- (1.) The subject-matter of the writ petitions being common, both are taken up for hearing together.
(2.) The grievance of the petitioners, as directors of several companies, is that their Directors Identification Numbers (DINs) were deactivated by the impugned action of the respondent no.3, the Registrar of Companies (RoCs) without following the due process of law.
(3.) It is submitted by learned counsel for the petitioners that although only one of the companies was alleged to have committed default, the DIN of the petitioners was deactivated in respect of the other companies, in which they were directors, as well, which was de hors the law.;