SABYASACHI BHATTACHARYYA,J. - (1.) The common question involved in all the present writ petitions is, whether the disqualification of the petitioner's Director Identification Number (DIN) would operate in respect of the defaulting company only or all other companies in respect of which the petitioner is a Director.
(2.) Learned counsel appearing for the petitioner in the respective cases rely upon three unreported judgments of this court, which are as follows: (i) Chetan Chokhani vs. Union of India and others [W.P. No. 21504(W) of 2019], dated November 22, 2019; (ii) Dhiraj Kumar Mantri vs. Union of India and others [W.P. No. 22071(W) of 2019], dated December 3, 2019; and (iii) Moti Lal Mohata vs. Union of India [W.P. No. 24191(W) of 2019], dated January 3, 2020.
(3.) In all the said judgments, it was held that the disqualification of the DIN of a Director operate only in respect of the defaulting company and not the other companies in respect of which he is a Director.;