- (1.) Heard learned counsel for the parties. The petitioner is a private limited company incorporated under the provision of the Companies Act, 1956. At the time of its incorporation the company had two directors, namely, Shri Devendra Kumar (the petitioner) and Shri Pankaj Yadav. It is alleged that it was decided amongst the directors that Shri Devendra Kumar will look after the work of taxation and the rest of the matters will be looked after by Shri Pankaj Yadav. As per mutual understanding Shri Devendra Kumar applied for registration under the provision of the U. P. Value Added Tax Act. The company was allotted Tax Identification No. 09482404077 on June 16, 2008 after which the petitioner Shri Devendra Kumar became the authorised signatory of the company.
(2.) It appears that there some disputes have arisen between them on which they have started accusing each other for acting against the interest of the company.
(3.) By this writ petition the petitioner has prayed for setting aside the order of the registering authority by which he has amended the registration certificate adding the name of Shri Pankaj Yadav as director of the company. The petitioner has also made a prayer to quash the notice dated June 1, 2011 under section 17(14) of the Act, requiring him to show cause on an information given by Shri Pankaj Yadav to other directors of the firm on May 19, 2011 that the firm has been closed (on Form XI) on April 1, 2011 and that the registration be cancelled.;