T.K.Muralidharan vs Union Of India
2022 Latest Caselaw 8206 Ker

WP(C) No.21544/2022                             1/2

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                               THE HONOURABLE MR.JUSTICE V.G.ARUN
                      Friday, the 1st day of July 2022 / 10th Ashadha, 1944
                                   WP(C) NO. 21544 OF 2022(P)
   PETITIONER:

          T.K.MURALIDHARAN, AGED 63, S/O. LATE P. RAMAN NAIR KOCHU SOWDAM
          THEKKETHARA, PAZHAYANNUR THRISSUR-680587.

   RESPONDENTS:

      1. UNION OF INDIA, REPRESENTED BY ITS SECRETARY, MINISTRY OF CORPORATE
         AFFAIRS, 'A' WING', SHASTRI BHAVAN, DR. RAJENDRA PRASAD ROAD, NEW
         DELHI 110 001.
      2. 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 lift the disabled status of Director Identification No.06498647
   of the petitioner in Exhibits P2 forthwith, as it is covered by the ruling
   in Zacharia Maramkandathil Mohanan and Others V. Union of India and
   Others; 2021 (3) KHC 550 of this Hon'ble Court.


        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
   M/s. K.C.HARISH and K.R.MONISHA, Advocates for the petitioner and of
   ASSISTANT SOLICITOR GENERAL OF INDIA for the Respondents, the court passed
   the following:

                                             ORDER

Admit.

Learned Assistant Solicitor General of India takes notice for the respondents.

In the light of Exhibit P4 judgment and Exhibit P5 interim order, there shall be an interim order directing the 2nd respondent to lift the disablement of Director Identification Number (DIN) of the petitioner.

          01.07.2022                                  Sd/- V.G.ARUN, JUDGE

                                          /True copy/



                                                         ASSISTANT REGISTRAR
 WP(C) No.21544/2022                         2/2

Exhibit P2:- THE TRUE COPY SHOWING THE DISABLED STATUS OF DIN OF THE PETITIONER EXTRACTED FROM THE MINISTRY OF CORPORATE AFFAIRS WEBSITE DATED 28/06/2022

Exhibit P4:- TRUE COPY OF THE JUDGMENT DATED 16/06/2021 OF THIS HON'BLE COURT. REPORTED IN 2021 (3) KHC 550.

Exhibit P5:- TRUE COPY OF INTERIM ORDER OF THIS COURT IN WP(C) NO. 15164/2021 DATED 29/07/2021.

01-07-2022 /True Copy/ Assistant Registrar