TAPABRATA CHAKRABORTY,J. - (1.) Affidavit of service filed by the petitioners be kept on record.
(2.) The subject matter of challenge in the present writ petition is a list published by the Registrar of the Companies naming the Directors of the companies who have attracted disqualification under section 164(2)(a) of the Companies Act, 2013 (in short, the said Act of 2013).
(3.) Mr. Tiwari, learned advocate appearing for the petitioners submits that the petitioners are the Directors of various companies, including M/s. Array Solutions (India) Limited (in short, the said company). It is for non-filing of annual return of the said company for a consecutive period of six years, the petitioners are said to be disqualified from acting as Directors of any company with effect from 1st November, 2016.;