- (1.) Registry is directed to connect these cases.
(2.) Learned counsel for the petitioners submitted that the controversy involved in the present writ petitions is about treating the petitioners as Disqualified Directors under Section 164(2)(a) of the Companies Act, 2013. The petitioners have also sought direction to use their Director Identification Number (DIN) and Digital Signature Certificate for the purpose of filing their return.
(3.) Learned counsel for the petitioners submitted that the Division Bench of this Court in DB Civil Writ Petition No.4062/2019 (Narendra Kumar Jat Vs. Union of India) has already passed interim order and directions have been given to reactivate the Director Identification Number (DIN) and further Digital Signature Certificate is required to be issued in the capacity of the Director to file necessary annual returns to discharge statutory obligations of all the other companies wherein the petitioners are Director.;