Delhi High Court
Meena Singh vs Union Of India & Ors. on 15 January, 2021
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.01.2021
22:01:49
$~39
* IN THE HIGH COURT OF DELHI AT NEW DELHI
Date of Decision: 15th January, 2021
+ W.P.(C) 604/2021
MEENA SINGH ..... Petitioner
Through: Mr. Himanshu Harbola and Ms.
Kaveri Verma, Advocates (M:
9873140021)
versus
UNION OF INDIA & ORS. ..... Respondents
Through: Mr. Ranvir Singh, Advocate
Mr. Santosh Kumar, Registrar of
Companies, Delhi
CORAM:
JUSTICE PRATHIBA M. SINGH
Prathiba M. Singh, J. (Oral)
1. This hearing has been done by video conferencing.
CM APPL. 1524/2021 (for exemption) in W.P.(C) 604/2021
2. Allowed, subject to all just exceptions. Application is disposed of.
W.P.(C) 604/2021 & CM APPL. 1523/2021 (for stay)
3. The Petitioner is a director of four companies, namely, Dayal
Beverages Limited, Velocity Projects Private Limited, Maan Infradevelopers
Private Limited and Super Buildmart Private Limited. Two companies are
registered in Uttar Pradesh and two are registered in Delhi. All four
companies are active companies, however, they are non-compliant companies
for non-filing of their returns. Due to alleged non-compliance/default in
Dayal Beverages Limited under Section 164(2)(a) of the Companies Act,
2013 i.e., non-filing of financial statements or annual returns for any
continuous period of three financial years, the said Petitioner was also
disqualified as a director from 1st November, 2017 to 31st October, 2022 and
Signature Not Verified
Digitally Signed
Signing Date:19.01.2021 20:08
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.01.2021
22:01:49
his DIN and DSC were de-activated.
4. This Court has considered the legal position relating to activation of
DIN/DSC numbers of directors of defaulting companies in Anjali Bhargava
& Anr. v. UOI & Anr. [W.P.(C) 11264/2020, decided on 6th January, 2021].
The relevant portion of the said order reads:
"4. There are four categories of Directors that are
approaching Courts seeking setting aside of
disqualification and activation of DIN/DSC
numbers.
(a) Directors who have been disqualified prior to 7th
May 2018, qua other companies in addition to the
defaulting company:
As per the proviso to Section 167 (1) (a) of the
Companies Act, 2013, once a director is disqualified
qua one company i.e., the defaulting company, the
office of the said director would become vacant in all
companies. The said proviso, has, however, come into
effect only on 7th May, 2018. In Mukut Pathak
(supra) it was held that this proviso cannot have
retrospective effect and would only apply if the
disqualification took place after 7th May 2018.
Paragraph 98 of Mukut Pathak (supra) reads as
under:
"98. In view of the above, the petitioners would not
demit their office on account of disqualifications
incurred under Section 164 (2) of the Act by virtue of
Section 167(1)(a) of the Act prior to the statutory
amendments introduced with effect from 07.05.2018.
However, if they suffer any of the disqualifications
under Section 164(2) on or after 07.05.2018, the clear
implication of the provisos to Section 164(2) and
167(1)(a) of the Act are that they would demit their
office in all companies other than the defaulting
company."
Signature Not Verified
Digitally Signed
Signing Date:19.01.2021 20:08
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.01.2021
22:01:49
Since there is no stay on the judgment in Mukut
Pathak (supra), it continues to hold the field. Thus, in
cases where directors have been disqualified prior to
7th May, 2018, the proviso to Section 167(1)(a) would
not apply and the directors would continue to be
directors in companies other than the defaulting
company. The disqualification of such directors qua
active companies would therefore be liable to be set
aside and their DIN and DSC's reactivated.
(b) Directors who have been disqualified post 7th
May 2018, qua other `active' companies:
As held in Mukut Pathak (supra), in all cases where
the directors have been disqualified on or after 7th
May, 2018, the proviso to Section 167 (1) (a) would
apply and such directors would cease to be directors
in all companies including the defaulting company. In
March, 2020, in light of the COVID- 19 pandemic,
the Ministry of Corporate Affairs vide General
Circular No. 12/2020 introduced CFSS-2020 to allow
a fresh start for defaulting companies and directors of
such companies. This Court, in Sandeep Agarwal
(supra) has analyzed CFSS-2020 to conclude that the
purpose of the scheme is to provide an opportunity
for 'active' companies i.e., companies whose names
have not been struck off, who may have defaulted in
filing of documents, to put their affairs in order.
