Shwetal Sakaria Bhupendra And Ors vs Union Of India And Ors

Learned counsel for the petitioners submitted that the controversy involved in the present writ petition 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.

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 09.07.2019 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 petitioner is Director.

This Court, as an interim measure, directs the respondents to reactivate the Director Identification Number (DIN) of the petitioners and Digital

Signature Certificate to enable the petitioners to file necessary annual return and also to discharge their statutory obligations.

The interim order, passed by this Court, will remain subject to final outcome of the present writ petition.

Learned counsel for the petitioners is also directed to supply two sets of writ petition in the office of Mr. R.D. Rastogi, learned Additional Solicitor

General during the course of the day.

Learned counsel for the petitioners is directed to file additional copy of the writ petition enabling Registry to list the matter before the Division Bench.