Vs. UNION OF INDIA AND ANR

JUDGEMENT

(1.) This writ petition has been filed by the petitioner who was a Director in M/s Royal Hindustan Ltd., a company incorporated and registered under the provisions of the Companies Act.

(2.) Apart from this company, the petitioner is stated to be a Director in other companies as well.

(3.) The writ petition has been instituted in view of the notice dated 6th September, 2017 and 12th September, 2017 issued under Section 164(2)(a) of the Companies Act, 2013 by the respondents disqualifying the petitioner as Director in the company for the reason that there was default in submitting returns with regard to the affairs of the said company which was statutorily required to be filed with the Registrar of Companies for a continuous period of three financial years.