...
Applying the scheme to the facts of the case, this Court
in Sandeep Agarwal (supra) directed reactivation of
the DINs and DSCs of directors of two companies -
one whose name had been struck off and one, which
was still active. Thus, the DINs and DSCs of
disqualified directors of struck off companies, who are
also directors in active companies, may be reactivated
qua the active companies, in line with the spirit of the
Signature Not Verified
Digitally Signed
Signing Date:19.01.2021 20:08
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.01.2021
22:01:49
CFSS-2020.
(c) Directors of 'active' companies who have been
disqualified:
In cases where directors of 'active' companies have
been disqualified, CFSS-2020 would squarely apply.
Such directors would be entitled to avail of CFSS-2020
and file documents of the defaulting company. In
Radhika Byrn (supra), the Court permitted
reactivation of the DINs and DSCs of the directors of
active companies under CFSS-2020.
(d) Disqualified directors of struck off companies
seeking appointment as directors in other/new
companies:
The purpose of CFSS-2020 has been elucidated in the
circular of the Ministry of Corporate Affairs as
follows:
"In furtherance of the Ministry's Circular No
11/2020, dated 24th March, 2020 and in order
to facilitate the companies registered in India to
make a fresh start on a clean slate, this Ministry
has decide to take certain alleviative measures
for the benefit of all companies."
This scheme has been introduced in view of the
COVID-19 pandemic with the aim to enable a fresh
start to defaulting companies and directors of such
companies. The disqualification of defaulting
companies was a step which was taken sometime in
2016-17 in order to ensure that filing of regular
returns and compliances are undertaken strictly as per
the provisions of the Act. It was also meant to be a
measure to ensure that entities that are not conducting
businesses are not misused as `shell companies' for
any improper activities. A substantial part of the
disqualification period has already been completed.
The introduction of the CFSS is itself a step for
`providing a fresh start'. Under such circumstances,
Signature Not Verified
Digitally Signed
Signing Date:19.01.2021 20:08
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.01.2021
22:01:49
continuation of the disqualification would defeat the
Scheme and its purpose.
5. In furtherance of the purpose of this scheme,
directors of struck off companies who seek to be
appointed as directors of other/new companies, ought
to be provided an opportunity to avail of this scheme,
provided that they have undergone a substantial
period of their disqualification. The scheme clearly
seeks to provide a fresh start for directors of defaulting
companies who seek appointment in other companies
or wish to start new businesses. Therefore, if a
substantial period has passed since the
disqualification of such directors, they ought to be
given an opportunity to avail of the scheme."
5. Mr. Santosh Kumar, Registrar of Companies, Delhi was requested to
join the proceedings. He has joined the proceedings today. On a specific
query from the Court, he has informed the Court that the Companies Fresh
Start Scheme-2020 has expired as on 31st December, 2020. However, he
submits that in case struck off companies are willing to file their annual
returns and balance sheets, the restoration of these companies is being
considered by the ROC. He further informs the Court that in the case of more
than 2000 companies, restoration of the struck off companies has been
permitted by the NCLT and the jurisdiction for restoring the struck off
companies rests with the NCLT.
6. Accordingly, in terms of the judgment in Mukut Pathak & Ors. v.
Union of India & Ors., 265 (2019) DLT 506 as also in Anjali Bhargava
(Supra), since the disqualification is prior to 7th May, 2018, the Petitioner
would fall in category 'a'. Thus, the disqualification of the Petitioner qua the
other active companies would be liable to be set aside. Accordingly, the DIN
Signature Not Verified
Digitally Signed
Signing Date:19.01.2021 20:08
Signature Not Verified
Digitally Signed By:DINESH
SINGH NAYAL
Signing Date:19.01.2021
22:01:49
and DSC of the Petitioner be re-activated within a period of ten days from
today.
7. The petition is disposed of in the above terms. All pending applications
are also disposed of.
8. The digitally signed copy of the order shall be treated as the certified
copy of the order for being filed before the ROC.
PRATHIBA M. SINGH
JUDGE
JANUARY 15, 2021
Rahul/T
(corrected and released on 19th January, 2021)
Signature Not Verified
Digitally Signed
Signing Date:19.01.2021 20:08
