Arun Kumar Tantia & Anr vs Union Of India & Others
2021 Latest Caselaw 3859 Cal

19/07/2021 Item No.182.

Court No.8.

AB

Through Video Conference

W. P. A. 10912 of 2021

Arun Kumar Tantia & Anr.

Vs Union of India & Others

Mr. Arik Banerjee, Mr. Pujan Chatterjee ...for the Petitioners.

Petitioners assail a decision of the Registrar of

Companies by which the Registrar of Companies

included the writ petitioners in the list of disqualified

directors under Section 164 of the Companies Act,

2013.

The issue with regard to disqualification of a

director was dealt with by the court by a judgment and

order dated October 15, 2020 passed in WPA 22790 of

2019 (Gautam Mehra Vs Union of India & Others). By

such judgment and order, the issue was referred to the

Larger Bench in view of conflict in judicial decisions.

In such circumstances, WPA No.10912 of 2021

is referred to the Larger Bench.

(Debangsu Basak, J.)