Victor T Thomas vs Union Of India
2021 Latest Caselaw 19268 Ker

WP(C) No.19075/2021                       1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
            Tuesday, the 14th day of September 2021 / 23rd Bhadra, 1943
                             WP(C) NO. 19075 OF 2021(H)
   PETITIONER:

          VICTOR T THOMAS AGED 61 YEARS MULAMOOTTIL THUNDIATHU, KOZHENCHERY,
          PATHANAMTHITTA, KOZHENCHERY, KERALA 688 007, DIN 05120320

   RESPONDENTS:

      1. UNION OF INDIA MINISTRY OF FINANCE (REPRESENTED BY ITS SECRETARY)
         DEPARTMENT OF REVENUE, ROOM NO. 46, NORTH BLOCK, NEW DELHI 110 001
      2. MINISTRY OF CORPORATE AFFAIRS, REPRESENTED BY ITS SECRETARY A WING
         SHASTRI BHAWAN, RAJENDRA PRASAD ROAD, NEW DELHI 110 001
      3. REGISTRAR OF COMPANIES (KERALA) COMPANY LAW BHAVAN, BMC ROAD,
         THRIKKAKARA, KOCHI 682 021

        Writ petition (civil) praying inter alia that in the circumstances
   stated in the affidavit filed along with the WP(C) the High Court be
   pleased to direct the 2nd respondent to restore the DIN 05120320, DSC of
   the petitioner and permit him to file/submit necessary forms /e-forms,
   financial statements and annual returns of the company in which he is a
   director, pending disposal of the Writ Petition.
        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI.T.MANASY, Advocate for the petitioner and of CENTRAL GOVERNEMNT
   COUNSEL for Respondents (B/o), the court passed the following:
 WP(C) No.19075/2021                             2/3




                                   P.B.SURESH KUMAR, J.
                          -----------------------------------------------
                                  W.P.(C) No.19075 of 2021
                          -----------------------------------------------
                      Dated this the 14th day of September, 2021.


                                            ORDER

Admit.

Central Government Counsel takes notice for the

respondents.

In the light of Ext.P4 judgment of this court, there

will be an interim order directing the respondents to activate

the DIN and DSC of the petitioner so as to enable him to make

the statutory filings in respect of the company referred to in the

writ petition.

Sd/-

                                                      P.B.SURESH KUMAR, JUDGE



             Mn




14-09-2021                        /True Copy/                               Assistant Registrar
 WP(C) No.19075/2021                 3/3

                       APPENDIX OF WP(C) 19075/2021
Exhibit P4            THE TRUE COPY OF RELEVANT EXTRACT FROM PAGE NUMBER 285

TO 288 OF THE COMMON JUDGMENT DATED 16-06-2021 OF THE HON'BLE HIGH COURT OF KERALA IN ZACHARIA MARAMKANDATHIL VS. UNION OF INDIA AND OTHERS (W.P.C 21628 OF 2020)