Delhi High Court
Rakesh Tiwari vs Union Of India And Ors. on 9 March, 2018
$~41
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Judgment pronounced on: 9.3.2018
+ W.P.(C) 2142/2018, CM APPL.8875/2018
RAKESH TIWARI ..... Petitioner
Through: Mr. Shobhan Mahanti, Adv.
versus
UNION OF INDIA AND ORS. ..... Respondent
Through: Mr. Rohit Saroj, Adv. for
Mrs. Bharathi Raju, CGSC for R-1 & 2.
CORAM:-
HON'BLE MR. JUSTICE RAJIV SHAKDHER
%
RAJIV SHAKDHER, J. (ORAL)
CM APPL.8875/2018
1. Allowed, subject to all just exceptions.
W.P.(C) No.2142/2018
2. Issue notice. Mr. Rohit Saroj, who appears for respondent No.1
and 2, accepts notice.
2.1. Learned counsel for the petitioner says that the issue which arises
for consideration in this case is covered by the judgment of another
Single Judge of this Court dated 21.12.2017, passed in
W.P.(C)11275/2017 titled: Harpreet Singh Batra and Anr. v. Union of
W.P.(C) No.2142 of 2018 Pg. 1 of 4
India and Ors. This aspect is not disputed by the counsel for respondent
no. 1 and 2. Therefore, waiting for a counter affidavit would serve no
purpose as the stand of respondent no. 1 and 2 is the same as in Harpreet
Singh Batra (supra).
3. It is the case of the petitioner that he was appointed as Director on
the Board of the companies namely: Modern Transit Solutions Private
Limited ("MTSPL)", Nimbus Transport Infra Private Limited ("NTIPL")
and Avendus Engineering Private Limited ("AEPL"). The names of
MTSPL, NTIPL and AEPL were struck off from the Register of
Companies on account of failure to file the requisite financial statements
and annual returns.
4. Besides this, I am informed that the petitioner is also a Director on
the Boards of the following companies, which are active and functional:
(i) Sobha Applied DSP Private Limited.
(ii) Global Transit Solutions Private Limited.
4.1. Counsel for the petitioner says that since the petitioner's name was
included in the impugned list of disqualified directors for the financial
years 2014-16, his role as a Director is impeded insofar as the
abovementioned active companies are concerned.
4.2. Counsel for the petitioner says that since the petitioner does not
wish to revive MTSPL, NTIPL and AEPL, he would take steps under
Section 248 (2) of the Companies Act, 2013 in consonance with the
directives contained in Harpreet Singh Batra (supra).
W.P.(C) No.2142 of 2018 Pg. 2 of 4
4.3 Furthermore, counsel for the petitioner says that he would also like
to avail the benefit of the Condonation of Delay Scheme, 2018.
5. Having regard to the assertions made in the petition and the
records which are presently available with me, I am of the view that this
petition can be disposed of with the direction that respondents will follow
the directives contained in Harpreet Singh Batra (supra). It is made
clear that the directives contained therein will apply to the petitioner
mutatis mutandis.
5.1 The petitioner will, however, take steps both in consonance with
the provisions of Section 248 (2) of the Companies Act, 2013 and under
the Condonation of Delay Scheme, 2018 within a period of 10 days from
today.
5.2 In order to facilitate this exercise, operation of the impugned list,
insofar as it concerns the petitioner, will remain stayed till 31.3.2018 or,
till such time the respondents take requisite decision with regard to the
request of the petitioner made to them in consonance with the provisions
under Section 248 (2) of the Companies Act, 2013 and under the
Condonation of Delay Scheme, 2018.
5.3 Needful will be done by the petitioner within 10 days from today.
In addition thereto, for the moment, respondent no.2/Registrar of
Companies will also activate the petitioner's DIN and DSC.
6. It is also made clear that the aforesaid order will be subject to the
final outcome of the appeals which, I am told, are pending before
Division Bench I.
W.P.(C) No.2142 of 2018 Pg. 3 of 4
7. Dasti.
RAJIV SHAKDHER, J
MARCH 09, 2018/pmc
W.P.(C) No.2142 of 2018 Pg. 4 of 4
