Kailash Prasad Purohit vs The Union Of India & Ors
2021 Latest Caselaw 3881 Cal

   243
 SK/SB
Ct. No. 08
20.07.2021
                      (Via Video Conference)
                      W.P.A. No. 7709 of 2020

                     Kailash Prasad Purohit
                               Vs.
                    The Union of India & Ors.



               Mr. Siddhartha Lahiri    ... For the respondents.

The petitioner is aggrieved by the disqualification of

the petitioner as a director under Section 164 of the

Companies Act, 2013.

The issues raised in the writ petition are similar to

those involved in W.P.A. 22790 of 2019 (Gautam

Behera Vs. Union of India & Ors.).

By a judgment and order dated October 15, 2020

passed in Gautam Behera (supra), the matter was

referred to the larger Bench in view of the conflicting

judicial decisions.

In such circumstances, W.P.A. 7709 of 2020 is

referred to the larger Bench.

(Debangsu Basak, J.)