Anup Mohta vs Union Of India & Anr
2021 Latest Caselaw 3261 Cal

   04                           WPA No.10373 of 2021
18.06.2021
                                (VIA VIDEO CONFERENCE)
   KC
                                       Anup Mohta
                                            Vs.
                                   Union of India & Anr.

             Mr. Somnath Gangopadhyay.
                  ... for the petitioner.

             Mr. Avinash Kankani.
                  ... for the respondents.

A decision declaring disqualification of the

Director Identification Number allotted to the petitioner is

under challenge in the present writ petition.

The respondents are represented.

Learned advocate appearing for the respondents

submits that, the writ petition is not maintainable. There is

unexplained delay in filing the writ petition. The incidents are

of 2014 onwards.

By a judgment and order dated October 15, 2020

passed in WPA 22790 of 2019 of Goutam Mehra Vs. Union of

India & Ors, the issue to declaration of disqualification of a

director was referred to the Larger Bench in view of the

difference of opinion of Coordinate Benches.

The issues raised in the present writ petition are

similar to the issues referred to the Larger Bench by the

order dated October 15, 2020.

In such circumstances, it would be appropriate to

refer the present writ petition to the Larger Bench also.

(Debangsu Basak, J.)