Benny Moonjely vs Union Of India
2022 Latest Caselaw 9146 Ker

WP(C) No.24391/2022                          1/2

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
                          THE HONOURABLE MR.JUSTICE V.G.ARUN
             Wednesday, the 27th day of July 2022 / 5th Sravana, 1944
                             WP(C) NO. 24391 OF 2022
   PETITIONER:

          BENNY MOONJELY, AGED 58 YEARS, S/O.VARGHESE, MOONJELY HOUSE,
          ANGAMALY - 683 572.

   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 the Director Identification
   No.01946727 of the petitioner in Exts.P4 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 & K.R.MONISHA, Advocates for the petitioner and of
   ASSISTANT SOLICITOR GENERAL for Respondents, the court passed the
   following:

                                         ORDER

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

In the light of Ext.P6 Judgment and Ext.P7 interim order, there shall be an interim order directing the 2nd respondent to lift the disablement of the petitioner's Director Identification Number forthwith.

          27.07.2022


                                                   Sd/- V.G.ARUN, JUDGE




27-07-2022                     /True Copy/                          Assistant Registrar
 WP(C) No.24391/2022                   2/2

                         APPENDIX OF WP(C) 24391/2022

EXHIBIT P4 - THE TRUE COPY SHOWING THE DISABLED STATUS OF DIN OF THE PETITIONER EXTRACTED FROM THE MINISTRY OF CORPORATE AFFAIRS' WEBSITE.

EXHIBIT P6 - TRUE COPY OF THE JUDGMENT IN ZACHARIA MARAMKANDATHIL MOHANAN AND OTHERS V.UNION OF INDIA AND OTHERS; 2021 (3) KHC 550

EXHIBIT P7 - TRUE COPY OF THE INTERIM ORDER OF THIS COURT IN WP(C) NO.21544/2022, DATED 01/07/2022