(1.) As common questions of fact and law arise in these writ petitions, they have been clubbed together, heard and disposed of by this common order.
(2.) The Petitioners herein were directors of either public companies or private companies or both and they are all aggrieved by their disqualification as directors as per the list issued by the respondents.
(3.) In these writ petitions, some of the petitioners have assailed the vires of Sec. 164(2)(a) of the Companies Act, 2013 (hereinafter referred to as "the Act" for the sake of brevity) as well as Sec. 54 of the Companies (Amendment) Act, 2017 (hereinafter referred to as "the Amendment Act, 2017") by which a proviso has been inserted to clause (a) of sub-section (1) of Sec. 167 of the Act as well as Sec. 167(1)(a) itself. In all these writ petitions, the List published by the respondent - authority (Ministry of Corporate Affairs) to the effect that the petitioners have been disqualified from being directors of their respective companies for the respective five year period (mostly from 01.11.2016 to 30.10.2017) is assailed. As a result, they are faced with the consequences as stipulated under Sec. 164(2) and Sec. 167(1)(a) of the Act, particularly, its proviso as inserted by the Amendment Act, 2017.
ABOUT US "REGENT COMPUTRONICS PVT. LTD." is a Company incorporated in 1991 under the provisions of the Companies Act, 1956. Since its inception to 1995, the Company was busy in carrying out the activities related to various Banks' Job Work..
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